Section 7(7) in The Haryana Advocates' Welfare Fund Rules, 2014
(7)Application fee shall be deposited in cash in the office of State Bar Council or by means of a crossed demand draft drawn in favour of the Chairperson Trustee Committee, Haryana Advocates Welfare Fund payable at Chandigarh and application for admission shall be disposed of within a period of ninety days from the date of receipt thereof and the Trustee Committee after scrutiny shall pass an order and office report shall be prepared by officer/official as authorized by the Trustee Committee.
