Section 14 in Karnataka Advocates' Welfare Fund Act, 1983
14. Duties of bar associations.
- [(1) Every bar association shall, on or before the 30th April of every year, intimate to the Bar Council a list of its members as on the 31st March of that year.(2)Every bar association shall intimate to the Bar Council,-(a)any change of the office bearers of the association within fifteen days from such change;(b)any change in the membership including admission or readmission 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 of occurrence thereof ; and(d)such other matter as may be required by the Bar Council or the Government from time to time.
