Section 15 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
15. Duties of Bar Association.
(1)Every Bar Association shall on or before the 15th April of every year, furnish to the Bar Council and the Trustee Committee a list of its members as on the 31st March of that year.(2)Every Bar Association shall inform the Bar Council and Trustee Committee of -(a)any change in its office-bearers or in its membership, including admissions and re-admissions, within thirty days of such change;(b)the death or other cessation of practice or voluntary suspension of practice of any of its members within thirty days from the date of occurrence thereof; and(c)such other matters as may be required by the Bar Council from time to time.(3)Every Advocates Association and every Bar Association shall carry out the directions given to it under section 10 by the Bar Council or the Trustee Committee, as the case may be.
