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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Advocates Welfare Fund Act, 1991

(1)There shall be an administrative committee, consisting of the following members namely:-
(a) The Advocate-General, Gujarat State. Ex-Officio
(b) The Secretary and Remembrancer of LegalAffairs to Government of Gujarat Legal Department. Ex-Officio
(c) The Chairman of the Bar Council of Gujarat. Ex-Officio
(d) The Chairman of the Executive Committee ofthe Bar Council. Ex-Officio
(e) Three members to be nominated by the BarCouncil from amongst its members.