Section 49(4) in Rajasthan State Legal Services Authority Regulations, 1999
(4)The Chairman of District Legal Awareness Committee may nominate in consultation with the Executive Chairman, State Legal Services Authority, other members (not more than six) from amongst those possessing the experience and qualifications prescribed in sub-regulation (5) of regulation 44 of these regulations which shall include at least one member each from Scheduled Castes, Scheduled Tribes and Women.
