Section 4(3) in The Advocates' Welfare Fund Act, 2001
(3)The Trustee Committee shall consist of—(a)the Advocate-General of a State Provided that where there is no Advocate-General of a State, the appropriate Government shall nominate a senior advocate to be a chairperson- Chairperson, ex officio(b)the Secretary to the appropriate Government in its Law Department or ministry - Member, ex officio(c)the Secretary to the appropriate Government in its Home Department or Ministry - Member, ex officio(d)the Chairman of the State Bar Council - Member, ex officio(e)the Government Pleader or the Public Prosecutor, as may be nominated by the appropriate Government - Member(f)two advocates to be nominated by the State Bar Council - Member(g)the Secretary of the State Bar Council - Secretary, ex officio
