The Advocates' Welfare Fund Act, 2001
Chapter III
Establishment of Trustee Committee
4. Establishment of
Trustee Committee.-
1.
With
effect from such date as the appropriate Government may, by notification,
appoint in this behalf, there shall be established a Trustee Committee to be
called the "Advocates' Welfare Fund Trustee Committee".
2.
The
Trustee Committee shall be a body corporate having perpetual succession and a
common seal with power to acquire, hold and dispose of property and shall, by
the said name, sue and be sued.
3.
The
Trustee Committee shall consist of-
a. the Advocate-General
of a state - Chairperson, ex officio: Provided that where there is no
Advocate-General of a State, the appropriate Government shall nominate a senior
advocate to be the Chairperson;
b. the Secretary to the
appropriate Government-Member, ex officio; in its Law Department or Ministry
c. the Secretary to the
appropriate Government-Member, ex officio; in its Home Department or Ministry
d. the Chairman of the
State Bar Council -Member, ex officio;
e. the Government
Pleader or the Public -Member; Prosecutor as may be nominated by the
appropriate Government
f. two advocates to be
nominated -Members; by the State Bar Council
g. the Secretary of the
State Bar Council -Secretary, ex officio.
1.
2.
3.
4.
The
Chairperson nominated under the proviso to clause (a) of sub-section (3) shall
hold office for a period not exceeding three years from the date on which he
enters upon his office.
5.
Every
Member of the Trustee Committee nominated under clause (e) clause (f) of
sub-section (3) shall hold office for a period not exceeding three years from
the date on which he enters upon his office.