Section 5(3) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
(3)The Trustee Committee shall consist of-(a)the Advocate General of the State, who shall be the Chairman of the Trustee Committee, ex-officio ;(b)Secretary to the Government, Law and Parliamentary Advise Department of the State, ex-officio ;(c)two members nominated by the Government:(d)two members of the Bar Council to be nominated by it ;(e)accountant of the Bar Council who shall be the treasurer of the Trustee Committee, ex-officio ;(f)the Secretary of the Bar Council, who shall be the Secretary of the Trustee Committee, ex-officio ;
