(1)The State Government shall constitute an advisory board for the State called the Advisory Board.(2)The Advisory Board shall consist of the following members, namely:-(a)a Chairman who shall be the Chief Minister of the State;(b)Hon'ble Mr. Justice P.N. Bhagwati, Judge, Supreme Court of India;(c)Chief Justice, Rajasthan High Court;(d)Law Minister of the State;(e)The Executive Chairman of the Rajasthan Legal Aid Board.(3)The Advisory Board constituted under sub-rule (1) shall advise the Rajasthan Legal Aid Board on all matters relating to legal aid and shall be the apex body for implementing the legal aid programme in the State.
