Section 3 in Andhra Pradesh Advocates Welfare Fund and The Andhra Pradesh Clerks Welfare Fund Acts (Amendment) Act, 1992
3. Amendment of Act 13 of 1992.-
In the Andhra Pradesh Advocates Clerks, Welfare Fund Act, 1992,-(1)after section 12, the following sections shall be inserted, namely:"12-A. Combined stamp for Advocates' Welfare Fund and Advocates' Clerks' Welfare Fund.- Notwithstanding anything contained in section 12, it shall be competent for the Government to print or earned to be printed combined stamp superscribed in Telugu language as "Nyayavadula Mariyu Vari "gumasthala Samkshema Nidhi, for the Andhra Pradesh Advocate' Clerks, Welfare Fund and for the Andhra Pradesh Advocates Welfare Fund constituted under the Andhra Pradesh Advocates, Welfare Fund Act, 1987 of the value of Act 33 of 1987 rupees eight out of which a sum of rupees two shall be credited to the Andhra Pradesh Advocates, Clerks, Welfare Fund and rupees six shall be credited to the Andhra Pradesh Advocates' Welfare Fund, and where such a combined stamp is affixed on the vakalat the provisions of sub-section (2) of section 12 shall be deemed to have been, complied with."(2)in section 15, after sub-section (9), the following sub-section shall be inserted, namely:"(10) Where on receipt of a complaint or otherwise the Committee has reason to believe that any Advocates' Clerk secured admission as a member of the Fund by misrepresentation, fraud or undue influence, it shall be competent for the Committee to remove the name of such Advocates' Clerk from the membership of the Fund;Provided that no order under this sub-section shall be passed unless the person likely to be adversely affected has had an opportunity of being heard."
