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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(4) in The Rajasthan Legal Aid Rules, 1984

(4)The Committee constituted for a tribunal shall consist of:-
(a)The Chairman of the tribunal concerned as the Chairman of the Committee:
(b)two advocates doing actual practice in the tribunal as nominated by the Chairman of the Committee.
(c)two social workers having interest in the work relating to legal aid in the Tribunal as nominated by the Chairman of the Committee.