Section 3(4) in The Haryana State Legal Service Authority Rules, 1995
(4)A person shall not be qualified for nomination as a member of the State 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, Schedules Tribes, Women, Children, 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 Services Schemes.
