Section 123(3) in The Code of Civil Procedure, 1908
(3)The members of each such Committee shall be appointed by the [High Court] [ Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44, for " Chief Justice or Chief Judge" (w.e.f. 1.2.1977).], who shall also nominate one of their member to be President:[* * *] [Proviso omitted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44 (w.e.f. 1.2.1977).]
