Section 4(3) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(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.
