Section 16(5) in The Punjab Advocates Welfare Fund Act, 2002
(5)Where an Advocate is admitted as the member of the Fund, he shall pay to the Fund an amount of rupees one thousand as membership fee either in one instalment or two half-yearly instalments of rupees five hundred each within one year from the date of admission and on such payment, the membership of the Advocate concerned shall, subject to the provisions of sub-section (7), be for his life. The membership fee shall be non-refundable.
