Section 123(2) in The Code of Civil Procedure, 1908
(2)Each such Committee shall consist of the following persons, namely:-(a)three Judges of the High Court established at the town at which such Committee is constituted, one of whom at least has served as a District Judge or [* * *] [The brackets and words " (in Burma)" repealed by Act 11 of 1923, Section 3 and Sch. II.] a Divisional Judge for three years-(b)[ two legal practitioners enrolled in that Court,] [Substituted by Act 2 of 1951, Section 16, for the original Clauses (b) and (c).](c)[ a Judge of a Civil Court subordinate to the High Court,] [Clause (d) relettered as Clause (c) by Act 2 of 1951, Section 16.] [* * * ] [The word " and" omitted by Act 38 of 1978, Section 3 and Sch. II (w.e.f. 28.11.1978).][* * *] [Clause (d) omitted by Act 38 of 1978, Section 3 and Sch. II (w.e.f. 28.11.1978).]
