Section 16 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
16. Recognition and registration of Bar Association.
(1)An association of advocates, known by any name, functioning in any part of the State may, before a date to be notified by the Bar Council in this behalf, apply for recognition and registration, to the Bar Council in such form and on payment of such annual subscription, or other fees as the Bar Council may, from time to time, determine.(2)Every such application shall be accompanied by the rules or byelaws of the association, 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, date of birth, 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 it may specify.(4)The decision of the Bar Council regarding the recognition and registration of a Bar Association shall be final.
