Section 17 in Kerala Advocates' Clerks Welfare Fund Act, 2003
17. Members of the Fund.
(1)Every Advocates' Clerk in the State may apply to the Committee in such form and in such manner as may be prescribed for admission as a member of the Fund:Provided that no person employed as an Advocates' Clerk after retiring from the service of the Central Government or the State Government or any Public Sector Undertaking with any retirement benefit, shall be eligible for membership to the Fund.(2)On receipt of an application under sub-section (1), the 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;Provided further that any person aggrieved by an order rejecting his application for membership may prefer an appeal to the Government.(3)Every applicant shall pay an application fee of one hundred rupees along with the application in such manner as may be prescribed.(4)Every applicant shall pay to the Fund an admission fee of two hundred and fifty rupees at the time of admission in such manner as may be prescribed.(5)Every member of the Fund shall pay to the Fund an annual subscription of [four hundred rupees] [Substituted by section 2 of Kerala Advocates' Clerks Welfare Fund (Amendment) Act, 2008 (Act 1 of 2009).] on or before 30th June of every year.(6)Any member of the Fund who fails to remit the annual subscription for a year before 30th June of that year shall be liable to be removed from the membership of the Fund.(7)A person removed from the membership of the Fund under sub-section (6) shall be readmitted to the Fund on payment of the arrears with interest at twelve per cent per annum within six months from the date of such removal.(8)Every member of the Fund shall, at the time of admission, make a nomination conferring on one or more dependents the right to receive the amount from the Fund in the event of his death.(9)If more than one person is nominated, the amount or share payable to each nominee shall be specified in the nomination.(10)A member of the Fund may at any time cancel a nomination by sending a notice in writing to the Committee along with a fresh nomination.(11)Where on receipt of a complaint or otherwise, the Committee has reason to believe that an Advocates' Clerk secured admission as a member of the Fund by misrepresentation, fraud or undue influence, it shall be competent for the committee to remove the name of such Advocates' Clerk from the membership of the Fund:Provided that no order under this sub-section shall be passed unless the person likely to be adversely affected has been given an opportunity of being heard.
