Section 3 in Rajasthan State Legal Services Authority Regulations, 1999
3. Constitution of the High Court Legal Services Committee.
(1)There shall be a High Court Legal Services Committee (hereinafter in this Chapter referred to as Committee) for Rajasthan High Court.(2)The Committee, referred to in sub-regulation (1), shall, besides Chairman, have not more than fourteen other members.(3)The Chairman of the Committee may constitute Sub-Committees amongst members of the Committee for the seat at Jodhpur and Bench at Jaipur and such Sub-Committees shall discharge functions assigned to them by the Committee.(4)A person shall not be qualified for nomination as member of the Committee under Section 8-A (2) (b) of the Act unless he is -(a)an eminent person in the field of law or public administration; or(b)an eminent social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Caste, Scheduled Tribes, O.B.C., Women, Children, Rural and Urban Labour; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.(d)holder of an office elected or otherwise connected with professional or Social Association or a government department or semi-government body.
