(1)The Fund constituted under section 4 shall be managed by a Trust established by the Government. Such Trust shall be registered under the Indian Trusts Act, 1882.(2)The Governing Body of the Trust shall comprise of the Chief Minister, Punjab, Finance Minister, Punjab, Social Security Minister, Punjab and Welfare of Scheduled Castes and Backward Classes Minister, Punjab, as ex-officio members.(3)The Chief Minister shall be the Chairman of the Trust.(4)The Government shall nominate three persons of eminence in the field of public finance and social welfare as non-official members of the Trust.(5)The Finance Secretary, Punjab shall be the ex-officio Member- Secretary of the Trust.
