Section 5(2) in The Rajasthan Legal Aid Rules, 1984
(2)The Committee shall consist of-(a)Chairman, who shall be the Executive Chairman of the Rajasthan Legal Aid Board;(b)Advocate General of Rajasthan;(c)One member of the Bar Council of Rajasthan as nominated by the Chairman thereof;(d)President of the Rajasthan High Court Advocates Association, Jodhpur, or his nominee;(e)President of the Rajasthan High Court Bar Association, Jaipur or his nominee;(f)Advocates not exceeding four in number as nominated by the Executive Chairman of the Rajasthan Legal Aid Board;(g)Two social workers interested in the work relating to legal aid, preferably one from the weaker section of the society as nominated by the Chairman:(h)One representative from the Mohan Lal Sukhadia University, Udaipur, as nominated by its Vice-Chancellor;(i)One representative from the Rajasthan University, Jaipur, as nominated by its Vice-Chancellor; and(j)[ One representative from the Jodhpur University, Jodhpur, as nominated by its Vice-Chancellor.] [Inserted by Dated 21.6.1986, Published in Rajpatra part IV(ga)(Extraordinary), date 23.6.1986, page 83]
