Section 21 in Kerala Advocates' Welfare Fund Act, 1980
21. Appeal against decision of Trustee Committee.
(1)An appeal against any decision of the Trustee Committee shall lie to the Bar Council.(2)The appeal shall be in the prescribed form and shall be accompanied by-(a)the order appealed against ; and(b)a receipt evidencing payment of one hundred rupees to the credit of the Bar Council in any of the branches in Kerala of the State Bank of India.(3)The appeal shall be filed Within thirty days from the date of receipt of the order appealed against.(4)The decision of the Bar Council on the appeal shall be final.
