Section 15(2) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
(2)Every Bar Association shall intimate to the Bar council and the Trustee Committee-(a)any change of the office bearer of the association within 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 practise of any of its members within thirty days from the date thereof ;(d)such other matters as may be required by the Bar Council or the Trustee Committee from time to time.
