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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in The Rajasthan Legal Aid Rules, 1984

(2)The Bureau shall consist of two advocates not being members of any legal aid committee and three eminent and responsible citizens of the district or place concerned. The president of the Bureau shall be appointed from amongst its members by the Chairman of the High Court Legal Aid Committee.