Section 18(12) in The Advocates' Welfare Fund Act, 2001
(12)Every member of the Fund, whose name has been removed from the State roll under section 26A of the Advocates Act, 1961, (25 of 1961), or who voluntarily suspends practice, shall, within fifteen days of such removal or suspension, intimate such removal or suspension to the Trustee Committee and if any member of the Fund fails to do so without sufficient reason, the Trustee Committee may reduce, in accordance with such principles as may be prescribed, the amount payable to that member under this Act.Every advocate practising in any court, tribunal or other authority in a State and being a member of a State Bar Association or a State Advocates’ Association in that State is to apply to the Trustee Committee for admission as a member of the Fund. Every applicant has to pay an application fee of two hundred rupees along with the application. Every advocate being admitted as member of the Fund is required to pay an annual subscription of fifty rupees to the Fund on or before the 31st day of March of every year. Failure to pay the annual subscription before 31st day of March of that year, shall make him liable to be removed from the membership of the Fund.
