Section 4(3) in The West Bengal Advocates Welfare Fund Act, 1991.
(3)Subject to the provisions of this Act,-(a)a member elected under clause (h) of sub-section (2) shall hold office for two years from the date of his election :Provided that he shall continue to hold office as a member of the Trust Committee until his successor is elected;(b)a member nominated under clause (i) of sub-section (2) shall hold office for two years from the date of nomination.
