Section 4(3) in Jharkhand Advocates Clerks Welfare Fund Act, 2018
(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.
