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State of Maharashtra - Section
Section 7E in The Maharashtra State legal Aid and Advice Scheme, 1979
7E. Composition of the Bombay Motor Accidents Claims Tribunal Legal Aid and Advice Committee.
- The Bombay Motor Accidents Claims Tribunal Legal Aid and Advice Committee shall consist of the following members, namely| (1) | The President of the Motor Accidents Claims Tribunal, Bombay. | Chairman |
| (2) | The President of the Motor Accidents Claims Tribunal BarAssociation, Bombay. | Vice-Chairman |
| (3) | The Government Advocate, Motor Accidents Claims Tribunal,Bombay. | Ex-OfficioMember. |
| (4) | The Member-Secretary of the Greater Bombay Legal Aid andAdvice Committee. | Ex-OfficioMember. |
| (5) | One person representing women to be nominated by the Chairmanof the Greater Bombay Legal Aid and Advice Committee. | Member. |
| (6) | One person representing Scheduled Castes and Scheduled Tribesto be nominated by the Chairman of the Greater Bombay Legal Aidand Advice Committee. | Member. |
| (7) | One representative of the State Legislature from GreaterBombay to be nominated by the Chairman of the Greater BombayLegal Aid and Advice Committee. | Member. |
| (8) | One Principal of one of the Law Colleges within Greater Bombayto be nominated by the Chairman of the Greater Bombay Legal Aidand Advice Committee. | Member. |
| (9) | Three persons representing legal profession to be nominated bythe Chairman of the Greater Bombay Legal Aid and AdviceCommittee. | Member. |
| (10) | One retired Judge of any Court who is associated with the theLegal Aid Work and who is residing in Greater Bombay to beco-opted by the Bombay Motor Accident Claims Tribunal Legal Aidand Advice Committee. | Member. |
| (11) | One Social Worker who is associated with the Legal Aid Workand who is residing in Greater Bombay to be co-opted by theBombay Motor Accidents Claims Tribunal, Bombay. | Member. |
| (12) | The Registrar, Motor Accidents Claims Tribunal, Bombay. | Member-Secretary: |