Section 4(2) in The West Bengal Advocates Welfare Fund Act, 1991.
(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.
