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[Section 5A]
[Entire Act]
State of Maharashtra - Subsection
Section 5A(1) in The Maharashtra State legal Aid and Advice Scheme, 1979
| (1) | A sitting High Court Judge to be nominated by the Justice. | Chairman |
| (2) | The District Judge, Aurangabad. | Vice-Chairman |
| (3) | Collector, Aurangabad or his nominee not below the rank ofDeputy Collector. | Ex-OfficioMember |
| (4) | Government Pleader, High Court, Aurangabad. | Vice-Chairman |
| (5) | Joint Secretary, Law and Judiciary Department, Aurangabad. | Ex-OfficioMember |
| (6) | One representative of the High Court Bar Association,Aurangabad, to be nominated by the Association. | Member |
| (7) | Additional Government Pleader, High Court, Aurangabad. | Ex-OfficioMember |
| (8) | One representative of District Bar Association, Aurangabad, tobe nominated by that Association. | Member |
| (9) | President, Zilla Parishad, Aurangabad | [Ex-Officio [These words were substituted for the word 'Member' by G. N., L. & J. D., LAB-1086/(65) XIV, dated 10th July, 1986, clause 5(1).]Member] |
| (10) | Chief Executive Officer of the Zilla Parishad or his nominee. | Ex-OfficioMember |
| (11) | One person representing Women, to be nominated by the StateGovernment. | Member |
| (12) | One person representing Scheduled Castes and Scheduled Tribes,to be nominated by the State Government. | Member |
| [(12-A) [Entry (12-A) was inserted by G. N. L. & J. D. No. LAB-1089/(27) XIV, dated 28th March, 1989, clause 5.] | One person representing agricultural labour, to be nominatedby the State Government. | Member] |
| (13) | One person representing Voluntary Legal Aid bodies inAurangabad, to be nominated by the State Government. | Member |
| (14) | One person representing Social Service Organisations inAurangabad, to be nominated by the State Government. | Member |
| (15) | One member of the Aurangabad Municipal Corporation, to benominated by the said Corporation. | Member |
| (16) | One representative of the State Legislature from the Districtof Aurangabad, to be nominated by the State Government. | Member |
| (17) | Member or Members of the Board residing in Aurangabad. | Ex-OfficioMember |
| (18) | One representative of the Bar Council of Maharashtra, residingat Aurangabad to be nominated by the Bar Council. | [Member] [This word was substituted for the words 'Ex-officio Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 19th July, 1986, clause 5(ii).] |
| (19) | Deputy Director of Information, Divisional Information Office,Aurangabad or his nominee. | Ex-OfficioMember |
| (20) | Principal of one of the Law Colleges within the City ofAurangabad, to be nominated by the State Government. | [Member] [This word was substituted for the words 'Ex-officio Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 19th July, 1986, clause 5(iii).] |
| (21) | District Government Pleader, Aurangabad. | Member-Secretary |
| (22) [ [Entries (22) to (26) were substituted by G. N., L & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 5(iv).] | The District Social Welfare Officer, Auragabad. | Ex-OfficioMember |
| (23) | The Superintendent of Police, Aurangabad. | Ex-OfficioMember |
| (24) | The Superintendent, Aurangabad Central Prisons, Aurangabad. | Ex-OfficioMember |
| (25) | The District Probation Officer, Aurangabad. | Ex-OfficioMember |
| (26) | The Deputy Commissioner of Labour, Aurangabad. | Ex-OfficioMember] |