Section 9(1) in The Maharashtra State legal Aid and Advice Scheme, 1979
(1)Every Committee shall have a Conciliation Cell consisting of such number of members of the Committee and other respectable members of the community, as the Committee may appoint. The Committee while selecting non members on such cell shall have due regard to the fact whether such persons enjoy the confidence of the community and will be able to discharge the functions of bringing about conciliation in a proper and satisfactory manner:[Provided that, in no case the Chairman of the Committee, shall be a member of any cell.] [This proviso was added by G. N., L. & J. D., No. LAB-1081/(118), clause 5(i).]
