Section 5 in The Bihar State Advocates Welfare Fund Rules, 1984
5. Re-admission to the Fund.
(1)A person re-admitted to the Fund under sub-section (3) of section 17 of the Act shall be treated as a new member from the date of re-admission for all purposes of the Act.(2)For calculating the period of completed years of standing of a member referred to in sub-rule (1), for the purpose of payment under the Act, his standing in the Bar prior to his re-admission shall not be taken into account.(3)An application for re-admission shall be in Form No. VI.
