Section 4(3) in The Maharashtra Advocates Welfare Fund Act, 1981
(3)The Trustee Committee shall consist of the following members, namely :(a)the Advocate General of Maharashtra, who shall be the Chairman of the Trustee Committee, ex officio;(b)the Secretary to Government, Law and Judiciary Department of the Government of Maharashtra, ex officio;(c)three members nominated by the State Government;(d)two members of the Bar Council nominated by the Bar Council;(e)the accountant of the Bar Council, who shall be the treasurer of the Trustee Committee, ex officio; and(f)the Secretary of the Bar Council, who shall be the Secretary of the Trustee Committee, ex officio.
