Section 14 in Telangana Advocates' Clerks Welfare Fund Act, 1992
14. Duties of Advocates' Clerks Associations.
(1)Every Advocates' Clerks Association shall, on or before the 15th April, of every year, intimate to the Committee a list of its members as on the 31st March of that year.(2)Every Association shall intimate to the Committee,-(a)any changes of the office bearers of the association within fifteen days from such change,(b)any change in the membership including admission and re-admission within thirty days of such changes;(c)the death or retirement of any of its members within thirty days from the date of occurrence thereof; and(d)such other matter as may be required by the Committee from time to time.
