Section 19(3) in The West Bengal Advocates Welfare Fund Act, 1991.
(3)Any member of the Fund, who fails to pay the annual subscription to the Fund under sub-section (1) or the half-yearly instalments under sub-section (2) on or before the dates mentioned therein, shall be liable to be removed by the Trust Committee from the membership of the Fund :Provided that no member of the Fund shall be removed from the membership of the Fund unless he has been given one month's notice in writing in this behalf.
