Section 14(2) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
(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.
