Section 4 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
4. Establishment of Trustee Committee.
(1)With effect from such date as the State Government may, by notification, appoint in this behalf there shall be established for the purpose of this Act a Trustee Committee to be called the Madhya Pradesh Advocate's Welfare Fund Committee.(2)The Trustee Committee shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable and to contract, and shall by the said name sue and be sued.(3)The Trustee Committee shall consist of the following, namely:-A -Ex-Officio Members(i)the Minister-in-Charge of Law-Chairman;(ii)The Minister of State-in-Charge of Law-Vice-Chairman;(iii)the Chairman, Bar Council-Vice Chairman;(iv)the Advocate General, Madhya Pradesh;(v)the Secretary to the Government of Madhya Pradesh, Law and Legislative Affairs Department-Secretary;(vi)Secretary, Bar Council-Joint Secretary (having no voting rights);(vii)Treasurer, Bar Council-Treasurer;(viii)the General Manager of the Local Head Office of the State Bank of India or his nominee not below the rank of Regional Manager;(ix)the Divisional Manager of the Life Insurance Corporation of India, Indore or his nominee not below the rank of Deputy Divisional Manager;(x)the Secretary to the Government of Madhya Pradesh, Finance Department [or his nominee not below the rank of Deputy Secretary] [Inserted by M.P. Act 48 of 1984 w.e.f. 20-9-1984.];B. Nominated Members(xi)two members to be nominated by the Bar Council;(xii)two members to be nominated by the State Government of whom one shall be a member of Parliament from the State and the other shall be a member of the State Legislative Assembly.(4)A nominated member shall hold office during the pleasure of the authority nominating him but the term of his office shall not exceed five years from the date of his nomination.(5)Whenever any person is nominated or appointed as a member of the Trustee Committee by virtue of the post or office held by him, he shall forthwith cease to be a member of the Trustee Committee on his ceasing to hold such post or office.
