Section 13 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
13.
The Chairman shall have power to,-(a)appoint such staff as may be necessary to carry out the functions of the Committee from time to time and prescribe their qualifications and fixing their remuneration from time to time; and(b)nominate under Section 4(3)(f) of the Act three members, as far as possible, one each from the three regions of the State.[x x x] [The words "in consultation with the President of the A.P. State Advocates' Federation" omitted by 6.0.Ms.No. 241, Law, dated 29.11.1996.]
