Section 14(2) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(2)Every Bar Association and Advocates Association shall inform the Bar Council of-(a)any change in the 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.
