Section 4 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
4. Constitution of Trustee Committee.
(1)The State Government shall, by notification in the Official Gazette, constitute with effect from such date [as may be specified therein a Committee to be called "the Himachal Pradesh Advocates Welfare Fund Trustee Committee"] ['HP Advocate Welfare Fund Trustee Committee' constituted vide this Department Notification No. LLR-E(9)19/96-Leg( Part-II) , dated 3.5.2006.].(2)The Trustee Committee shall be a body corporate by the aforesaid name having perpetual succession and a common seal with power to acquire, hold and dispose of property and to enter into contract and shall by the said name, sue and be sued.(3)The Trustee Committee shall consist of-(a)the Chairman of the Bar Council of Himachal Pradesh who shall be the Chairman of the Trustee Committee, Ex-officio;(b)the Advocate General of the State of Himachal Pradesh, Ex-officio Member;(c)the Secretary to the Government in Law Department, Ex-officio Member;(d)two members nominated by the Government;(e)three members of the Bar Council nominated by it; and(f)the Secretary of the Bar Council who shall be the Secretary of the Trustee Committee, Ex-officio.(4)A member nominated by the Government under clause (d) and by the Bar Council under clause (e) of sub-section (3) shall hold office for a term of three years or in the case of members mentioned under clause (e) of sub-section (3) upto duration of his membership in the Bar Council, whichever is less, or till such member resigns his office and his resignation is accepted by the Chairman.
