Section 5(i) in The Bar Council Of India Advocates Welfare Scheme, 1998
(i)If a member of the Scheme who completes a period of 5 years after he becomes a member of the Scheme shall, subject to other provisions of the Scheme, be entitled to seek voluntary retirement from the membership and to receive the amount of annual subscription/lump-sum contribution deposited by him alongwith the simple interest at the rate of six per cent, per annum from the date of deposit made by him,
