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