Section 4 in Kerala Advocates' Clerks Welfare Fund Act, 2003
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 Kerala 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 Secretary to Government, Law Department - ex-officio who shall be the Chairman of the Committee;(b)an officer from the Finance Department not below the rank of a Deputy Secretary to be nominated by the Government - Member;(c)an Advocate nominated by the State Bar Council - Member;(d)an officer of the Law Department not below the rank of a Joint Secretary to be nominated by the Government - Member;(e)three members to be nominated by the Government from among the Advocates' Clerks;(f)the Secretary of the Committee to be appointed by the Government under section 13:Provided that the Secretary shall not have the right to vote at the meetings of the Committee.(4)A member nominated under clause (e) of sub-section (3) shall hold office for a term of three years or until he ceases to be a member of the Advocates' Clerks Association whichever is earlier;(5)A member nominated under clauses (b) and (d) and appointed under clause (f) of sub-section (3) shall hold office during the pleasure of the Government;
