Section 4 in The Orissa Advocates' Welfare Fund Act, 1987
4. Establishment of Trust Committee.
- There shall be a Trust Committee consisting of the following members-(i)Advocate-General of Orissa-Ex officio member and Chairman;(ii)Secretary, Law Department- Ex officio member;(iii)Chairman, State Bar Council-Ex officio member;(iv)[***] [Omitted vide Orissa Gazette Ext. No. 521/ 14.5.1991.](v)[Three] [Substituted vide Orissa Act No. 10 of 1989.] eminent Advocates to be nominated by the State, Government-Members ;(vi)[Vice-Chairman, Bar Council] [Substituted vide Orissa Act No. 10 of 1989.] Ex officio Member and Treasurer.(2)The Secretary, Bar Council shall be the Ex officio Secretary of the Committee.(3)The Committee shall be a body corporate with a common seal and perpetual succession with its Head Office at Cuttack having power to acquire and hold property and shall be, by the said name sue or sued.(4)The nominated members shall hold office for a period at four years.
