Section 15(3) in The Rajasthan Advocates Welfare Fund Act, 1987
(3)[ Every Bar Association shall hold the election timely as per its constitution, rules or by-laws and shall abide by the instructions or directions issued, from time to time, by the Bar Council of Rajasthan or the Bar Council of India.] [Added by Rajasthan Act No. 26 of 2012, dated 17.10.2012.]Chapter - V Membership in the Fund and Payment therefrom
