Section 8 in The Haryana Advocates' Welfare Fund Rules, 2014
8. Reduction of amount of Fund. section 18(12).
(1)Every member of the Fund shall within fifteen days of his removal from the State roll under section 26-A of the Advocates Act, 1961 (Central Act 25 of 1961) or suspension of practice/removal of name under section 35 of the said Act or voluntary suspension, shall intimate in writing to the Trustee Committee.(2)If member of the Fund fails to intimate under sub-section (12) of section 18 of the said Act then after conducting an appropriate inquiry, the amount payable to the member shall be reduced. However, in no case, the reduction shall exceed fifty per cent of such amount payable.
