Section 5(3) in The Haryana Advocates' Welfare Fund Rules, 2014
(3)Every application in Form II shall be accompanied by the authenticated copy of rules and bye laws of the Bar Association, updated list of members with their recent photographs, showing their names, complete address, age, date of birth, date of enrolment, the enrolment number in the State rolls maintained by the Bar Council under section 17 of the Advocates Act, 1961 (Central Act 25 of 1961), the place where the member ordinarily practices, the period of suspension, if any and such application shall be duly signed by the President/Secretary of the Bar Association and in their absence by Vice-President/Joint Secretary.
