Section 17 in The Gujarat Advocates Welfare Fund Act, 1991
17. Member to appoint nominee and to give notification of cessation of practice, etc.
(1)Every member of the Fund shall, at the time of admission to the membership of the Fund, make a nomination appointing a nominee in the prescribed manner.(2)A member may at any time cancel such nomination by sending a notice in writing to the Administrative Committee, provided that a member shall along with such notice send a fresh nomination.(3)Every member who voluntarily suspends practice or ceases to practice or retires shall within sixty days of such suspension, caseation or retirement, intimate that fact to the Administrative Committee.
