Section 6 in The Gujarat Advocates Welfare Fund Act, 1991
6. Term of office of nominated members of Administrative Committee.
- A person nominated as a member of an Administrative Committee under clause (e) of sub-section (1) of Section 5 (hereinafter in Sections 7, 8 and 9 referred to as "the nominated member") shall hold office for such period as may be prescribed or for the duration of his membership in the Bar Council whichever is less, unless he is [disqualified under subsection (1)] [Substituted for 'removed under sub-section (2)' by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003, section 3.] of Section 7 or resigns his office and his resignation is accepted by the Bar Council under Section 8.
