[Cites 0, Cited by 0]
[Section 3]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 3(1) in The High Court Legal Services Committee Regulations, 1997
| (a) | a sitting Judge of the High Court nominated by the ChiefJustice | ... | Chairman |
| (b) | Seniormost Chief Standing Counsel of the State Government atAllahabad | ... | Member |
| (c) | Seniormost Chief Standing Counsel of the State Government atLucknow | ... | Member |
| (d) | President of the High Court Bar Association at Allahabad | ... | Member |
| (e) | President of the Advocate Associations of the High Court atAllahabad | ... | Member |
| (f) | President of the Avadh Bar Association at Lucknow Member | ... | Member |
| (g) | Registrar of the High Court | ... | Member |
| (h) | Additional Registrar of the High Court at Lucknow | ... | Member |