Section 2(j) in The West Bengal Advocates Welfare Fund Act, 1991.
(j)"retirement" means removal of name of a member of the Fund from the State roll by the Bar Council upon a request from such member under section 26A of the Advocates Act, 1961 or voluntary withdrawal by a member of the Fund from practice of the profession of law or completion of thirty years by an advocate as a member of the Fund, whichever is earlier;
