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[Section 49]
[Entire Act]
State of Rajasthan - Subsection
Section 49(3) in Rajasthan State Legal Services Authority Regulations, 1999
| (i) | The District Judge of the concerned district. | .................Chairman. |
| (ii) | President of District Bar Association | .......................Member. |
| (iii) | Chief Judicial Magistrate, in the districtwhere the headquarter of District Judge and Chief JudicialMagistrateis not the same, the senior most Additional ChiefJudicial Magistrate at District Judge Head Quarter | ......................Secretary. |
| (iv) | District Social Welfare Officer | ......................Member. |
| (v) | Public Relation Officer | ....................... Member. |