Section 5(2) in The Haryana Advocates' Welfare Fund Rules, 2014
(2)Any existing Bar Association established within the jurisdiction of the State of Haryana and recognized and registered by the State Bar Council under the Bar Associations Constitution and Registration Rules, 2009, if not already registered, under this Act shall get itself registered and recognized under the Act, within six months from the date of commencement of these rules and copy of the registration shall be submitted to the State Bar Council within the above said stipulated period, failing which the State Bar Council may take action against such defaulting Bar Association.
