Section 14 in The Orissa Advocates' Welfare Fund Act, 1987
14. Duties of Bar Association.
(1)Every Bar Association shall, on or before the 15th April every year, furnish to the Bar Council a list of its members as on the 31st Match of that year.(2)Every Bar Association shall intimate to the Bar Council-(a)any change of the office bearers of the association within fifteen days from such change;(b)any change in the membership including admission and re-admission within thirty days of such change;(c)the death, retirement or voluntary suspension of practice of any of its members within thirty days from the date of occurrence thereof ; and(d)such other matters as may be required by the Bar Council from time to time;(3)The provisions of Sub-section (2) shall apply mutatis mutandis to the Societies registered under the Societies Registration Act, 21 of 1860.
