Section 14A in The Tamil Nadu Advocates' Welfare Fund Act, 1987
14A. [ Cancellation of recognition and registration of Advocates Association and Bar Association. [Inserted by the Tamil Nadu Act 56 of 1992.]
- Where the Advocates Association or the Bar Association fails to discharge any of the duties imposed under section 14, or fails to carry out the direction given under section 9-A, the Bar Council may, for reasons to be recorded, by order, cancel the recognition and registration of such Association:Provided that no order canceling the recognition and registration of any Advocates Association or Bar Association shall be passed unless the Advocates Association or the Bar Association has been given a reasonable opportunity of being heard.]
