Section 5 in The Haryana Advocates' Welfare Fund Rules, 2014
5. Application for recognition and registration. section 16(1)(2).
(1)An application for recognition and registration by an association of advocates functioning in any Court, Commission, Tribunal, Statutory Authority in the State of Haryana shall be submitted in Form II to the State Bar Council;(2)Any existing Bar Association established within the jurisdiction of the State of Haryana and recognized and registered by the State Bar Council under the Bar Associations Constitution and Registration Rules, 2009, if not already registered, under this Act shall get itself registered and recognized under the Act, within six months from the date of commencement of these rules and copy of the registration shall be submitted to the State Bar Council within the above said stipulated period, failing which the State Bar Council may take action against such defaulting Bar Association.(3)Every application in Form II shall be accompanied by the authenticated copy of rules and bye laws of the Bar Association, updated list of members with their recent photographs, showing their names, complete address, age, date of birth, date of enrolment, the enrolment number in the State rolls maintained by the Bar Council under section 17 of the Advocates Act, 1961 (Central Act 25 of 1961), the place where the member ordinarily practices, the period of suspension, if any and such application shall be duly signed by the President/Secretary of the Bar Association and in their absence by Vice-President/Joint Secretary.(4)The State Bar Council may recognize and register more than one Bar Associations in a District/Sub division/tehsil, functioning in any field of law, other than district courts/sub divisional courts/tehsil for special reasons to be recorded in writing and may cancel the recognition and registration granted to a Bar Association, if it fails to carry out any of the duties specified in section 17 and sub-section (5) of section 26 of the Act and rules made by the State Bar Council:Provided that no such orders cancelling recognition or registration shall be passed by the State Bar Council, without giving an opportunity of being heard.
