Section 14 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
14. Duties of Advocates' Clerks Association.
(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 Advocates' Clerks Association shall intimate to the Committee of-(a)any change of the office bearers of the Advocates' Clerks Association within fifteen days from such change;(b)any change in number of members including admission and re-admission within thirty days of such change;(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.
