Section 3 in The M.P. State Legal Services Authority Rules, 1996
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 fifteen members.(2)[ The following shall be the ex-officio members of the State Authority:-(a)The Chief Secretary, Government of Madhya Pradesh;(b)Advocate General of the State;(c)The Secretary in charge of the Department of Finance;(d)The Secretary incharge of the Department of Home;(e)The Secretary in charge of the Department of Law & Legislative Affairs;(f)Registrar General of Madhya Pradesh High Court;(g)Chairman of the Madhya Pradesh Rajya Anusuchit Janjati Ayog and Madhya Pradesh Rajya Anusuchit Jati Ayog;(h)Chairman, State Bar Council of Madhya Pradesh;(i)President, Madhya Pradesh High Court Bar Association, Jabalpur; and(j)Two Chairman of the District Authority, as may be nominated by the State Government in consultation with the Chief Justice of High Court].(3)The State Government may nominate, in consultation with the Chief justice of the High Court, other three members from amongst those possessing the experience and qualifications prescribed in sub-rule (4) of this rule.(4)A person shall not be qualified for nomination as a member of the State Authority 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, rural and urban labour; 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.
