Section 15(2) in Jharkhand Advocates' Welfare Fund Act, 2012
(2)Every Bar Association and Advocates' Association in the State shall inform the State Bar Council of:(a)any change in the membership including admissions and re-admissions within thirty days of such change;(b)the death or other cessation of practice or voluntary suspensions of practice of any of its members within thirty days from the date of occurrence thereof;(c)such other matters as may be required by the State Bar Council from time to time.
