Section 4(ii) in The Bar Council Of India Advocates Welfare Scheme, 1998
(ii)If any member is expelled from the membership of the concerned State Bar Council or otherwise ceases to be a member of that State Bar Council, then his name shall be liable to be deleted from the membership of this Scheme and the annual subscription/lump-sum contribution paid by him together with 6% simple interest per annum shall be paid to him:
