Section 15 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
15. Duties of Bar Association.
- Every Bar Association shall, on or before the 15th April every year, intimate to the Bar Council and the Trustee Committee, a list of its members as on the 31st March of the year.(2)Every Bar Association shall intimate to the Bar council and the Trustee Committee-(a)any change of the office bearer of the association within fifteen days from such change ;(b)any change in the membership including admissions and re-admissions within thirty days of such change ;(c)the death, retirement or voluntary suspension of practise of any of its members within thirty days from the date thereof ;(d)such other matters as may be required by the Bar Council or the Trustee Committee from time to time.
