Section 13 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
13. Recognition and registration of Advocates' Clerks Association.
(1)(a)All association of Advocates' Clerks functioning in any Court headquarters may, before a date to be notified by the Committee in this behalf,-(b)Any such Association of Advocates' Clerks constituted after the commencement of this Act may apply to the Committee in such form and in such manner as may be prescribed, for recognition and registration as an Advocates' Clerks Association under this Act.(2)Every application for recognition and registration shall be accompanied by the rules or bye-laws of the association, names and addresses of the office bearers of the association and an up-to-date list of the members of the association with name, address, age and the ordinary place of employment of such member.(3)The Committee may, after such enquiry as it deems necessary, recognise the association as an Advocates' Clerks Association and issue a certificate of recognition and registration in such form as may be prescribed.(4)The decision of the Committee regarding the recognition and registration of an association shall be final.
