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State of Jammu-Kashmir - Section

Section 16 in The Jammu and Kashmir Legal Services Authorities Rules, 1998

16. The number, experience and qualifications of the members of the Tehsil Legal Services Committee.

(1)The Tehsil Legal Services Committee shall consist of the following members, namely :-
(A)Ex-officio members-
(i) Sub-Judge/Chief Judicial Magistrate/Munsiff Chairman
(ii) Sub Divisional Magistrate Member
(iii) Deputy Superintendent of Police Senior Police Officers in the Tehsil Member
(iv) Tehsildar Member
(v) All Block Development Officers and Panchayat Officers in the Tehsil Member
(vi) President, Tehsil Bar Association Member
(B)Nominated members.
(2)Three members from amongst the eminent social workers (of which at least one should be women) interested in the uplift-ment of the weaker sections of the society including Scheduled Castes and Backward Classes, Women, Children and rural labour, to be nominated by the Government in consultation with the Chief Justice of the High Court.
(3)The Naib-Tehsildar of the Tehsil shall be the Member-Secretary of the Tehsil Legal Services Committee.