Section 5(4) in The Haryana Advocates' Welfare Fund Rules, 2014
(4)The State Bar Council may recognize and register more than one Bar Associations in a District/Sub division/tehsil, functioning in any field of law, other than district courts/sub divisional courts/tehsil for special reasons to be recorded in writing and may cancel the recognition and registration granted to a Bar Association, if it fails to carry out any of the duties specified in section 17 and sub-section (5) of section 26 of the Act and rules made by the State Bar Council:Provided that no such orders cancelling recognition or registration shall be passed by the State Bar Council, without giving an opportunity of being heard.
