Section 6(2) in The Rajasthan Legal Aid Rules, 1984
(2)The Committee shall consist of,-(a)Chairman, who shall be a sitting member of the Revenue Board as nominated by the Executive Chairman of the The Rajasthan Legal Aid Board after consultation with the Chairman of the Revenue Board.(b)Two advocates doing actual practice in the Revenue Board as nominated by the Chairman of the Committee.(c)Two social workers interested in the work relating to Legal Aid to poor preferably from the weaker section of the society to be nominated by Chairman of the Committee.
