Section 7(1) in The Rajasthan Legal Aid Rules, 1984
(1)The High Court Legal Aid Committee may constitute at District, Sub Divisional or Tehsil Head-quarter one or more than one Legal Aid Committees, as may be necessary, for providing legal aid to eligible persons. Each of such Committee shall function at the place where its headquarters are situated. Separate Committees may be constituted for labour, industrial and service Tribunals and for other tribunals as and where necessary. The jurisdiction of the Committee shall be as may be specified by the High Court Legal Aid Committee.
