Section 15(10) in Jharkhand Advocates Clerks Welfare Fund Act, 2018
(10)Where on receipt of a complaint of otherwise, the Committee has reason to believe that an Advocate' clerk secured admission as a member of the Fund by misrepresentation, fraud or undue influence, the Committee shall have power to remove the name of such Advocates' clerk from the membership of the Fund;Provided that no such orfer shall be passed unless the person, likely to be affect adversely, has been given an opportunity of being heard.
