Section 5 in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008
5. Constitution of Pension Committee.
- 1. (i) The Bar Council will constitute one Bihar State Bar Council Advocates (Welfare) Pension Scheme Committee which shall consist of Vice Chairman of Bar Council who shall be the Chairman of this Committee Ex-officio, the Secretary of the Bar Council who will be the member Secretary of this Committee-Ex-officio and Four elected members of the Bar Council and two renowned Advocates having social background nominated by the Bar Council shall be the members of this Committee. The Secretary of the Trustee Committee will be ex-officio member of this Pension Committee. The terms of such nominated members will be for atleast 3 years.(ii)In absence of the Chairman of this Pension Committee, the senior elected member of the Bar Council-cum-member of such Committee will preside-over the meeting as its Chairman. In case of constitution of Special Committee of the Bar Council by the Bar Council of India u/s- 8A of the Advocates' Act, 1961, the Chairman of the Special Committee shall be the Ex-officio Chairman of the Pension Committee & two members of the Special Committee shall also be the members of this Pension Committee.(iii)In case of vacancy of the member, the Bar Council will fulfil such vacancy by way of nominating another member.(iv)The Bar Council, at any point of time, can change the nominated members of such Committee assigning valid reason.(v)The Pension Committee will hold its regular meeting at least once in a month.(vi)One third members of the Fund shall form the quorum of the meeting of the Committee.(vii)The non-officials and the members of elected Bar Council practicing outside the Patna town, shall be entitled to get such T. A. for attending the meeting of the Pension Committee as decided by the Bar Council.
