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State of Punjab - Section

Section 16 in Punjab State Legal Services Authorities Rules, 1996

16. The number, experience and qualifications of members of the Sub- Divisional Legal Services Committee.

[Section 11A].] - The Sub-Divisional Committee shall consist of the following members, namely:-(A)Ex-officio members, -
(i) Senior Civil Judge Chairman
(ii) Sub-Divisional Officer (Civil) Member
(iii) Deputy Superintendent of Police Member
(iv) Tehsildar Member
(v) All Block Development and Panchayat Officers posted inthe Sub- Division. Member
(vi) Assistant Public Relations Officer Member
(vii) President, Bar Association Member
(viii) Tehsil Welfare Officer Member
(ix) Assistant District Attorney dealing with Legal AidProgrammes Member
Nominated Members:-
(2)Three members from amongst the eminent social workers (of which at least one should be woman) interested in the upliftment of the weaker sections of the society including Scheduled Castes and Backward classes, Women, Children and rural labour to be nominated by the State Government in consultation with the Chief Justice of the High Court.
(3)The Assistant District Attorney dealing with Legal service programme in the sub-division shall act as member-secretary of the Sub-Divisional Legal Services Committee.