Section 16(1) in The Maharashtra Advocates Welfare Fund Act, 1981
(1)Every Advocate practising before any Court, or any Tribunal, or any other authority or person legally authorised to take evidence or to adjudicate or decide any disputes in the State and being a member of a Bar Association recognised by the Bar Council under section 14 shall apply to the Trustee Committee for admission as a member of the Fund, in such form as may be prescribed.Provided that, every Advocate who is not the existing member of the Fund on the date of commencement of the Amendment Act shall apply for admission as a member of the Fund within a period of six months from the date of commencement of the said Amendment Act.
