Section 17(2) in The Advocates' Welfare Fund Act, 2001
(2)Every State Bar Association and State Advocates’ Association shall inform the State Bar Council of—(a)any change in the 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;(c)such other matters as may be required by the State Bar Council from time to time.
