Section 6 in The Orissa Affiliation of Bar Association Scheme, 1981
6. Duties of Association.
(1)The affiliated association shall forward to the Council every year the names of its office bearers and also the names of each member along with other dates in the form prescribed in Appendix II.(2)It shall be the duty of the affiliated association to keep strict vigil over the professional activities of the members of the profession, irrespective of its own membership, and shall promptly inform the Council about any Advocate committing breach of the provisions of the Act of any other misconduct which in the opinion of its Executive Committee or General Body is derogatory of the profession, dereliction of his duties together with all materials in support of its opinions.(3)The affiliated association shall submit a statement of its assets and liabilities at the time of application for affiliation and at the time of every renewal.(4)The association shall promptly report to the Council of the demise, disability or the entitlement of any of its members to any beneficial scheme of the Council trust.(5)It shall be, the duty of every-affiliated association to carry out all directions and instructions issued to it by the Trust/Council/Welfare Committee or any sub-committee from time to time.
