Section 3(1) in The Haryana Advocates' Welfare Fund Rules, 2014
(1)The half yearly statement of income and expenditure of the fund shall be prepared in accordance with Form-I. The Secretary shall prepare the first half yearly statement for the period from 1st of April to 30th of September and the second half yearly statement for the period form 1st of October to 31st of March of the succeeding year by the 15th of May and the same shall be submitted before the Trustee Committee for its approval. The report after approval shall be sent to the State Government and the State Bar Council within fifteen days of its approval.
