Section 3(2) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(2)Every such application shall be accompanied by a true copy of the Constitution, rules and by-laws, if any, framed by such association registered or unregistered and an up-to-date current list of the members of the association showing their names, address, age, date of enrolment, names, addresses of the current President, Secretary and other office-bearers. Such application shall be signed by the President and Secretary of the association on behalf of the association.
