Section 15(2) in The Bihar State Advocates' Welfare Fund Act, 1983
(2)Every Bar Association shall intimate to the Bar Council and Trustee Committee-(a)any change of the office-bearers of the Association within fifteen days from such change;(b)any change in the membership including admissions and re-admissions within thirty days of such change;(c)the death, retirement or voluntary suspension of practice of any of its members within thirty days from the date thereof;(d)such other matters as may be required by the Bar Council or the Trustee Committee from time to time.
