Section 3(4) in Rajasthan State Legal Services Authority Regulations, 1999
(4)A person shall not be qualified for nomination as member of the Committee under Section 8-A (2) (b) of the Act unless he is -(a)an eminent person in the field of law or public administration; or(b)an eminent social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Caste, Scheduled Tribes, O.B.C., Women, Children, Rural and Urban Labour; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.(d)holder of an office elected or otherwise connected with professional or Social Association or a government department or semi-government body.
