Section 15(2) in The Punjab Advocates Welfare Fund Act, 2002
(2)Every Bar Association shall intimate to the Bar Council and the Trustee Committee about, -(a)any change of the office bearers of the Bar 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 cessation of practice or voluntary suspension of practice of any of its members within thirty days from the date of such cessation or suspension of practice;(d)The collection of annual subscription from every member towards the Fund as may be specified by regulations; and(e)Such other matters as may be required by the Bar Council or the Trustee Committee from time to time.
