Section 18 in The Orissa Advocates' Welfare Fund Act, 1987
18. Cessation and re-admission.
(1)A member of the Fund may suspend his membership for any reason whatsoever and on his suspension, he shall cease to be a member of the Fund and become dis entitled to the benefits under this Act.(2)On his resumption of practice, he may apply for the readmission on making the following payments to entitle him to the benefits under this Act:(a)50% of the admission fee; and(b)an amount equal to the total annual subscriptions that he would have paid had he not discontinued his membership.
