Section 5 in The Bihar State Advocates' Welfare Fund Act, 1983
5. Establishment of Trustee Committee.
(1)Government may, by notification in the Gazette, establish with effect from such date as may be specified therein, Committee to be called the Bihar Advocates' Welfare Fund Trustee Committee.(2)The Trustee Committee shall be a body corporate having perpetual succession and common seal with its head office at Patna with power to acquire and hold property and shall, by the said name, sue and be sued.(3)[(i)] [Sub-section (3) re-numbered as 3(i) by Bihar Act 5 of 1990.] The Trustee Committee shall consist of-(a)the Advocate General of Bihar who shall be the Chairman of the Trustee Committee, ex officio;(b)the Law Secretary to Government, ex officio;(c)a member nominated by the Government;(d)Chairman of the Bar Council;(e)two members of the Bar Council nominated by it;(f)the Secretary-cum-Treasurer appointed by the Trustee Committee, ex officio.(ii)[ U;kl lfefr ds lnL;ksa ds chp ls mik/;{k dk pquko gksxk] tks v/;{k dh vuqifLFkfr esa muds dk;ksZa dk lEiknu djsaxsA] [Added by Bihar Act 5 of 1990.]](4)A member nominated by the Government under clause (c) of sub-section (3) shall hold office for a term of four years and must be an advocate on the roll of Bihar State Bar Council.(5)Member nominated by the Bar Council under Clause (c) of sub-section (3) shall hold office for a term of four years or for the duration of his membership in the Bar Council, whichever is less.
