Section 4(3) in The Rajasthan Advocates Welfare Fund Act, 1987
(3)The Trustee Committee shall consist of-(a)the Chairman of the Bar Council of Rajasthan who shall be the Chairman of the Trustee Committee, ex-officio;(b)the Advocate General of Rajasthan, ex-officio member;(c)the Law Secretary, Government of Rajasthan, ex-officio member;(d)the Chairman of the Executive Committee, Bar Council of Rajasthan, ex-officio member;(e)three other members of the Bar Council nominated by the Bar Council; and(f)the Secretary of the Bar Council who shall also be the Secretary of the Trustee Committee, ex-officio.
