Section 4(3) in The Punjab Advocates Welfare Fund Act, 2002
(3)The Trustee Committee shall consist of :-(a)the Chairman of the Bar Council if he belongs to the State of Punjab, otherwise, the Advocate General, Punjab will be the Chairman;(b)the Advocate-General of Punjab-Ex-Officio member;(c)the Principal Secretary to Government of Punjab, Department of Home Affairs and Justice or his nominee-Ex-Officio Member;(d)the Principal Secretary to Government of Punjab, Department of Finance or his nominee-Ex-Officio member;(e)three other members of the Bar Council belonging to the State of Punjab, nominated by the State Government in consultation with the Advocate General, Punjab, from amongst its elected members;(f)the Secretary of the Trustee Committee, who will be nominated by the Chairman of the Trustee Committee; and(g)a practising Advocate of the State of Punjab to be co-opted by the other members of the Trustee Committee for a period of five years and his term shall be co-terminus with term of the bar Council-members.
