Section 4 in The Bihar State Advocates Welfare Fund Rules, 1984
4. Application for membership.
(1)Every application under Section 16 of the Act for admission as a member of the Advocates' Welfare Fund shall be in Form No. III signed by the applicant and attested by the President and Secretary of the Bar Association of which he is a member.(2)An advocate having membership in more than one Bar Association shall be eligible to apply to be admitted as a member of the said Fund only from one of such Association.(3)An advocate applying for membership of the Fund shall pay a sum of Rs. 50 towards the first instalment of the application fee alongwith the application and the remaining amount of Rs. 150 shall be paid in three equal instalments within a period of one year from the date of application:Provided that an applicant may, if he so chooses, remit the entire application fee alongwith the application.(4)Payment of the application fee shall be by means of crossed Demand Draft drawn in favour of the Trustee Committee.(5)On admission of a member to the fund the Trustee Committee shall issue a certificate in Form No. IV.(6)The Trustee Committee shall prepare and maintain a register of member in Form No. V.(7)Any decision of the Trustee Committee rejecting an application for admission shall be communicated to the applicant by registered post with acknowledgement due.(8)The Trustee Committee shall remove any member from the membership of the Fund if he fails to remit the annual subscription before the 30th June of that year:Provided that no such order removing the name of a member from the membership of the Fund shall be passed without giving an opportunity of his being heard.
