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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008

(2)
(i)The Pension Committee will pass such order of termination of membership on any of the foregoing grounds after hearing the concerned member of the Fund.
(ii)Such terminated member can be re-admitted afresh on such terms and conditions as may be prescribed and decided by the Pension Committee or by the Bar Council.