Section 18(8) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(8)The Trustee Committee may in appropriate cases call upon the applicant to refund the financial assistance or aid fully or partly given to the applicant if the applicant had obtained assistance or aid by making material mis-statements or giving false information or by suppression of material fact or information or if after the grant of the assistance, there is a material change, in the opinion of the Trustee Committee, in the circumstances of the applicant. The decision of the Trustee Committee shall be final and conclusive and it shall be the obligation of the applicant to comply with the said decision. The Trustee Committee may, in its discretion, withdraw or vary the assistance from time to time.
