Section 14 in The M.P. State Legal Services Authority Rules, 1996
14. The number, experience and qualifications of members of the District Authority under clause (b) of sub-section (2) of Section 9.
(1)The District Authority shall have not more than eight members.(2)The following shall be ex-officio members of the District Authority-(i)District Magistrate;(ii)Superintendent of Police;(iii)Chief Judicial Magistrate;(iv)District Government Pleader, and(v)[ the President. District Bar Association.] [Inserted by Notification No. 17 (E)-f8-97-XXI-B (II), dated 30-6-1998.](3)The State Government may nominate, in Consultation with the Chief Justice of the High Court, other members from amongst those possessing the qualifications and experience prescribed in sub-rule (4) of this rule.(4)A person shall not be qualified for nomination as a member of the District Authority unless he is-(a)a dedicated social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes, Women, Children and rural labour;(b)a well versed in the field of law; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.(5)[ (i) A member of the District Authority nominated under sub-rule (3) by the State Government shall continue for two years and be eligible for renomination for one more term.(ii)The State Government may in consultation with the Chief Justice of the High Court, remove any member who-(a)has been adjudged as insolvent; or(b)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(c)has so abused his position as to render his continuance in the District Authority prejudicial to the public interest :Provided that no member shall be removed on the ground specified in clause (c) unless the Patron-in-Chief or the Executive Chairman, on a reference made to him in this behalf by the State Government, has on an enquiry made by him in accordance with such procedure as he may specify in this behalf, recommended the removal of such member be removed.(iii)A member may, by writing in his hand addressed to the State Government, resign from the District Authority and such resignation shall take effect on the date on which it is accepted by the State Government or on the expiry of 30 days from the date of tendering his resignation, whichever is earlier.(iv)A member nominated under sub-rule (3), may, with the approval of the Chief Justice of the High Court, be removed by the State Government if in the opinion of the State Government he is not desirable to continue as a member.(v)If any member nominated under sub-rule (3) ceases to be a member of the District Authority for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.(vi)All members nominated under sub-rule (3) shall be entitled to payment of Travelling Allowances and Daily Allowances in respect of journeys performed in connection with the work of the District Authority and shall be paid by the District Authority in accordance with the rules as are applicable to the Grade 'B' officers of the....(vii)If the nominated member is a Government employee, he shall be entitled to only one set of Travelling allowances and daily Allowances either from his parent department, or, as the case may be, from the District Authority.]
