Section 17 in The M.P. State Legal Services Authority Rules, 1996
17. The number, experience and qualifications of members of the Taluk/ Tehsil/Sub-Division Legal Services Committee under clause (b) of sub-section (2) of Section 11-A.
(1)The Taluk/Tehsil/Sub-Division Legal Services Committee shall have not more than five members.(2)The following shall be ex-officio members of the Taluk/Tehsil/Sub-Division Legal Services Committee :-(i)[ the President of the Local Bar Association] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.];(ii)Sub-Divisional Officer;(iii)Sub-Divisional Police Officer.(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 prescribed in sub-rule (4) of this rule.(4)A person shall not be qualified for nomination as a member of the Taluk/Tehsil/Sub-Division Legal Services Committee unless he is-(a)a dedicated social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes. Women, Children and rural labour; or(b)well versed in the field of law; or(c)a person of repute who is specially interested in the implementation of the Legal Sen ices Schemes.
