Section 4(3) in Kerala Advocates' Welfare Fund Act, 1980
(3)The Trustee Committee shall consist of -(a)the Advocate General of Kerala, who shall be the Chairman oi the Trustee Committee, ex-officio ;(b)the Law Secretary to Government, ex-officio,(c)a member nominated by the Government ;(d)two members of the Bar Council, nominated by it ;(c)the treasurer of the Bar Council, who shall be the treasurer of the Trust tee Committee, ex-officio.(f)the Secretary of the Bar Council, who shall be the Secretary oi the Trustee Committee, ex-officio.
