Section 4 in The Orissa Affiliation of Bar Association Scheme, 1981
4. Affiliations.
- All existing associations as per Schedule desirous of affiliation to the Bar Council may apply for affiliation in the prescribed form as per Appendix I along with an affiliation fee of Rs. 30 only together with attested copy of Registration certificate granted under Society Registration Act, 1914 and a copy of their constitution bye-laws/articles of association confining their incorporation, election, activities and duties and responsibilities:Provided that it at a place there is no existing association or any existing association does not Seek for affiliation within one year from the date of enforcement of this Scheme, a new association with at least 2/3rd of the advocates practising at that station may be constituted and such association may apply for affiliation in the manner laid down above.
