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State of Madhya Pradesh - Section

Section 7 in The Legal Literacy Camp, Scheme, 1999

7. Constitution of Saksharata Dal for District Legal Services Authority.

(1)The Saksharata Dal shall consist of the following Ex-officio Members :-
1. The District Judge of the concerned District. Chairman
2. President, District Bar Association. Member
3. Chief Judicial Magistrate in the District where theheadquarters of District Judge and Chief Judicial Magistrate isnot the same the senior most Additional Chief Judicial Magistrateat District Judge Headquarter. Secretary
4. District Social Welfare Officer. Member
5. Public Relation Officer. Member
6. District Legal Aid Officer. Coordinator
The Chairman of District Legal Services Authority may, in consultation with the Executive Chairman, State Legal Services Authority nominate other not more than 7 members from those persons who possess the same experience and qualifications as prescribed for the members of Saksharata Dal of the High Court which shall include atleast one member each from Scheduled Castes. Scheduled Tribes, Other Backward Class, Women, Law Students, Law Teachers and Disabled person.
(2)Term of the office and other conditions of appointment of the District Saksharata Dal and function of Saksharata Dal shall be the same as prescribed for the Saksharata Dal of the High Court Legal Services Committee.