Section 4 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
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 Andhra Pradesh 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 who shall be the Chairman of the Welfare Fund Committee, Ex-officio;(b)the Secretary to Government, Legal Affairs, or his nominee not below the rank of a Deputy Secretary, Ex-officio;(c)the Secretary to Government, Legislative in Affairs or his nominee not below the rank of a Deputy Secretary, Ex-officio;(d)the Secretary to Government, Revenue Department or his nominee not below the rank of a Deputy Secretary, Ex-officio;(e)the Registrar (Judicial), High Court of Andhra Pradesh or his nominee not below the rank of a Deputy Registrar, Ex-officio;(f)[ three members from three regions of the State to be nominated from among the admitted members by such authority and in such manner as may be prescribed;] [Substituted for "three years" by Act 4 of 2003, w.e.f. 1-6-2003.](g)[ a 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 Advocates' Clerks' Welfare Fund: [Substituted by Act 21 of 1994, w.e.f. 2-8-1994]Provided that the Secretary appointed under this clause shall not have the right to vote at the meetings of the Committee:Provided further that a Secretary shall be appointed in accordance with this clause within a period of two months from the date of commencement of the Andhra Pradesh Advocates' Clerks' Welfare Fund (Amendment) Act, 1994 and till such appointment is made the Secretary to the Bar Council shall continue to be the Secretary of the Committee.](4)A member nominated under clause (f) of sub-section (3) shall hold office for a term of [two years] [Subs. for "three years" by Act 4 of 2003, w.e.f. 1-6-2003.] or until he ceases to be a recognised clerk whichever is earlier.
