Section 3 in Orissa State Bar Council Legal Aid Rules, 1986
3. Legal Aid Committee.
(1)The Council shall constitute a Legal Aid Committee consisting of 9 members from amongst its members.(2)The Chairman of the Council shall be the Ex-officio Chairman of the Legal Aid Committee.(3)The Members of the Legal Aid Committee shall elect one of its Members as Vice-Chairman and the Secretary of the Bar Council shall be the Secretary of the Committee.(4)Term of Office of the Legal Aid Committee shall be Co-extensive with the term of the Bar Council. Five of them shall form the quorum.(5)Each Member of the Committee shall have the vote and in case of difference of opinion among them the opinion of the majority shall prevail. In case of equality of votes on any question the Chairman of the Members presiding shall in addition have the right to exercise a casting vote.(6)The Legal Aid Committee shall function, not withstanding any vacancy in its body and notwithstanding any defect in the election or continuance of any of its members, and no act or proceedings of the Committee shall be included merely by reason of the existence of a vacancy of vacancies in the body or any defect in the election or continuance of any of its members.
