Section 14 in The Bihar State Advocates' Welfare Fund Act, 1983
14. Recognition and registration of Bar Association.
(1)All association of advocates known by any name functioning in any Court, Tribunal or Authorities etc., may, before a date to be notified by the Bar Council in this behalf, apply to the Bar Council in such form as may be prescribed for recognition and registration.(2)Every application for recognition and registration shall be accompanied by the rules or bye-laws of the association, names and addresses of the office bearers of the association and up-to-date list of the members of the association showing, the name, address, [registration number of enrolment] [Substituted for 'age' by Act 5 of 1990.], date of enrolment and the ordinary place of practice of each member.(3)The Bar Council may, after such enquiry as it deems necessary recognise the association and issue a certificate of registration in such form as may be prescribed.(4)The decision of the Bar Council regarding the recognition and registration of a Bar Association shall be final.
