Section 15(2) in The Gujarat Advocates Welfare Fund Act, 1991
(2)Every Bar Association shall intimate to the Bar Council-(a)any change of the office bearers of the Association within thirty days from such change;(b)any change in the membership, including admissions and re-admissions in sixty days of such change;(c)the death, retirement suspension cessation of practice of any of its members within ninety days from the date of occurrence thereof; and(d)such other matter as may be prescribed or required by the Bar Council from time to time.
