Section 3 in Chhattisgarh Legal Services Authority Rules, 2002
3. The number, experience and qualifications of other members of the State Authority under clause (c) of sub-section (2) of Section 6.
(1)The State Authority shall have not more than twenty members.(2)The following shall be the ex-officio members of the State Authority:-(a)[ Chairman, High Court Legal Service Committee. [Substituted by Notification No. 8356/1929/XXI-B/C.G./05, dated 29-10-2005.](b)Advocate General of the State.(c)The Chief Secretary, Government of Chhattisgarh.(d)The Secretary in-charge of the Department of Finance(e)The Secretary in-charge of the Department of Home.(f)The Secretary in-charge of the Department of Law and Legislative Affairs.(g)The Registrar General of Chhattisgarh High Court.(h)Chairman of Chhattisgarh Rajya Anusuchit Janjati Ayog and Chhattisgarh Rajya Anusuchit Jati Ayog.(i)Chairman, State Bar Council of Chhattisgarh.(j)Director General of Police, Chhattisgarh.(k)Director of Prosecution.(l)President, Chhattisgarh High Court Bar Association, Bilaspur; and(m)Two Chairman of the District Authority as may be nominated by the State Government in consultation with the Chief Justice of Chhattisgarh High Court.(n)Member Secretary of the Authority appointed under sub-section (3) of Section 6 of the Act.](3)The State Government may nominate, in consultation with the Chief Justice of the High Court, other members from amongst those possessing the experience and qualifications prescribed in sub-rule (4) of this rule, at least one of whom shall be a woman.(4)A person shall not be qualified for nomination as a member of the State Authority, unless he/she 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, rural and urban labourers;(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.
