Section 4(3) in Telangana Advocates' Clerks Welfare Fund Act, 1992
(3)The Committee shall consist, -(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 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 to be nominated from among the recognised clerks by such authority and in such manner as may be prescribed of whom one shall be nominated by the Committee as the Treasurer of the Fund, who shall operate the Bank Accounts of the Committee jointly with the Chairman;] [Substituted by Act 4 of 2003 and again substituted by Act No. 30 of 2006.](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 No. 21 of 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.]
