Section 5(3) in The Bihar State Advocates' Welfare Fund Act, 1983
(3)[(i)] [Sub-section (3) re-numbered as 3(i) by Bihar Act 5 of 1990.] The Trustee Committee shall consist of-(a)the Advocate General of Bihar who shall be the Chairman of the Trustee Committee, ex officio;(b)the Law Secretary to Government, ex officio;(c)a member nominated by the Government;(d)Chairman of the Bar Council;(e)two members of the Bar Council nominated by it;(f)the Secretary-cum-Treasurer appointed by the Trustee Committee, ex officio.(ii)[ U;kl lfefr ds lnL;ksa ds chp ls mik/;{k dk pquko gksxk] tks v/;{k dh vuqifLFkfr esa muds dk;ksZa dk lEiknu djsaxsA] [Added by Bihar Act 5 of 1990.]]
