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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The Legal Literacy Camp, Scheme, 1999

(1)The "Saksharata Dal" shall consist of the following Ex-officio Members :-
1. Chairman, H.C.L.S.C. Chairman
2. Secretary, H.C.L.S.C. Secretary
3. President, High Court Bar Association Member
4. Directorate/Joint Director, Publicity Member
5. District Legal Aid Officer Co-ordinator
The Chairman of the High Court Legal Services Committee in consultation with the Chief Justice of the M.P. High Court shall nominate other not more than 7 members from those persons who possess the following experience and qualifications which shall include atleast one member each from Scheduled Castes, Scheduled Tribes, Other Backward Classes, Women, Law Student. Law Teacher and Disabled Persons :-
(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes, Other Backward Classes, Women. Children, minority, 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 awareness scheme; or
(d)a person who is involved or was involved to educational field; or
(e)Law students who are involved in the scheme envisaged by the Act, Rules and Regulations thereunder.