Section 27(3) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(3)Any contravention of the provisions of sub-sections (1) and (2) by any member of the Fund shall disentitle him, either in whole or in part, to the benefits of the Fund [and shall be deemed to be a misconduct on the part of an Advocate] [Added vide Act No. 18 of 2004 (sec. 6).] and the Trustee Committee shall report such instances to the Bar Council for appropriate action
