Section 15 in The Maharashtra Advocates Welfare Fund Act, 1981
15. Duties of Bar Association.
(1)Every Bar Association shall, on or before the 15th April every year, intimate to the Bar Council a list of its members as on the 31st March of that year.(2)Every Bar Association recognized and registered as per subsection (1) of section 14 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 admissions and readmissions, 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 matters as may be prescribed or required by the Bar Council from time to time.
