Section 6(1) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(1)A District Legal Aid and Legal Advice Committee shall consist of the following members, namely :-A - Ex-officio Members(i)The Collector;(ii)The Chief Judicial Magistrate;(iii)The President District Bar Association;(iv)the Government Pleader and if there is no Government Pleader, the senior most additional Government Pleader;(v)the District Panchayat and Social Welfare Officer;(vi)the Assistant Labour Commissioner having jurisdiction over the district;(vii)Deputy Director, Tribal and Harijan Welfare, and if there is no Deputy Director, District Organizer, Tribal and Harijan Welfare and there be no Deputy Director and District Organizer, then District Tribal Welfare Assistant having jurisdiction over the district;B - Members nominated by the State Government(viii)one member representing the district in Madhya Pradesh Legislative Assembly to be nominated by the State Government in consultation with the Speaker.C - Members nominated by the Collector.(ix)two members of the District Bar Association;(x)two members of the Local Authorities in the district;(xi)one member of the teaching staff of the law college in the district, if any;(xii)one representative of the students in the district;(xiii)one woman preferably a lawyer practising in the district;[x x x] [Omitted by M.P. Act No. 51 of 1976.](xiv)[ one representative of labour;] [Inserted by M.P. Act No. 51 of 1976.](xv)one member of the Scheduled Caste;(xvi)one member of the Scheduled Tribe;(xvii)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 District Legal Aid and Legal Advice Committee by or under this Act.
