Section 12(1) in The U.P. Advocates Welfare Fund Act, 1974
(1)A member of the Scheme shall cease to be such member, if -(a)he dies,(b)his name is removed from the State Roll maintained by the State Bar Council;(c)he resigns the membership ;(d)he is in arrears of annual subscription for a period of two years or more and the Trustees Committee after giving him an opportunity to show cause, terminates his membership.
