Section 4 in Jharkhand Advocates Clerks Welfare Fund Act, 2018
4. Establishment of Welfare Fund Committee.
(1)The Government may, by notification, establish with effect from such date, as may be specified therein, a Committee to be called the Jharkhand Advocates' Clerks Welfare Fund Committee.(2)The Committee shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and shall, by the said name, sue and be sued.(3)The Committee shall consist of the following members, namely:-(a)The Chairman of the Bar Council;(b)The Principal Secretary to Government, Law Department;(c)The Principal Secretary to Government, Home Department;(d)The Principal Secretary to Government, Finance Department;(e)The Registrar General of Jharkhand High Court;(f)Three members to be nominated from among the Advocates' Clerks by such authority and in such manner as may be prescribed, of whom one shall be nominated by the Committee as the treasurer of the Fund; and(g)A Secretary to be appointed by the Chairman in accordance with such regulation as may be made by the Committee in respect of the recruitment and conditions of service of such Secretary;Provided that the Secretary so appointed shall not have the right to vote at the meetings of the Committee.(4)The Chairman of the Bar Council shall be the ex- officio Chairperson of the Committee.(5)The Principal Secretary to Government, Law Department, the Principal Secretary to Government, Home Department, the Principal Secretary to Government, Finance Department and the Registrar General of Jharkhand High Court shall be ex-officio members of the Committee.(6)In case the Principal Secretary to Government, Law Department, the Principal Secretary to Government, Home Department or the Principal Secretary to Government, Finance Department, is unable to attend the meetings of the Committee for any reason, he may depute any officer not below the rank of Deputy Secretary to Government to attend the meetings.(7)In case the Registrar General of Jharkhand High Court is unable to attend the meetings of the Committee for any reason, he may depute any officer of his Department, not below the rank of Deputy Registrar to attend the meetings.(8)A member nominated under clause (f) of sub-section (3) shall held office for a term of three years from the date of such nomination or until he cease to be a member of Advocates' Clerks Association whichever is earlier.(9)The Secretary shall paid such remuneration out of the Fund, as may be prescribed.
