5. Constitution, term and functions of the High Court Legal Aid Committee.
(1)The Rajasthan legal Aid Board shall constitute a committee (hereinafter referred to as the Committee in this rule) to be called the High Court Legal Aid Committee.(2)The Committee shall consist of-(a)Chairman, who shall be the Executive Chairman of the Rajasthan Legal Aid Board;(b)Advocate General of Rajasthan;(c)One member of the Bar Council of Rajasthan as nominated by the Chairman thereof;(d)President of the Rajasthan High Court Advocates Association, Jodhpur, or his nominee;(e)President of the Rajasthan High Court Bar Association, Jaipur or his nominee;(f)Advocates not exceeding four in number as nominated by the Executive Chairman of the Rajasthan Legal Aid Board;(g)Two social workers interested in the work relating to legal aid, preferably one from the weaker section of the society as nominated by the Chairman:(h)One representative from the Mohan Lal Sukhadia University, Udaipur, as nominated by its Vice-Chancellor;(i)One representative from the Rajasthan University, Jaipur, as nominated by its Vice-Chancellor; and(j)[ One representative from the Jodhpur University, Jodhpur, as nominated by its Vice-Chancellor.] [Inserted by Dated 21.6.1986, Published in Rajpatra part IV(ga)(Extraordinary), date 23.6.1986, page 83](3)Notwithstanding anything contained in sub-rule (2) of this rule, the Committee shall be entitled to co-opt any person or persons not exceeding two as member or members of the Committee.(4)The appointment of the members of the Committee shall be made by its Chairman.(5)The Headquarters of the Committee shall be at the seat of the High Court. The Committee may also sit and function at such place which may from time to time be decided by its Chairman.(6)The term of the nominated members shall be three years from the date of their appointment. The Rajasthan Legal Aid board shall, however, have power, for reasons to be recorded, to dissolve the Committee before the expiry of the period of three years.(7)The Chairman shall appoint a Secretary or Secretaries of the Committee. The Secretary or Secretaries shall be paid such remuneration of honorarium as may be fixed by the Committee.(8)The Committee shall provide legal aid to eligible persons in relation to the proceedings pending, instituted or to be instituted in the High Court.(9)The Committee shall have the power of supervision, control and of giving directions to the Legal Aid Committees constituted throughout the State under rules 6 and 7.(10)The Committee shall also be entitled to receive voluntary contributions and donations and to raise funds as it may deem fit.(11)The Chairman of the Committee shall have power to open and operate a bank account in any scheduled bank.(12)The Chairman of the Committee shall have power lo incur expenditure for providing legal aid out of the funds placed at the disposal of the Committee by the Rajasthan Legal Aid Board or the State Government or receive through voluntary contributions or donations or through funds raised by it.
