Section 4 in The Tamil Nadu Advocates' Welfare Fund Act, 1987
4. Establishment of Trustee Committee.
(1)With effect on and from such date as the Government may, by notification, appoint in this behalf, there shall be established a Committee by the name the Tamil Nadu Advocates Welfare Fund Trustee Committee.(2)The Trustee 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 Trustee Committee shall consist of-(a)the Advocate General of the State of Tamil Nadu, who shall be the Chairman of the Trustee Committee, Ex-Officio;(b)the Secretary to the Government in Law Department, Ex-Officio;(c)the Secretary to the Government in Home Department, Ex-Officio;(d)the Government Pleader or the Public Prosecutor, as may be nominated by the Government;(e)three members of the Bar Council nominated by it for a period of three years; and(f)the Secretary of the Bar Council who shall be the Secretary of the Trustee Committee, Ex-Officio.
