Section 6 in The Orissa Advocates' Welfare Fund Rules, 1981
6.
(a)There shall be a welfare committee of the State Bar Council consisting of the Chairman of the Council and four members duly elected by the Council. The Secretary of the Council shall be the Secretary of the Committee. The membership of the committee shall terminate on the expiration of the membership of the Council. Any casual vacancy in the welfare committee would be filled up by the Bar Council.(b)The Chairman of the Council shall be the Chairman of the committee.
