Section 15 in The Gujarat Advocates Welfare Fund Act, 1991
15. Duties of the Bar Association.
(1)Every Bar Association shall on or before the 31st January, every year intimate to the Bar Council a list of its members as on the 31st December, of the previous year.(2)Every Bar Association shall intimate to the Bar Council-(a)any change of the office bearers of the Association within thirty days from such change;(b)any change in the membership, including admissions and re-admissions in sixty days of such change;(c)the death, retirement suspension cessation of practice of any of its members within ninety days from the date of occurrence thereof; and(d)such other matter as may be prescribed or required by the Bar Council from time to time.
