Section 5 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
5. Establishment of Trustee Committee.
(1)The Government may, by notification in the official Gazette, establish with effect from such date as may be specified therein, a committee to be called the State Advocate's Welfare Fund Trustee Committee.(2)The Trustee Committee shall be a body corporate having personal succession and common seal with power to acquire and hold property and shall, by the said name, sue and be sued.(3)The Trustee Committee shall consist of-(a)the Advocate General of the State, who shall be the Chairman of the Trustee Committee, ex-officio ;(b)Secretary to the Government, Law and Parliamentary Advise Department of the State, ex-officio ;(c)two members nominated by the Government:(d)two members of the Bar Council to be nominated by it ;(e)accountant of the Bar Council who shall be the treasurer of the Trustee Committee, ex-officio ;(f)the Secretary of the Bar Council, who shall be the Secretary of the Trustee Committee, ex-officio ;(4)A member nominated by the Government under clause (c) of sub-section (3) shall hold office for the term of four years unless he resigns or the Government terminates his nomination or he removed under sub-section (2) of section 6.(5)A member nominated by the Council under clause (d) of sub-section (3), shall hold office for a term of four years or for the duration of his membership in the Bar Council, whichever is less.
