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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.    |
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