Section 13 in Chhattisgarh Legal Services Authority Rules, 2002
13. The number, experience and qualifications of members of the District Authority under clause (b) of sub-section (2) of Section 9.
(1)The District Authority shall have not more than eight members.(2)The following shall be the ex-officio members of the District Authority:-(i)District Magistrate;(ii)Superintendent of Police of the District;(iii)Chief Judicial Magistrate of the District; and(iv)District Government Pleader.(3)The State Government may nominate, in consultation with the Chief Justice of the High Court, other members from amongst those possessing the qualifications and experience provided in sub-rule (4).(4)A person shall not be qualified for nominations as a member of the District Authority, 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 and rural labourers; 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 Services Schemes.
