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State of Rajasthan - Section

Section 49 in Rajasthan State Legal Services Authority Regulations, 1999

49. Constitution of District Legal Awareness Committee.

(1)There shall be separate District Legal Awareness Committee for the concerned District which shall work under the direction and supervision of District Authority.
(2)The District Legal Awareness Committee shall have eleven members including chairman.
(3)The Following shall be Ex-officio members of the District Legal Awareness Committee -
(i) The District Judge of the concerned district. .................Chairman.
(ii) President of District Bar Association .......................Member.
(iii) Chief Judicial Magistrate, in the districtwhere the headquarter of District Judge and Chief JudicialMagistrateis not the same, the senior most Additional ChiefJudicial Magistrate at District Judge Head Quarter ......................Secretary.
(iv) District Social Welfare Officer ......................Member.
(v) Public Relation Officer ....................... Member.
(4)The Chairman of District Legal Awareness Committee may nominate in consultation with the Executive Chairman, State Legal Services Authority, other members (not more than six) from amongst those possessing the experience and qualifications prescribed in sub-regulation (5) of regulation 44 of these regulations which shall include at least one member each from Scheduled Castes, Scheduled Tribes and Women.