Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1992 10 of 1992 [15 April 1992] CONTENTS 1. Short Title 2. Substitution Of New Section For Section 21 Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1992 10 of 1992 [15 April 1992] An Act further to amend the Andhra Pradesh Advocates Welfare Fund Act, 1987. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-third Year of the Republic of India, as fallows :- * Received the assent of the Governor on the 14th April, 1992. For Statement of Objects and Reasons, Please See the Andhra Pradesh Gazette, Extra ordinary, dated 20th March, 1992, Part IV-A, at page 3. 1. Short Title :- This Act may be called the Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1992. 2. Substitution Of New Section For Section 21 :- In the Andhra Pradesh Advocates Welfare Fund Act, 1987( Act 33 of 1987), for section 21 the following section shall be substituted namely :- 21. (1) " Review "--The Committee may suo-moto at any time or on an application received from any person interested within ninety days of the passing of any order under the provisions of this Act, review any such order, if it was passed by them under any mistake, whether of fact or of law or in ignorance of any material fact: Provided that the Committee shall not pass any order adversely affecting any person unless such person has been given an opportunity of making his representation. (2) All the appeals pending before the Bar Council on the date of commencement of the Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1992 Act 10 of 1992 shall abate. (3 ) Where an appeal stands abated under sub-section (2) the appellant shall be entitled to prefer an application before the Committee for review under sub-section (1) within ninety days from the date of commencement of the Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1992, Act 10 of 1992.