Section 44(5) in Rajasthan State Legal Services Authority Regulations, 1999
(5)A person shall not be qualified for nomination as member of the High Court Legal Awareness Committee unless he is -(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes, Women, Children, Minority, Rural and Urban Labour; or(b)an eminent person in the field of law; or(c)a person of repute who is specially interested in the implementation of the Legal Awareness Schemes; or(d)a person who is involved or was involved to educational field; or(e)Law Students who are involved in the scheme envisaged by the Act, Rules and the Regulations thereunder.
