Section 4(3) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(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.
