Section 4(3) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(3)The Trustee Committee shall consist of-(a)the Advocate General of the State of Tamil Nadu, who shall be the Chairman of the Trustee Committee, Ex-Officio;(b)the Secretary to the Government in Law Department, Ex-Officio;(c)the Secretary to the Government in Home Department, Ex-Officio;(d)the Government Pleader or the Public Prosecutor, as may be nominated by the Government;(e)three members of the Bar Council nominated by it for a period of three years; and(f)the Secretary of the Bar Council who shall be the Secretary of the Trustee Committee, Ex-Officio.
