Section 12 in The U.P. Advocates Welfare Fund Act, 1974
12. Cessation of membership and re-admission.
(1)A member of the Scheme shall cease to be such member, if -(a)he dies,(b)his name is removed from the State Roll maintained by the State Bar Council;(c)he resigns the membership ;(d)he is in arrears of annual subscription for a period of two years or more and the Trustees Committee after giving him an opportunity to show cause, terminates his membership.(2)An advocate who has ceased to be a member of the Scheme may, on his written application and on payment of the arrears of annual subscription which he would have paid, if his membership had continued, together with interest thereon at the rate of eighteen per centum per annum, be readmitted to the membership of the Scheme, provided his name is restored or, as the case may be, continues on the State Roll maintained by the State Bar Council.
