Section 4(3) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
(3)The Committee shall consist of,-(a)the Chairman of the Bar Council;(b)the Secretary to Government in-charge of Law;(c)the Secretary to Government in-charge of Home;(d)the Secretary to Government in-charge of Finance;(e)the Registrar of High Court, Madras;(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;(g)the Secretary to be appointed by the Chairman in accordance with such regulations as may be made by the Committee in respect of the recruitment and conditions of service of such Secretary. He shall be paid out of the Fund:Provided that the Secretary appointed under this clause shall not have the right to vote at the meetings of the Committee.
