Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 3 in The High Court Legal Services Committee Regulations, 1997

3. Members of the High Court Legal Services Committee.

(1)The Committee shall consist of the following ex-officio members :
(a) a sitting Judge of the High Court nominated by the ChiefJustice ... Chairman
(b) Seniormost Chief Standing Counsel of the State Government atAllahabad ... Member
(c) Seniormost Chief Standing Counsel of the State Government atLucknow ... Member
(d) President of the High Court Bar Association at Allahabad ... Member
(e) President of the Advocate Associations of the High Court atAllahabad ... Member
(f) President of the Avadh Bar Association at Lucknow Member ... Member
(g) Registrar of the High Court ... Member
(h) Additional Registrar of the High Court at Lucknow ... Member
(2)The Chief Justice may nominate other members not exceeding nine, from amongst persons possessing the experience and. qualifications specified in sub-regulation (3).
(3)A person shall not be qualified for nomination as a member unless he is :
(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the society, including Scheduled Castes, Scheduled Tribes, women, children, rural and urban labour;
(b)an eminent person in the field of law or public administration; or
(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.