Section 12 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
12. Cell for Women.
(1)Every Committee shall as soon as it commences its work in connection with the Legal Aid Scheme and Legal Services Programme constitute a Cell for Women comprising of [not more than eleven Members. The members] [These words were substituted for the original by G.N., L. & J.D., No. LAB. 2085/(2)-XIV, dated 4th April, 1985, clause 2(i).] shall be selected by the Committee ordinarily from amongst persons who are actively connected with social service organisations engaged in the field of service to women and children in the area within the jurisdiction of the Committee and in selecting such persons, the Committee shall give preference to women who have experience in the cause of women's welfare and are likely to command the confidence of the women.(2)[ The Committee shall appoint the Chairman of the Cell.] [Sub-rule (2) was substituted for the original by G.N., L. & J.D., No. LAB. 2085/(2)-XIV, dated 4th April, 1985, clause 2(ii).](3)The Cell for women shall act as liaison between the Committee and the women residing within the area of the Committee and try to ascertain the problems and difficulties which the women may be facing and bring such problems to the notice of the Committee and take all such steps and make all such recommendations as may be necessary for the purpose of resolving the problems and grievances of women by resort to the legal process.(4)The Cell shall also look after the interests of women residing within the area of the Committee and protect and further their interests and ensure that the benefits a the legal programme reach them.(5)The Cell shall also as and when required by the Committee or even otherwise when expedient undertake, socio legal service and shall research into the conditions of women and make recommendations for legal reform to the Board through the Committee.(6)The Cell in particular try to protect the interests of women whose husbands or breadwinners are injured or killed in accidents arising from the use of motor vehicles and take whatever steps are necessary for the purpose of securing compensation to them. The Cell shall from the Police Stations and the Hospitals within the area of the Committee, collect data in respect of the accidents registered and find out the dependents of the person injured or killed and help them to file the necessary applications for compensation and by providing legal aid.(7)The Cell shall act in co-operation and co-ordination with other voluntary organisations and institutions engaged in the welfare of women.
