Section 15 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
15. Membership 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.(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.(3)Every applicant shall pay an application fee of rupees fifty along with the application to the account of the Committee.(4)Every applicant shall pay to the Fund an admission fee of rupees fifty at the time of admission or re-admission.(5)Every person admitted as a member of the Fund shall pay a membership fee of rupees one thousand. It is payable in two equal half-yearly installment.(6)Every member of the Fund shall, at the time of admission, make a nomination conferring on one or more dependants the right to receive the amount from the Fund in the event of his death.(7)If more than one person is nominated, the amount or share payable to each nominee shall be specified in the nomination.(8)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.(9)Where, on receipt of a complaint or otherwise, the Committee has reason to believe that any Advocates' Clerk secured admission as a member of the Fund by mis-representation, 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.
