Section 15 in Jharkhand Advocates' Welfare Fund Act, 2012
15. Duties of Bar Associations and Advocate's Associations of the States.
(1)Every Bar Association and Advocates Association in the State shall, on or before the 15th day of April of every year, furnish to the State Bar Council a list of its members as on the 31st day of March of that year.(2)Every Bar Association and Advocates' Association in the State shall inform the State Bar Council of:(a)any change in the membership including admissions and re-admissions within thirty days of such change;(b)the death or other cessation of practice or voluntary suspensions of practice of any of its members within thirty days from the date of occurrence thereof;(c)such other matters as may be required by the State Bar Council from time to time.
