Section 10(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(1)Every Committee shall constitute a Conciliation Cell as soon as it commences its work in connection with the legal aid scheme and services programme. The conciliation Cell shall consist of two members of the Committee and seven other members in case of District Committee and three other members in case of Taluka Legal Aid Committee. Out of which one shall be from the Cell of Scheduled Castes and Scheduled Tribes and one from women Cell. Outside Members who are appointed on the conciliation Cell shall be respectable Members of the community and they shall be selected after having regard to the confidence which they are likely to command from the public and their willingness to offer their services for work of conciliation. Preference may be given in selecting members of the Conciliation Cell to retired persons who have served in judicial or administrative positions as also respectable social workers. The Committee in selecting persons to serve on the Conciliation Cell shall have due regard to the consideration whether the persons selected shall be in a position to achieve the object of bringing about the conciliation of claims and disputes in a proper and satisfactory manner.
