Section 4(iv) in The Bar Council Of India Advocates Welfare Scheme, 1998
(iv)An advocate who is so removed from the membership of the Scheme, can only be re-admitted on payment of arrears of subscriptions due against him alongwith interest at the rate of 15% per annum and such other penalty not exceeding Rs, 500 (five hundred only) as may be imposed by the Advocates Welfare Committee provided his name is restored or continues on the State roll maintained by the concerned State Bar Council,
