Section 16 in Chhattisgarh Legal Services Authority Rules, 2002
16. The number, experience and qualification of members of the Taluk Legal Services Committee under clause (b) of sub-section (2) of Section 11-A.
(1)The Taluk Legal Services Committee shall have not more than five members.(2)The following shall be the ex-officio members of the Taluk Legal Services Committee :-(i)Sub-collector;(ii)Sub-divisional Police Officer;(iii)President of the Local Bar Association.(3)The State Government may nominate, in consultation with the Chief Justice of the High Court, other members from amongst those possessing the qualifications and experience provided in sub-rule (4).(4)A person shall not be qualified for nomination as a member of the Taluk Legal Services Committee, unless he is :-(a)an eminent Social Worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes, Women, Children and rural labourers; 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.
