Section 14 in The Maharashtra Advocates Welfare Fund Act, 1981
14. Recognition and Registration of Bar Associations.
(1)All associations of Advocates known by any name functioning in any Court, or before any Tribunal, or before any other authority or person legally authorised to take evidence or to adjudicate or decide any disputes may, before a date to be notified or before such extended date as may 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.Any association of Advocates constituted after the date of commencement of this Act may, at any time thereafter likewise apply to the Bar Council for recognition and registration.(2)Every application for recognition and registration shall be accompanied by the rules or by-rules of the association, the names and addresses of the office-bearers of the association and an up-to-date list of the members of the association showing the name, address, age, 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.
