Section 12(2) in The U.P. Advocates Welfare Fund Act, 1974
(2)An advocate who has ceased to be a member of the Scheme may, on his written application and on payment of the arrears of annual subscription which he would have paid, if his membership had continued, together with interest thereon at the rate of eighteen per centum per annum, be readmitted to the membership of the Scheme, provided his name is restored or, as the case may be, continues on the State Roll maintained by the State Bar Council.
