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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in Punjab State Legal Services Authorities Rules, 1996

(2)Three members from amongst the eminent social workers (of which at least one should be woman) interested in the upliftment of the weaker sections of the society including Scheduled Castes and Backward classes, Women, Children and rural labour to be nominated by the State Government in consultation with the Chief Justice of the High Court.