Section 13 in Jharkhand Advocates Clerks Welfare Fund Act, 2018
13. Recognition and registration of Advocates' Celrks Association.
(1)An Association of Advocates' Clerk constituted after the commencement of this Act may, within two months from the date of such constitution, and an Association of Advocates' Clerk constituted before the recommencement of this Act may, within two months from the dated of commencement of this Act, apply to the Committee in such form and in such manner as may be prescribed, for recognition and registration as an Advocates' Clerk Association under this Act.(2)Every application for recognition and registration 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 with name, address, age and the ordinary place of employment of such member.(3)The Committee may, after such inquiry as it deems necessary, recognize the Association as an advocates' Clerks' Association and issue a Certificate of recognition and registration in such form as may be prescribed.(4)The decision of the Committee regarding the recognition and registration of Association shall be final.
