Section 10 in The Haryana Advocates' Welfare Fund Rules, 2014
10. Appeal. section 25.
(1)An appeal against any decision of the Trustee Committee shall lie to the State Bar Council within a period of thirty days from the date of receipt of the order and shall be in Form IX.(2)A proof of payment of fee of rupees two hundred for filing appeal deposited by way of cash/bank draft in favour of the Bar Council of Punjab and Haryana shall be attached with Form IX.(3)The State Bar Council shall hear the parties in person or through counsel and decide accordingly.(4)The State Bar Council may, inquire in to the matter or may entrust the enquiry to a committee to be constituted by it.(5)While disposing of an appeal, the State Bar Council may pass any appropriate order or after recording reasons remand the matter to the Trustee Committee for fresh disposal.
