Section 15 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
15.
The Committee shall have power to appoint such staff as may be necessary to carry out the functions of the Committee from time to time and prescribe their qualifications and fixing their remuneration from time to time.[15-A. The rules relating to the staff of the Bar Council shall apply to the staff of the Andhra Pradesh Advocates' Welfare Fund Committee.] [Added by G.O.Ms.No.27, (Law), dated 3-2-1992. Published in the A.P. Gazette on 27-5-1992.]
