Section 15 in The Punjab Advocates Welfare Fund Act, 2002
15. Duties of Bar Associations.
(1)Every Bar Association shall, on or before the 15th day of April of each year, furnish to the Bar Council and the Trustee Committee, a list of the members as on the 31st March of that year.(2)Every Bar Association shall intimate to the Bar Council and the Trustee Committee about, -(a)any change of the office bearers of the Bar Association within fifteen days from such change;(b)any change in the membership including admissions and re- admissions within thirty days of such change;(c)the cessation of practice or voluntary suspension of practice of any of its members within thirty days from the date of such cessation or suspension of practice;(d)The collection of annual subscription from every member towards the Fund as may be specified by regulations; and(e)Such other matters as may be required by the Bar Council or the Trustee Committee from time to time.
