Section 3(3) in The U.P. Advocates Welfare Fund Act, 1974
(3)The Fund shall vest in and be held and administered by a Trustees Committee to be named the Uttar Pradesh Advocates Welfare Fund Trustees Committee, of which the following shall be the members, namely -(a)the Advocate General of Uttar Pradesh, ex officio, who shall be chairman;(b)the chairman, State Bar Council, ex officio or where that office is for the time being held by the Advocate General, an Advocate nominated by the State Bar Council;(c)the Secretary to the State Government in the Judicial Department, ex officio, who shall be Member-Secretary.
