Section 14 in The Tamil Nadu Advocates' Welfare Fund Act, 1987
14. Duties of Bar Associations and Advocates Associations.
(1)Every Bar Association and Advocates Association shall, on or before the 15th April of every year, furnish to the Bar Council a list of its members as on the 31st March of that year.(2)Every Bar Association and Advocates Association shall inform the 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 suspension of practice of any of its members within thirty days from the date of occurrence thereof; and(c)such other matters as may be required by the Bar Council, from time to time.(3)[ Every Advocates Association and every Bar Association shall carry out the directions given by the Bar Council or the Trustee Committee, as the case may be.] [Sub-section (3) was added by the Tamil Nadu Act 56 of 1992.]
