Section 16(13) in The Rajasthan Advocates Welfare Fund Act, 1987
(13)A member of the Fund, who is punished for professional misconduct under the Advocates Act and is suspended from practice, shall not be entitled to benefits of the Fund for the period of such suspension nor shall be required to pay yearly subscription for such period.] [Added by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.]
