Section 11 in The U.P. Advocates Welfare Fund Act, 1974
11. Membership of the Scheme.
(1)Any advocate may apply to the Secretary, Trustees Committee in such from as may be prescribed, for admission as a member of the Scheme.(2)Every applicant shall pay in the prescribed manner an admission fee of one hundred rupees in lump sum with the application.(3)The Trustees Committee may, on receipt of the application and the admission fee, make such inquiry as it deems fit and shall either admit the applicant to the membership of the Scheme, or for reasons to be recorded in writing, reject the application and refund the amount paid towards admission fee :Provided that no application shall be rejected unless the applicant has been give an opportunity of being heard.(4)The membership of an applicant so admitted shall be deemed to have commenced on the first day of January of the year in which the application was made or the day of enrolment of the applicant as an Advocate, whichever is later.(5)Every member of the Scheme shall pay in the prescribed manner an annual subscription for every calendar year on or before the thirty-first day of December of that year at the rate of -(a)fifty rupees, where he has practised as an advocate for not more than five years;(b)one hundred rupees, where he-has practised as an advocate for more than five years but not more than ten years ;(c)two hundred and fifty rupees, where he has practised as an advocate for more than ten years.Explanation. - For the purposes of this sub-section -(i)practice as an advocate includes practice as a pleader or other legal practitioner enrolled under the Legal Practitioners Act, 1879 or as an Advocate on the roll of any Bar Council constituted under the Advocates Act, 1961;(ii)the period of practice shall be reckoned as on the first day of the calendar year for which the subscription is payable or the date of enrolment as legal practitioner or an Advocate, whichever is later.
