Section 14 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
14. Recognition and registration of Bar Associations.
(1)All associations of advocates known by any name, functioning in any part of the State may, before a date to be notified or before such extended date as may be notified by the Bar Council in this behalf, apply to the Bar Council in such form and manner as may be prescribed for recognition and registration. Any association of advocates formed after the date of commencement of this Act may at any time thereafter likewise apply to the Bar Council for recognition and registration.(2)Every application for recognition and registration shall be accompanied by the rules or bye-laws of the association, names and addresses of the office-bearers of the association and an upto-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 Bar Council may, after such enquiry as it deems necessary, recognize the association and issue a certificate of registration in such form as may be prescribed.(4)The decision of the Bar Council regarding the recognition and registration of a Bar Association shall be final.
