Section 3 in The Maharashtra State legal Aid and Advice Scheme, 1979
3. Committees.
- For the purpose of administering and implementing the legal aid programme in the State, the Board shall constitute the following Committees, namely :-(1)The Greater Bombay Legal Aid and Advice Committee, in relation to the provision of legal services in Greater Bombay [and also separate Committees for one or more class or classes of Courts in Greater Bombay according to their jurisdiction] [Portion added by G. N., & J. D., No. LAB-1089/(27)-XIV, dated 28th March, 89, clause 2.];(2)The Nagpur Legal Aid and Advice Committee in relation to the provision of legal services in the City of Nagpur and for supervision of legal services in the Nagpur district;(2A)[ The Aurangabad Legal Aid and Advice Committee in relation to the provision of legal services in the City of Aurangabad and for supervision of legal services in the Aurangabad district;] [Sub-clause (2A) was inserted by G. N., L. & J. D. No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 2(i).](3)The District Legal Aid and Advice Committee, for every district (other than Greater Bombay [Nagpur district and the Aurangabad District] [These words were substituted, by G. N., L. & J. D. No. LAB-1084/(153)-XIV, dated 17th July, 1984,, clause 2(ii).] in relation to the provision of legal services at the headquarters of the district, and for supervision of legal services in the district;(4)The Taluka Legal Aid and Advice Committee for every taluka, except talukas in Greater Bombay and talukas having headquarters at district places in relation to the provision of legal services in the taluka.
