Section 6 in Orissa Advocate's Welfare Fund Rules, 1986
6.
These shall be a Welfare Committee of the Orissa State Bar Council consisting of Chairman of the Council and five members duly nominated by the Council. The Secretary of the Orissa State Bar Council shall be the Secretary of the Committee. The Membership of the Committee shall terminate on the expiry of the term of membership in the Council. Any casual vacancy in the Welfare Committee shall be filled up by the Council.(b)The Chairman of the Council shall be the Chairman of the Committee.
