Section 13 in The Tamil Nadu Advocates' Welfare Fund Act, 1987
13. [Recognition and registration by Bar Council] [Substituted for 'Recognition by Bar Council' by the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1990 (Tamil Nadu Act 20 of 1990).] of any association of Advocates.
- [(1)(a) Any association 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 for recognition and registration to the Bar Council, in such form as may be prescribed.] [Sub-section (1) was substituted by the Tamil Nadu Act 20 of 1990.](b)Any association of advocates constituted after the date of publication of the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1990 (Tamil Nadu Act 20 of 1990), in the Tamil Nadu Government Gazette, may, apply for recognition and registration to the Bar Council in such form as may be prescribed].(2)Every application for [recognition and registration] [Substituted for 'recognition' by the Tamil Nadu Act 20 of 1990.] shall be accompanied by the rules or bye-laws of the association, names and addresses of the office bearers of the association and an up to date list of the members of the association knowing 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, [recognise the association and issue a certificate of registration] [Substituted for 'recognise the association and issue a certificate of recognition' by the Tamil Nadu Act 20 of 1990.] in such form as may be prescribed.(4)The decision of the Bar Council under sub-section (3) shall be final.Explanation. - [Omitted by the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1990 (Tamil Nadu Act 20 of 1990).]
