Section 19 in The Haryana Advocates' Welfare Fund Rules, 2014
19. Appointment of staff. Section 36(2).
(1)The Trustee Committee may appoint staff members and employees as may be required and sanctioned to carry out the functions of the Committee from time to time. The Trustee Committee shall also decide the qualifications, salary and other terms and conditions on which staff member and employees may be engaged.(2)The establishment of the Trustee Committee may consist of the following posts, namely;
