Section 17 in The Advocates' Welfare Fund Act, 2001
17. Duties of State Bar Associations and State Advocates’ Associations.—
(1)Every State Bar Association and State Advocates’ Association shall, on or before the 15th day of April of every year, furnish to the State Bar Council a list of its members as on the 31st day of March of that year.(2)Every State Bar Association and State Advocates’ Association shall inform the State Bar Council of—(a)any change in the membership including admissions and re-admissions within thirty days of such change;(b)the death or other cessation of practice or voluntary suspension of practice of any of its members within thirty days from the date of occurrence thereof;(c)such other matters as may be required by the State Bar Council from time to time.
