Section 3 in The Bihar State Advocates Welfare Fund Rules, 1984
3. Application for recognition and registration of Bar Association.
(1)An application under section 14 of the Act by any Association of Advocates functioning in any court centre, to the Bar Council for recognition shall be in Form No. 1.(2)Every application in Form No.1 shall be accompanied by an authenticated copy of the Rules and/or by-laws of the Association, an up-to-date list of the members of the Association, showing their names, address, age, date of birth, date of enrolment, the roll number in the State roll maintained by the Bar Council under Section 17 of the Advocates' Act, 1961 (Central Act 25 of 1961), the place where the member ordinarily practices, the period of suspension, if any, and such application shall be duly signed by the President and Secretary of the Association.(3)The certificate of Registration to be issued by the Bar Council shall be in Form No. II.(4)The Bar Council may recognise and register more than one Bar Association at a Court centre for very exceptional and special reasons to be recorded in writing.
