Section 16 in Kerala Advocates' Clerks Welfare Fund Act, 2003
16. Duties of Advocates' Clerks Association.
(1)Every Advocates' Clerks Association shall, on or before 15th April of every year, intimate to the Committee a list of the members as on 31st March of that year.(2)Every Advocates' Clerks Association shall intimate in writing to the Committee of,-(a)any change of the Office bearers of the Advocates' Clerks Association within fifteen days from such change;(b)any change in number of members including admission and re-admission within thirty days of such changes;(c)the death or retirement 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 Committee from time to time.(3)Every Advocates' Clerks Association shall, when required by the Committee, collect and remit to the Fund in such manner as may be prescribed the subscription payable by its members to the Fund.
