Section 4(1) in West Bengal Advocates Welfare Corporation Act, 2012
(1)The Corporation shall consist of the following members, namely:-(a)Minister-in-charge, Law and Judicial Department, ex officio Chairperson;(b)the Secretary, Judicial Department, Government of West Bengal, ex officio;(c)the Secretary or an officer not below the rank of Joint Secretary, Law Department, Government of West Bengal, etc. officio;(d)the Legal Remembrancer, Government of West Bengal, ex officio;(e)the Managing Director of the Corporation;(f)such number of other members, not exceeding five, as the State Government may, by notification, appoint.
