Section 4 in Kerala Advocates' Welfare Fund Act, 1980
4. Establishment of Trustee Committee.
(1)The Government may, by notification in the Greens, establish, With effect from such date as may be specified therein, a Committee to be Called the Kerala Advocates' Welfare Fund Trustee Committee.(2)The Trustee Committee shall be a body corporate having perpetual succession and a common seal with power to acquire and hold properly and shall, by the said name, sue and be sued.(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.(4)A member nominated by the Government under clause (c) of subsection (3) shall hold office for a term of four year.(5)A member nominated by the Bar Council under clause (d) of subsection (3) shall hold office for a term of four years or for the duration of his membership in the Bar Council, whichever is less.
