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State of Haryana - Section

Section 3 in The Haryana State Legal Service Authority Rules, 1995

3. Haryana Legal Service Authority.

(1)The State Authority shall consist of the following namely :-
(i)Chief Justice of High Court of Punjab and Haryana as the Patron-in-Chief.
(ii)Executive Chairman of the Haryana State Authority.
(iii)the Secretary in the Department of Administration of Justice;
(iv)the Secretary in the Department of Finance;
(v)the Secretary in the Department of Law and Legislative;
(vi)the Advocate General of the Haryana State;
(vii)the Director General of Police of the State of Haryana;
(viii)the Chairman, Bar Council of Haryana and Punjab;
(ix)the Director, Public Relations Department, Haryana;
(x)two Chairmen of the District Authority as may be nominated by the State Government, in consultation with the Chief Justice of Punjab and Haryana High Court;
(xi)Member-Secretary of the State Authority;
(2)The State Authority shall have the following nominated members in consultation with the Chief Justice of Punjab and Haryana High Court :-
(i)One Representative of Women;
(ii)One representative of Scheduled Castes;
(iii)Dean/Chairman, Department of Law, M.D. University/Kurukshetra University.
(3)The State Government may nominate, in consultation with the Chief Justice of the High Court of Punjab and Haryana, two persons as specified in sub-rule 2(i) & 2(ii) of this rule 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 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, Schedules 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.
(5)The number of members of State Authority shall not exceed fifteen.
(6)The Headquarter of the State Authority shall be located at the seat of the High Court of Punjab and Haryana or at Panchkula.