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State of Gujarat - Section

Section 5 in The Gujarat Advocates Welfare Fund Act, 1991

5. Constitution of administrative committee.

(1)There shall be an administrative committee, consisting of the following members namely:-
(a) The Advocate-General, Gujarat State. Ex-Officio
(b) The Secretary and Remembrancer of LegalAffairs to Government of Gujarat Legal Department. Ex-Officio
(c) The Chairman of the Bar Council of Gujarat. Ex-Officio
(d) The Chairman of the Executive Committee ofthe Bar Council. Ex-Officio
(e) Three members to be nominated by the BarCouncil from amongst its members.
(2)The powers function and duties of the Administrative Committee shall be as provided by this Act and by regulations.