Section 5 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
5.
(1)Every Advocate's clerk who is a member of Advocates' Clerks' Association recognised by the Committee shall apply to the Committee for admission as a member of the Fund in Form No. 3 by paying the fee as provided in sub-section (3) of Section 16 of the Act.(2)Every member who retires shall intimate that fact as required under sub-section (9) of Section 15 of the Act failing which five per cent of the retirement benefits in case the failure does not exceed a period of one year and where the failure exceeds one year ten per cent of the retirement benefits shall be reduced.
