Section 17 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
17. Duties of Bar Association.
(1)Every Bar Association shall, on or before the 15th April every year, intimate to the Bar Council a list of its members as on the 31st March of that year.(2)Every Bar Association shall intimate to the Bar Council,-(a)any change of the office bearers of the association within fifteen days from the date of such change;(b)any change in the membership including admissions and readmissions within thirty days from the date of such change;(c)the death, retirement, cessation or suspension of practice of any of its member within thirty days from the date of the happening of the event or on receiving of the intimation thereof, whichever is later; and(d)such other matters as may be required by the Bar Council, from time to time.
