Section 16(3) in The Advocates' Welfare Fund Act, 2001
(3)Every application for recognition under sub-section (1) or sub-section (2) shall be accompanied by,—(a)a copy of the rules or bye-laws of the association;(b)names and addresses of office bearers of the association;(c)a list of members of the association containing the name, address, age, enrolment number and date of enrolment with the State Bar Council and the ordinary place of practice of each member.
