Section 16(2) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(2)Every Advocates' Clerks Association shall intimate in writing to the Committee of,-(a)any change of the Office bearers of the Advocates' Clerks Association within fifteen days from such change;(b)any change in number of members including admission and re-admission within thirty days of such changes;(c)the death or retirement of any of its members within thirty days from the date of occurrence thereof; and(d)such other matters as may be required by the Committee from time to time.
