Section 4 in The West Bengal Advocates Welfare Fund Act, 1991.
4. Establishment of Trust Committee. -
(1)The State Government shall, by notification, constitute, with effect from such date as may be specified therein, a Trust Committee to be called the West Bengal Advocates Welfare Fund Trust Committee.(2)The Trust Committee shall consist of the following members :-(a)the Minister-in-charge, Judicial Department, Government of West Bengal, who shall be the Chairman;(b)the Advocate-General for the State of West Bengal, who shall be the Working Chairman;(c)the Chairman of the Bar Council, who shall be the Vice-Chairman ;(d)the Secretary to the Government of West Bengal, Judicial Department, ex officio;(e)the Secretary to the Government of West Bengal, Finance Department, ex officio;(f)the Chairman, Life Insurance Corporation of India, ex officio :Provided that the Chairman may nominate any officer of the Corporation to represent him on the Trust Committee;(g)the Deputy Secretary to the Government of West Bengal, Judicial Department, dealing with the subject matter of this Act, ex officio;(h)four members elected by the members of the Bar Council from amongst themselves;(i)four members nominated by the State Government from amongst the persons who have for at least ten years been advocates.(3)Subject to the provisions of this Act,-(a)a member elected under clause (h) of sub-section (2) shall hold office for two years from the date of his election :Provided that he shall continue to hold office as a member of the Trust Committee until his successor is elected;(b)a member nominated under clause (i) of sub-section (2) shall hold office for two years from the date of nomination.(4)The Trust Committee shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property both movable and immovable, and to contract, and shall by its name sue and be sued.
