Section 14(2) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(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 matter as may be required by the Bar Council from time to time.
