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State of Tamilnadu - Section

Section 15 in The Tamil Nadu Advocates' Welfare Fund Act, 1987

15. Membership in the Fund.

(1)Every advocate practising in any Court in the State and being a member of a Bar Association or an Advocates Association, may apply to the Trustee Committee for admission as a member of the Fund in such form as may be prescribed.
(2)On receipt of an application under sub-section (1), the Trustee Committee shall make such enquiry as it deems fit and either admit the applicant to the Fund or, for reasons to be recorded in writing, reject the application:Provided that no order rejecting an application shall be passed unless the applicant has been given an opportunity of being heard.
(3)Every applicant shall pay an application fee of [one thousand rupees] [Substituted for 'two hundred rupees' by Act No. 2 of 2013, dt. 23.2.2013.] along with the application to the account of the Trustee Committee.
(4)[ Every member of the Fund shall pay an annual subscription to the Fund on or before the [30th June] [Sub-section (4) was substituted by the Tamil Nadu Act 43 of 1995.] of every year or a life-time subscription, as the case may be, at the following rates, namely:-
(a) Where the standing of the advocates at the Bar is less thanten years. [Five thousand rupees] [Substituted by Act No. 2 of 2013, dt. 23.2.2013.]per annum.
(b) Where the standing of the advocates at the Baris ten years or more. [one thousand rupees] [Substituted by Act No. 2 of 2013, dt. 23.2.2013.]per annum.
(c) Life-time subscription where the advocate isdesignated as senior advocate under section 16 of the AdvocatesAct, 1961 (Central Act 25 of 1961). [Twenty-five thousand rupees] [Substituted by Act No. 2 of 2013, dt. 23.2.2013.].
(d) Life time subscription for other advocates. [Ten Thousand rupees.] [Substituted by Act No. 2 of 2013, dt. 23.2.2013.]
(5)Any member of the Fund who fails to remit the annual subscription for any year before the [30th June] [Substituted for '31st March' by the Tamil Nadu Act 44 of 2000.] of that year shall be liable to be removed from the membership in the Fund.
(6)A person removed from the membership in the Fund under sub-section (5) may be re-admitted to the Fund on payment of the arrears with the re-admission fee of [fifty rupees] [Substituted for 'ten rupees' by the Tamil Nadu Act 44 of 2000.] within six months from the date of removal.
(7)Every member of the Fund shall, at the time of admission to the membership to the Fund, make nomination conferring on one or more of his dependants the right to receive, in the event of his death, any amount payable to the member under this Act.
(8)If a member of the Fund nominates more than one person under sub-section (7), he shall specify in the nomination the amount or share payable to each of the nominees.
(9)A member of the Fund may, at any time, cancel a nomination by sending a notice in writing to the Trustee Committee, provided that he sends along with such notice a fresh nomination together with a registration fee of [fifty rupees] [Substituted for 'five rupees' by the Tamil Nadu Act 44 of 2000.].
(10)Every member of the Fund who has requested the removal of his name whom the State roll under section 26-A of the Advocates Act, 1961 (Central Act 25 of 1961), or who voluntarily suspends practice shall, within fifteen days of such request or suspension, intimate that fact to the Trustee Committee and if any member of the Fund fails to do so without sufficient reasons, the Trustee Committee may reduce, in accordance with such principles as may be prescribed, the amount payable to that member under this Act.