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State of Maharashtra - Section

Section 7 in The Maharashtra State legal Aid and Advice Scheme, 1979

7. Composition of Taluka Legal Aid and Advice Committee.

(1)The Taluka Legal Aid and Advice Committee shall consist of the following members, namely
(1) [ [This entry was substituted by G. N., & J. D., No. LAB-1081/(118)-XIV, dated 10th July, 1981, clause 4(a)(1).] The Seniormost Judicial Officer at the Taluka Headquarters. Chairman.]
(2) President of the Taluka Bar Association. Vice-Chairman.
(3) Tahsildar of the Taluka [Ex-Officio [These words were substituted for the word 'Member' by G. N., L. & J. D., No. LAB- 1086/(65)-XIV, dated 10th July, 1986, clause 7(1).]Member.]
(4) One Member of the Taluka Bar Association, to be nominated bythat Association. Member.
(4A) [ [Entries (4A), (4B) and (4C) were inserted by G. N. of 30.5.1994.] The Sub-Divisional Officer at the Taluka Headquarters. Ex-OfficioMember.
(4B) The Seniormost Assistant Government Pleader and AdditionalPublic Prosecutor at the Taluka Headquarters. Ex-OfficioMember.
(4C) The Seniormost Officer at the Taluka Headquarter. Ex-OfficioMember.]
(5) Sub-Government Pleader. [Ex-Officio [These words were substituted for the word 'Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 7(11).]Member.]
(6) Chairman of the Panchayat Samiti of the Block comprised in thetaluka and where there are more than one Blocks in any taluka,the Chairman of the Panchayat Samiti of such Block, as may benominated by the State Government. [Ex-Officio [These words were substituted for the word 'Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 7(iii).]Member.]
(7) [ [Entries (7) to (10) were substituted for original by G. N., L. & J. D., No. LAB-1085/(4)-XIV, dated 4th April, 1985, clause 6.] One person representing women to be nominated by the Chairmanof the concerned Distirct Legal Aid and Advice Committee. Member.
(8) One person representing Scheduled Castes and Scheduled Tribesto be nominated by the Chairman of the concerned District LegalAid and Advice Committee. Member.
(9) One person representing agricultural labour to be nominated bythe Chairman of the concerned District Legal Aid AdviceCommittee. Member.
(10) One representative of the State Legislature from the Taluka,to be nominated by the Chairman of the concerned District LegalAid and Advice Committee. Member.]
(11) [ [Entry (11) was added by G. N., L. & J. D., No. LAB-1081/(118)-XIV, dated 10th July, 1981, clause 4(a)(ii).] A member or members of the Board residing at the TalukaHeadquarters. Ex-OfficioMember.]
Provided that, where in any taluka there is a large population of persons belonging to the Scheduled Castes and Scheduled Tribes then, notwithstanding anything contained in entry (8) above, there shall be separate representative one each for Scheduled Castes and Scheduled Tribes as may be nominated by the State Government.
(2)The Block Development Officer of the Block comprised in the taluka shall be the Member-Secretary of the Taluka Committee :Provided that, where there are more than one Block Development Officers in any taluka, such Block Development Officer at the taluka headquarters as may be nominated by the State Government shall be the Member-Secretary of the Committee :[Provided further that, the Senior most Assistant Government Pleader and Additional Public Prosecutor whenever available shall be appointed as the Joint Secretary of the Taluka Legal Aid and Advice Committee or in his absence the Sub-Government Pleader if available or in his absence one of the members of the Taluka Legal Aid and Advice Committee may be appointed as Joint Secretary. The Joint Secretary so appointed shall discharge such duties and perform such functions as the Member-Secretary of the said Committee as may be assigned to him by the said Committee.] [Proviso was substituted by G. N. of 30.5.1994.]