Section 4(4) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(4)A member nominated under clause (f) of sub-section (3) shall hold office for a term of [two years] [Subs. for "three years" by Act 4 of 2003, w.e.f. 1-6-2003.] or until he ceases to be a recognised clerk whichever is earlier.
