Section 12(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(1)Every Committee shall as soon as it commences its work in connection with the Legal Aid Scheme and Legal Services Programme constitute a Cell for Women comprising of [not more than eleven Members. The members] [These words were substituted for the original by G.N., L. & J.D., No. LAB. 2085/(2)-XIV, dated 4th April, 1985, clause 2(i).] shall be selected by the Committee ordinarily from amongst persons who are actively connected with social service organisations engaged in the field of service to women and children in the area within the jurisdiction of the Committee and in selecting such persons, the Committee shall give preference to women who have experience in the cause of women's welfare and are likely to command the confidence of the women.
