Section 10(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(4)Where either party to the claim or dispute is a Member of the Scheduled Castes or Scheduled Tribes, the panel of the Conciliation Cell to which the claim or dispute is entrusted for conciliation shall comprise at least of one person who is a member of the Scheduled Castes or Scheduled Tribes and preferably a Member of the Cell for Scheduled Castes and Scheduled Tribes.
