Section 4 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
4. Establishment of Welfare Fund Committee.
(1)The Government may, by notification, establish with effect on and from such date as may be specified therein, a Committee to be called the Tamil Nadu Advocates' Clerks Welfare Fund Committee.(2)The Committee shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and shall, by the said name, sue and be sued.(3)The Committee shall consist of,-(a)the Chairman of the Bar Council;(b)the Secretary to Government in-charge of Law;(c)the Secretary to Government in-charge of Home;(d)the Secretary to Government in-charge of Finance;(e)the Registrar of High Court, Madras;(f)three members to be nominated from among the Advocates' Clerks by such authority and in such manner as may be prescribed of whom one shall be nominated by the Committee as the Treasurer of the Fund;(g)the Secretary to be appointed by the Chairman in accordance with such regulations as may be made by the Committee in respect of the recruitment and conditions of service of such Secretary. He shall be paid out of the Fund:Provided that the Secretary appointed under this clause shall not have the right to vote at the meetings of the Committee.(4)The Chairman of Bar Council shall be the ex officio Chairman of the Committee.(5)The Secretary to Government in-charge of Law, the Secretary to Government in-charge of Home, the Secretary to Government in-charge of Finance and the Registrar of High Court, Madras shall be the ex-officio members of the Committee.(6)In case the Secretary to Government in-charge of Law or the Secretary to Government in-charge of Home or the Secretary to Government in-charge of Finance, is unable to attend the meetings of the Committee for any reason, he may depute any officer of his Department not lower in rank than that of Deputy Secretary to Government to attend the meetings.(7)In case the Registrar of the High Court, Madras is unable to attend the meetings of the Committee for any reason, he may depute any officer not below the rank of Deputy Registrar to attend the meetings.(8)A member nominated under clause (f) of sub-section (3) shall hold office for a term of three years or until he ceases to be a member of Advocates' Clerks Association whichever is earlier.
