Section 9 in The Maharashtra State legal Aid and Advice Scheme, 1979
9. Cells of the Committees.
(1)Every Committee shall have a Conciliation Cell consisting of such number of members of the Committee and other respectable members of the community, as the Committee may appoint. The Committee while selecting non members on such cell shall have due regard to the fact whether such persons enjoy the confidence of the community and will be able to discharge the functions of bringing about conciliation in a proper and satisfactory manner:[Provided that, in no case the Chairman of the Committee, shall be a member of any cell.] [This proviso was added by G. N., L. & J. D., No. LAB-1081/(118), clause 5(i).](2)[ Whenever any person seeking legal aid approaches the committee and after due counselling the committee is of the opinion that he is eligible for legal aid and his case is fit to be considered by the Conciliation Cell, it shall refer the matter to the Conciliation Cell and the Cell shall issue notice to the opposite party and try to bring about the conciliation between the parties :Provided that,-(a)If the settlement suggested by the Conciliation Cell is not accepted by the applicant or the opposite party or by both; or(b)the Conciliation Cell is unable to bring about a settlement within the period of one month from the date of reference of the dispute to it;then the applicant shall immediately be granted requisite legal aid for redressing his grievances] [Sub-clause (2) was substituted for the original by G. N., L. & J. D. No. LAB-1086/ (65)-XIV, dated 10th July, 1986, clause 8.](3)The Court or authority before which any legal proceeding is pending may, if it so thinks fit, refer the dispute forming the subject matter of the legal proceeding to the relevant Conciliation Cell for the purpose of bringing about settlement between the parties. If the Conciliation Cell is unable to bring about a settlement within a period of one month from the date of reference of the dispute to it, the matter shall go back to the Court or the authority for disposal according to law.
