Section 13 in Andhra Pradesh Advocates' Welfare Fund Act, 1987
13. Recognition and Registration of Bar Association.
- [(1) All associations of Advocates known by any name, functioning in any Court Head Quarters may apply to the Bar Council in such form as may be prescribed, for recognition and registration as a Bar Association under this Act:Provided that only one Bar Association shall be recognised at any Court Headquarters.] [Substituted by Act No. 1 of 2006, dated 30.12.2005.](2)[ Every application for recognition and registration shall be accompanied by the common bye-laws, framed by the Bar Council from time to time, together with the list containing the names of office bearers as well as members of the Association with their enrolment number, address and age, shall be furnished.] [Substituted by Act No. 23 of 2011, dated 27.12.2012.](3)The Bar Council may, after such enquiry as it deems necessary, recognise the association as a Bar 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.
