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State of Jharkhand - Section

Section 16 in The Bihar State Advocates' Welfare Fund Act, 1983

16. Membership of the Fund.

(1)Every advocate practising in any court, Tribunal or authority, etc. and being a member of a Bar Association recognised by the Bar Council in the State may apply to the Trustee Committee for admission as a member of the Fund in such form as may be prescribed.
(2)On receipt of an application under sub-section (1) and on payment of a fee as prescribed in sub-section (3) the Trustee Committee shall make such enquiry as it deems fit and either admit the applicant to the Fund or for reasons lo be recorded in writing reject the application:Provided that no order rejecting an application shall be passed unless the applicant has been given an opportunity of being heard.
(3)Every applicant shall pay an admission fee of two hundred rupees in one lump sum or in the course of one year in four equal instalments, in such manner as may be prescribed, the first instalment being payable alongwith application, to the account of the Trustee Committee:[Provided that the Trustee Committee, by resolution published in the Gazette, change the mode of payment.] [Inserted by Act 5 of 1990.]
(4)In the event of rejection of the application the admission fee paid shall be refunded to the applicant.
(5)Every member shall pay an annual subscription to the Funds on or before the 30th June of every year at the following rates, namely:-
Where the standing of the advocate at the Bar is five years ormore, but less than ten years ... Fifty rupees
Where the standing of the advocate at the Bar is ten years ormore ... One hundred rupees
(6)A member shall be entitled to pay the subscription under sub-section (5) in two equal half yearly instalments at his option.
(7)Any member who fails to remit the annual subscription for an year before the 30th June of that year shall be removed from the membership of the fund:[Provided that no order of removal from membership of a member shall be passed without providing an opportunity of hearing. Notice to members shall be served by registered post and the expenses on it alongwith other expenses shall be recoverable from member alongwith subscription.] [Inserted by Act 5 of 1990.]
(8)A person removed from the membership of the Fund under sub-section (7) shall be re-admitted to the Fund on payment of the arrears with interest at twelve per cent per annum within six months from the date of such removal.
(9)Every member shall at the time of admission to the membership of the Fund may make a nomination conferring on one or more persons the right to receive the amount which may be due to him from the Fund in the event of his death before the amount has been paid to him.
(10)If a member nominates more than one person under sub-section (9) he shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may be due to him.
(11)A member may at any time cancel a nomination by sending a notice in writing to the Trustee Committee, provided that a member shall alongwith such notice send a fresh nomination.
(12)Every member who voluntarily suspends practice or retires shall within fifteen days of such suspension or retirement, intimate the fact to the Trustee Committee and if any member fails to do so without sufficient reasons the Trustee Committee shall reduce, the amount due to that member as on the date of actual retirement or suspension of practice.