Section 15(2) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(2)Every Bar Association shall inform the Bar Council and Trustee Committee of -(a)any change in its office-bearers or in its membership, including admissions and re-admissions, within thirty days of such change;(b)the death or other cessation of practice or voluntary suspension of practice of any of its members within thirty days from the date of occurrence thereof; and(c)such other matters as may be required by the Bar Council from time to time.
