Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1994 5 of 1994 [20 January 1994] CONTENTS 1. Short Title 2. Amendment Of Section 15 Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1994 5 of 1994 [20 January 1994] 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-fourth Year of the Republic of India as follows:- * Received the assent of the Governor on the 19th January, 1994. For Statement of objects and Reasons, Please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 27th December, 1993. at Page 83. 1. Short Title :- This Act may be called the Andhra Pradesh Advocates Welfare Fund (Amendment) Act, 1994. 2. Amendment Of Section 15 :- In section 15 of the Andhra Pradesh Advocates Welfare Fund Act, 1987(Act 33 of 1987) for subsections (5), (5A), (6) and (7) the following shall be substituted namely:- "(5) (a) where an Advocate is admit bed as a member of the Fund he shall pay to the Fund an amount of rupees one thousand towards the subscription for membership either in one instalment or two half yearly instalments of rupees five hundred each within one year from the date of admission and on such payment the membership of the Advocate concerned shall, subject to the provisions of sub-section (12) be for his life. (b) Where an Advocate has already been admitted as a life- member prior to the commencement of the Andhra Pradesh Advocates Welfare fund (Amendment) Act, 1994, he shall be deemed to have been admitted as a member under this section and shall continue to be such member. (c) Where an Advocate has been admitted and continuing as a member on payment of annual subscription prior to the commencement of the Andhra Pradesh Advocates Welfare Fund. (Amendment) Act, 1994, he shall cease to be such member unless he pays a sum of rupees one thousand in one instalment or two half yearly instalments within a period of one year from the date on which he would have been liable to pay annual subscription but for the amendment made by the Andhra Pradesh Advocates welfare Fund (Amendment) Act, 1994: Provided that the annual subscription if any paid by such member prior to such commencement shall be deducted from the amount of rupees one thousand payable under this clause and he shall be liable to pay only the balance of the amount in the manner decided by the Committee. (d) Where a member ceases to practice he shall not be entitled for the refund of the subscription paid under this subsection.".