Section 16(7) in The Punjab Advocates Welfare Fund Act, 2002
(7)Every member who voluntarily suspends practice or retires shall, within three months of such suspension or retirement as the case may be, intimate that fact to the Trustee Committee, and if any member fails to do so without sufficient reasons, the Trustee committee, may reduce, in accordance with such principles as may be prescribed, the amount due to that member.
