Section 14 in The Gujarat Advocates Welfare Fund Act, 1991
14. Recognition and registration of Bar Association.
(1)Any association of advocates known by any name functioning in any Court or before any tribunal or before any other authority or person legally authorised to take evidence or to adjudicate or decide any disputes may apply to the Administrative Committee in the prescribed form for recognition and registration.(2)Every application for recognition and registration shall be accompanied by the rules or by-laws of the Association, the names and addresses of the office bearers of the Association and an up-to-date list of the members of the Association showing the name, address, age date of enrolment and the ordinary place of practice of each member.(3)The Administrative Committee may after such enquiry as it deems necessary recognise or refuse to recognise the association.(4)On recognition of such an association, Administrative Committee shall issue a certificate of registration in the prescribed form.(5)Any association aggrieved by the decision of the Administrative Committee under sub-section (3), may prefer an appeal against the said decision to the Bar Council.(6)The appeal shall be accompanied by-(a)the order appealed against;(b)a fee of one hundred rupees which shall not be refunded.(7)The appeal shall be filed within thirty days from the date of receipt of the order appealed against.(8)The decision of the Bar Council on the appeal shall be final.
