Section 7 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
7. Constitution of Tahsil Legal Aid and Legal Advice Committee.
(1)A Tahsil Legal Aid and Legal Advice Committee shall consist of the following members, namely :-A - Ex-officio members(i)All members of the Madhya Pradesh Legislative Assembly returned from the constituencies which wholly or partly fall within the tahsil;(ii)Sub-Divisional Officer (Revenue) and if there is no Sub-Divisional Officer, the Tahsildar;(iii)President, Tahsil Bar Association;(iv)Presidents of-(i)all Municipal Committees in the tahsil, and(ii)all Janapad Panchayats in the tahsil whether falling wholly or partly therein.B - Members nominated by the Collector(v)Two representatives, one each of Scheduled Castes and Scheduled Tribes;(vi)One woman preferably a lawyer practising in the tahsil;(vii)One representative of labour.(viii)[ Two other persons not covered by any of the aforesaid clauses as the Collector may think fit to nominate for the purpose of efficient discharge of functions imposed on the Tahsil Legal Aid and Legal Advice Committee by or under this Act.] [Inserted by M.P. Act No. 51 of 1976.](2)The Collector shall appoint a Secretary to the Tahsil Legal Aid and Legal Advice Committee who shall be a Member Secretary thereof.(3)The senior most Judicial Officer posted in the tahsil shall be the patron of the said committee and the member referred to in clause (ii) of sub-section (1) shall be the Chairman thereof.
