Section 16(12) in Jharkhand Advocates' Welfare Fund Act, 2012
(12)Every member of the Fund, whose name has been removed from the State roll under Section 26 A of the Advocates ac 1961 (25 of 1961) or who voluntarily suspend practice, shall within fifteen days of such removal or suspension, intimate such removal or suspension to the Trustee Committee and if any member of the Fund fails to do so without sufficient reason, the Trustee Committee may reduce, in accordance with such principles as may be prescribed, the amount payable to that member under this Act.
