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State of Jharkhand - Section

Section 15 in Jharkhand Advocates Clerks Welfare Fund Act, 2018

15. Membership of the Fund.

(1)Every Advocates' Clerk in the State may apply to the Committee, in such form and in such manner as may be prescribed, for admission as a member of the Fund.
(2)On receipt of an application under sub-section (1) the Committee shall make such enquiry as it deems fit and either admit the applicant to the Fund or for reasons to be recorded in writing, reject the application.Provided that no order rejection an application shall be passed unless the applicant has been given as opportunity of being heard.
(3)Every applicant shall pay an application fee of Rupees One Hundred along with the application to the account of the Committee.
(4)Every applicant shall pay to the Fund an admission fee of Rupees One Hundred at the time of admission or re-admission.
(5)Every person admitted as a member of the Fund shall pay a membership fee of Rs. 2000/- payable in two equal half yearly installments.
(6)Every member of the Fund shall, at the time of admission make a nomination conferring on one or more dependents of his family the right to receive the amount from the Fund in the event of his death;Provided that if he has no family he can nominate any person he likes.
(7)If more than one person is nominated, the amount of share payable to each nominee shall be specified in the nomination.
(8)A member of the Fund may at any time cancel a nomination by sending a notice in writing to the Committee along with a fresh nomination.
(9)A person retired from any service and drawing pension shall not be admitted to the Membership of the Fund.
(10)Where on receipt of a complaint of otherwise, the Committee has reason to believe that an Advocate' clerk secured admission as a member of the Fund by misrepresentation, fraud or undue influence, the Committee shall have power to remove the name of such Advocates' clerk from the membership of the Fund;Provided that no such orfer shall be passed unless the person, likely to be affect adversely, has been given an opportunity of being heard.