(2)(i)Every State Council shall have an Advocates Welfare Committee known as Bar Council of India Advocates Welfare Committee for the State.(ii)The Committee shall consist of member Bar Council of India from the State concerned who shall be the ex officio Chairman of the Committee and two members elected from amongst the members.(iii)The Secretary of the State Bar Council concerned will act as ex officio Secretary of the Committee.(iv)The term of the member, Bar Council of India in the Committee shall beco-extensive with his term in the Bar Council of India.(v)The term of the members elected from the State Bar Council shall be two years.(vi)Two members of the Committee will form a quorum of any meeting of the Committee.
