Section 3 in The Maharashtra Advocates Welfare Fund Regulations, 1983
3. Recognition and Registration of Bar Associations.
(1)An application under section 14 may be made by an association of Advocates functioning in any Court or before any tribunal or before any other authority or person legally authorised to take evidence or to adjudicate or decide any dispute to the Bar Council for recognition and registration of the Bar Association in Form No. I.(2)Every such application shall be accompanied by a true copy of the Constitution, rules and by-laws, if any, framed by such association registered or unregistered and an up-to-date current list of the members of the association showing their names, address, age, date of enrolment, names, addresses of the current President, Secretary and other office-bearers. Such application shall be signed by the President and Secretary of the association on behalf of the association.(3)The Bar Council shall, after holding such enquiry as it deems necessary, issue a certificate of registration to the Bar Association applying for recognition and registration in Form No. II. Such certificate shall be signed by the Chairman of the Council and shall bear the seal of the Bar Council.(4)The Bar Council may recognise and register more than one Bar Association functioning in any Court or before any Tribunal or before any other authority specified in sub-section (1) of section 14 if different associations of Advocates by whatever name known are functioning in such Court or Tribunal for a long time due to historical reasons or otherwise, and it is deemed necessary and expedient to grant such recognition and registration for better implementation of the Act.
