Section 7(10) in The Haryana Advocates' Welfare Fund Rules, 2014
(10)The Trustee Committee shall remove any member from the membership of the Fund if he fails to deposit the annual subscription before 31st of March of that year. He shall also be liable to be removed on account of any punishment of misconduct or removal under the provisions of the Advocates Act, 1961 (Central Act 25 of 1961) or any other disqualification under the rules of Bar Council of India.
