Section 8(1) in The Haryana Advocates' Welfare Fund Rules, 2014
(1)Every member of the Fund shall within fifteen days of his removal from the State roll under section 26-A of the Advocates Act, 1961 (Central Act 25 of 1961) or suspension of practice/removal of name under section 35 of the said Act or voluntary suspension, shall intimate in writing to the Trustee Committee.
