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State of Maharashtra - Section
Section 7B in The Maharashtra State legal Aid and Advice Scheme, 1979
7B. Composition of the Bombay City Civil and Sessions Court Legal Aid and Advice Committee.
- The Bombay City Civil and Sessions Court Legal Aid and Advice Committee shall consist of the following members, namely :-| (1) | The principal Judge of the City Civil and Sessions Court,Bombay. | Chairman. |
| (2) | The President of the City Civil and Sessions Court BarAssociation, Bombay. | Vice-Chairman. |
| (3) | The Government Pleader, City Civil and Sessions Court, Bombay. | Ex-officioMember. |
| (4) | One person representing women to be nominated by the Chairmanof the Greater Bombay Legal Aid and Advice Committee. | Member. |
| (5) | One person representing Scheduled Castes and Scheduled Tribesto be nominated by the Chairman of the Greater Bombay Legal Aidand Advice Committee. | Member. |
| (6) | One representative of the State Legislature from GreaterBombay to be nominated by the Chairman of the Greater BombayLegal Aid and Advice Committee. | Member. |
| (7) | One Principal of one of the Law Colleges within Greater Bombayto be nominated by the Chairman of the Greater Bombay Legal Aidand Advice Committee. | Member. |
| (8) | The Member-Secretary of the Greater Bombay Legal Aid andAdvice Committee, Bombay. | Ex-officioMember. |
| (9) | Three persons representing legal profession to be nominated bythe Chairman of the Greater Bombay Legal Aid and AdviceCommittee. | Members. |
| (10) | One Retired Judge of any Court who is associated with theLegal Aid work and who is residing in Greater Bombay to beco-opted by the Bombay City Civil and Sessions Court Legal Aidand Advice Committee. | Member. |
| (11) | One social worker who is associated with the Legal Aid workand who is residing in Greater Bombay, to be co-opted by theBombay City Civil and Sessions Court Legal Aid and AdviceCommittee. | Member. |
| (12) | The Deputy Registrar, City Civil and Sessions Court, Bombay. | Member-Secretary: |