Section 4 in West Bengal Advocates Welfare Corporation Act, 2012
4. Constitution of the Corporation.
(1)The Corporation shall consist of the following members, namely:-(a)Minister-in-charge, Law and Judicial Department, ex officio Chairperson;(b)the Secretary, Judicial Department, Government of West Bengal, ex officio;(c)the Secretary or an officer not below the rank of Joint Secretary, Law Department, Government of West Bengal, etc. officio;(d)the Legal Remembrancer, Government of West Bengal, ex officio;(e)the Managing Director of the Corporation;(f)such number of other members, not exceeding five, as the State Government may, by notification, appoint.(2)The State Government shall appoint, if it thinks fit, one of the members as the Vice-Chairperson of the Corporation.(3)The term of office, and the manner of filling casual vacancies in the offices, of the members of the Corporation shall be such as may be prescribed.
