Section 15 in The Rajasthan Advocates Welfare Fund Act, 1987
15. Duties of Bar Associations.
(1)Every Bar Association shall, on or before the 15th day of April of each year, furnish to the Bar Council and the Trustee Committee a list of its members as on the 31st March of that year.(2)Every Bar Association shall intimate to the Bar Council and Trustee Committee about,-(a)any change of the office bearers of the association within fifteen days from such change;(b)any change in the membership including admissions and re-admissions [and the change in the address of the member] [Inserted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.] within thirty days of such change;(c)the cessation of practice or voluntary suspension of practice [or death] [Inserted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.] of any of its members within thirty days from the date of such cessation or suspension of practice [or death] [Inserted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.];(cc)[ undertaking of any other business, profession or vocation by any of its members as soon as it comes to the knowledge of the Bar Association;] [Inserted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.] and(d)such other matters as may be required by the Bar Council or the Trustee Committee from time to time.(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
