Section 7(3) in The Rajasthan Legal Aid Rules, 1984
(3)All committees, other than those constituted at the district headquarters shall consist of:-(a)a Chairman who shall ordinarily be the senior-most Judicial Officer posted at the sub-Divisional or Tehsil Headquarters, as the case may be;(b)the Block Development Officer of the Panchayat Samiti in whose jurisdiction the committee is being constituted:(c)two local members of the Bar as nominated by (he Chairman of the Committee.(d)two social workers having interest in the work relating to legal aid and doing such work at the place where such committee is constituted, as nominated by the Chairman of the Committee.
