Section 1A in Karnataka Advocates' Welfare Fund Act, 1983
1A. [ XXX] [Omitted by Act 28 of 2010 w.e.f.06.08.2010]
(2)Every member shall furnish the particulars of place of practice with such other details as may be prescribed.(3)Every member who voluntarily suspends practice or retires shall within fifteen days of such suspension or retirement intimate that fact to the trustee committee and if any member fails to do so without sufficient reason the trustee committee may reduce the amount due to that member in such manner as may be prescribed.][[(4) Every member who has completed fifteen years of practice shall pay a fee of [rupees two thousand] [Substituted by Act 28 of 2010 w.e.f.06.08.2010] to the fund and who has not completed fifteen years of practice shall pay a fee of [rupees one thousand] [Substituted by Act 12 of 2017 w.e.f.12.06.2017] to the fund on or before the thirty first day of December of every year, next after the year of becoming member, failing which, he shall be deemed to have voluntarily suspended practice for the purpose of this Act:Provided that a member may pay such fee within six months from the expiry of the due date along with a penalty of [rupees one hundred] [Substituted by Act 12 of 2017 w.e.f.12.06.2017] per month, in which case it shall not be construed as deemed voluntary suspension of practice:Provided further that a member who has completed fifteen years of practice may, in lieu of payment of fee every year, pay in a lumpsum [rupees twenty five thousand] [Substituted by Act 12 of 2017 w.e.f.12.06.2017].[Provided also that a member who has already paid a lumpsum amount of rupees fifteen thousand before the date of commencement of the Karnataka AdvocatesÂ’ Welfare Fund (Amendment) Act, 2017 shall pay the balance amount of rupees ten thousand within one year from the date of such commencement or pay a sum of rupees one thousand every year on or before thirty first day of December till the balance is cleared failing which he shall be deemed to have voluntarily suspended practice for the purpose of this Act:Provided also that where a member pays balance of such lumpsum amount within one year from the expiry of the due date along with a penalty of rupees one hundred per month it shall not be construed as deemed voluntary suspension of practice.] [Inserted by Act 12 of 2017 w.e.f.12.06.2017](5)Notwithstanding anything contained in sub-section (4), a member who is enrolled as an advocate before attaining an age of forty years, fails to pay fees under sub-section (4) after attaining an age of seventy years shall be eligible to claim benefit under sub-section (1) of sub-section 16, so however, arrears of fee due under sub-section (4) shall be deducted in the amount payable under sub-section (1) of sub-section 16.](6)For every year of deemed suspension under sub-section (4) an amount of [[rupees ten thousand] [Substituted by Act 12 of 2017 w.e.f.12.06.2017]] per annum shall be deducted from out of the amount payable under sub-section (1) of section 16.][Provided that where a deemed suspension under sub-section (4) is consecutively for a period of five years and more, amount payable under sub-section (1) of section 16 shall not exceed [two lakh rupees] [Inserted by Act 28 of 2010 w.e.f.06.08.2010].](7)[ Notwithstanding anything contained in this Act if a member who, -(a)has completed fifty years of practice and paid all the arrears to the fund; or(b)having been enrolled as an advocate before completion of an age of forty years has attained an age of seventy five years,fails to pay fees and penalty, if any, under subsection (4) or contribution and late fee under sub-sections (1) and (2) of section 23A he shall be eligible to claim entire amount payable to him under sub-section (1) of section 16 without deduction of any amount towards arrears of fee and penalty due under sub-section (4) or contribution or late fee due under sub-sections (1) and (2) of section 23A]
