Section 3 in Himachal Pradesh State Legal Services Authority Regulations, 1996
3. Number, experience and qualification of members of the High Court Legal Services Committee.
(1)The High Court Legal Services Committee shall, including Chairman, have not more than seven members.(2)The following shall be ex-officio members of the High Court Legal Services Committee :-(i)a sitting Judge of the High Court, (to be nominated by the Chief Justice of the High Court) . . Chairman(ii)the Advocate General, Himachal Pradesh.. . Member(iii)the President, Himachal Pradesh High Court Bar Association. . . Member(3)The Chief Justice of the High Court may nominated other members (not exceeding four) from amongst those possessing the experience and qualifications prescribed in sub-regulations (4) of this regulation.(4)A person shall not be qualified for nomination as a member of the High Court Legal Services Committee, unless he is :-(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the people, including Scheduled Castes, Scheduled Tribes, Women, Children, rural and urban labour; or(b)an eminent person in the field of law or public administration; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.
