Section 4 in The Punjab Advocates Welfare Fund Act, 2002
4. Establishment of the Trustee Committee.
(1)The State Government may, by notification, establish with effect from such date as may be specified therein, a Trustee Committee to be called the Punjab 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, hold and dispose of property and shall by the said name, sue and be sued.(3)The Trustee Committee shall consist of :-(a)the Chairman of the Bar Council if he belongs to the State of Punjab, otherwise, the Advocate General, Punjab will be the Chairman;(b)the Advocate-General of Punjab-Ex-Officio member;(c)the Principal Secretary to Government of Punjab, Department of Home Affairs and Justice or his nominee-Ex-Officio Member;(d)the Principal Secretary to Government of Punjab, Department of Finance or his nominee-Ex-Officio member;(e)three other members of the Bar Council belonging to the State of Punjab, nominated by the State Government in consultation with the Advocate General, Punjab, from amongst its elected members;(f)the Secretary of the Trustee Committee, who will be nominated by the Chairman of the Trustee Committee; and(g)a practising Advocate of the State of Punjab to be co-opted by the other members of the Trustee Committee for a period of five years and his term shall be co-terminus with term of the bar Council-members.(4)A member nominated from the Bar Council under clause (e) of sub-section (3), shall hold office for a term of five years or for the term of his membership in the Bar Council, whichever is less.(5)Two members to be nominated by the State Government from amongst the Presidents of the recognised Bar Associations.
