Section 14 in Kerala Advocates' Welfare Fund Act, 1980
14. Duties of Bar Association.
(1)Every Bar Association shall, on or before the 15th April every year, intimate to the Bar Council a list of its members as on the 31st March of that year.(2)Every Bar Association shall intimate to the Bar Council-(a)any change of the office bearers of the association with fifteen days from such change;(b)any change in the membership including admissions and re-admissions within thirty days of such change,(c)the death, retirement or voluntary suspension of practice of any of its members within thirty days from the date of occurrence thereof; and(d)such other matters as may be required by the Bar Council from time to time.
