Section 15 in The Bihar State Advocates' Welfare Fund Act, 1983
15. Duties of Bar Association.
(1)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 that year.(2)Every Bar Association shall intimate to the Bar Council and Trustee Committee-(a)any change of the office-bearers of the association within fifteen days from such change;(b)any change in the membership including admissions and re-admission within thirty days of such change;(c)the death, retirement or voluntary suspension of practice 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.
