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State of Madhya Pradesh - Section

Section 6 in The Legal Literacy Camp, Scheme, 1999

6. Constitution of Saksharata Dal for High Court Legal Services Committee.

(1)The "Saksharata Dal" shall consist of the following Ex-officio Members :-
1. Chairman, H.C.L.S.C. Chairman
2. Secretary, H.C.L.S.C. Secretary
3. President, High Court Bar Association Member
4. Directorate/Joint Director, Publicity Member
5. District Legal Aid Officer Co-ordinator
The Chairman of the High Court Legal Services Committee in consultation with the Chief Justice of the M.P. High Court shall nominate other not more than 7 members from those persons who possess the following experience and qualifications which shall include atleast one member each from Scheduled Castes, Scheduled Tribes, Other Backward Classes, Women, Law Student. Law Teacher and Disabled Persons :-
(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes, Other Backward Classes, Women. Children, minority, Rural and Urban labour; or
(b)an eminent person in the field of law; or
(c)a person of repute who is specially interested in the implementation of the legal awareness scheme; or
(d)a person who is involved or was involved to educational field; or
(e)Law students who are involved in the scheme envisaged by the Act, Rules and Regulations thereunder.
(2)Term of office and other conditions of appointment of the Saksharata Dal of High Court Legal Services Committee :-
(i)Term. - The term of office of the members of the High Court Legal Saksharata Dal shall be for two years and they shall be eligible for renomination for one more term.
(ii)Removal. - A member of the High Court Legal Saksharata Dal may be removed by the Chairman of the High Court Legal Services Committee with the consultation of the Chief Justice, if:-
(a)he fails without sufficient cause, to attend three consecutive meetings of the High Court Legal Saksharata Dal Committee;
(b)has been adjudged as an insolvent; or
(c)has been convicted of an offence which in the opinion of the Chairman involves moral turpitude; or
(d)has become physically or mentally incapable of acting as a member; or
(e)has so abused his position as to render his continuance in the High Court Legal Saksharata Dal prejudicial to the public interest :
Provided that, no such member shall be removed from the High Court Legal Saksharata Dal without providing reasonable opportunity of being heard.
(iii)Resignation. - A member may, by writing under his own hand addressed to the Chairman, resign from the High Court Legal Saksharata Dal and such resignation shall come into effect from the date on which it is accepted by the Chairman of the High Court Legal Services Committee or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.
(iv)Vacancy. - If any member nominated under the High Court Legal Saksharata Dal for any reason, the vacancy shall be filled up on the same manner as the original nomination and the person so nominated shall be a member for the remaining term of the member in whose place he is so nominated.
(v)Allowances. - Subject to the provisions all members nominated shall be entitled for travelling allowance and daily allowance in respect of journeys performed in connection with the Meeting/Camp held by the High Court Legal Saksharata Dal and shall be paid at such rates as may be admissible to a Class one Officer while travelling on official duty or as may be specified by the High Court Legal Services Committee. If a member is a Government employee, he shall be entitled to draw the travelling allowance and daily allowance at the rates to which he is entitled under the Service Rules applicable to him and shall draw from the department in which he is employed.
(vi)Secretary. - The Secretary of the High Court Legal Services Committee or the person nominated by the Chairman of the High Court Legal Saksharata Dal shall be the Secretary of the High Court Legal Saksharata Dal.
(3)Functions of High Court Legal Saksharata Dal :-
(i)It shall be the duty of the High Court Legal Saksharata Dal to give effect to the policy and directions of the State Authority with regard to legal awareness.
(ii)Without prejudice to the generality of the functions of the High Court, the High Court Legal Saksharata Dal shall perform all or any of the following functions, namely :-
(a)hold Legal Literacy Camps to promote legal awareness in the society specially to illiterate and the weaker sections of the society;
(b)publish/distribute pamphlets, booklets and other news letters for legal awareness;
(c)establish and control Para Legal Clinic to promote legal awareness;
(d)to arrange seminars and the work-shops to that effect;
(e)take appropriate measures for spreading legal literacy and legal awareness amongst the people in particular to educate weaker section of the society about their rights, benefits and privileges guaranteed by the Constitution and by social welfare legislations and other enactments as well as administrative programmes and measures etc.
(f)to take special efforts to collect the support of Voluntary Social Welfare Institutions working at the grass root level. Particularly among the Scheduled Castes, the Scheduled Tribes and other Backward Classes, Women and Rural and Urban Labour segment.
(g)to produce video/documentary films, publicity material, literature and publications to inform general public about the various aspects of the Legal Services Programmes