Section 16 in The Gujarat Advocates Welfare Fund Act, 1991
16. Membership of Fund.
(1)Any Advocate who permanently resides in the State of Gujarat and practices before any Court or any Tribunal or any other authority or person legally authorised to take evidence or to adjudicate or decide any disputes in the State of Gujarat and is a member of the Bar Association recognised under Section 14 [shall required to be a member of the Fund and shall apply in such form, in such manner and on payment of such fee as may be prescribed] [Substituted for 'may apply in the prescribed form' by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5,h April 2003.] to the Administrative Committee for admission as a member of the Fund.(2)On receipt of an application under sub-section (1) the Administrative Committee shall make such inquires 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 rejecting the application shall be passed unless the applicant has been given an opportunity of being heard.(3)The applicant whose application is rejected under sub-section (2) may prefer an appeal to the Bar Council.(4)The appeal shall be accompanied by the order appealed against.(5)The Appeal shall be filed within thirty days from the date of receipt of the order appealed against.(6)The decision of the Bar Council on the appeal shall be final.
