Section 4(4) in Telangana Advocates' Clerks Welfare Fund Act, 1992
(4)A member nominated under clause (f) of sub-section (3) shall hold office [for a term of five years] [Substituted by Act 4 of 2003 and again substituted by Act No. 30 of 2006.] or until he ceases to be a recognised clerk which ever is earlier.
