Section 22 in The West Bengal Advocates Welfare Fund Act, 1991.
22. Act not to apply in certain cases. -
The provisions of this Act shall not apply to an advocate-(a)if he is not a member of a Bar Association; or(b)if his name has been removed by the Bar Council from the State roll either under section 26A, or under clause (d) of sub-section (3) of section 35, of the Advocates Act, 1961; or(c)if he is suspended from practice under clause (c) of sub-section (3) of section 35 of the Advocates Act, 1961:Provided that the provisions of this clause shall not apply to him beyond the period of suspension; or(d)if he is an undischarged insolvent; or(e)if he is convicted by a competent court for an offence involving moral turpitude:Provided that the provisions of this clause shall cease to apply to him on the expiry of a period of two years from the date of his release from jail or from the date of payment of fine by him in case he is sentenced to pay a fine only, as the case may be; or(f)if he carries on any occupation, trade or business in contravention of the provisions of any law for the time being in force; or(g)if he voluntarily suspends practice:Provided that the provisions of this clause shall cease to apply to him upon the resumption of practice by him; or(h)if he has received, by virtue of his service in any post and in accordance with the terms and conditions of such service, any financial benefit (including Provident Fund, Gratuity, Pension or Compensation) upon retirement, resignation, retrenchment or termination of service; or(i)if he is law officer of the Central Government or of any State Government or of any corporation or other body constituted under any law for the time being in force who has been enrolled as an advocate under the Advocates Act, 1961 and the rules made thereunder notwithstanding his being a full-time salaried employee.
