[Cites 0, Cited by 0]
[Entire Act]
State of Maharashtra - Section
Section 5 in The Maharashtra State legal Aid and Advice Scheme, 1979
5. Commissioner of Committee for Nagpur.
- The Nagpur Legal Aid and Advice Committee shall consist of the following members, namely| (1) | A sitting High Court Judge to be nominated by the ChiefJustice. | Chairman. |
| (2) | The District Judge, Nagpur | Vice-Chairman. |
| (2A) [ [Entries (2A) and (7A) were inserted by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 4.] | Collector, Nagpur or his nominee not below the rank of DeputyCollector. | Ex-OfficioMember.] |
| (3) | Government Pleader, High Court, Nagpur | Vice-Chairman. |
| (4) | District Government Pleader, Nagpur | Member-Secretary. |
| (4A) [ [Entry (4A) was substituted for the original G. N., L. & J. D., No. LAB-1086/ (65)-XIV, dated 10th July, 1986, clause 4(i).] | Joint Secretary, Law and Judiciary Department, Nagpur. | Ex-OfficioMember.] |
| (5) | One representative of the High Court Bar Association, Nagpurto be nominated by that Association. | Member. |
| [[(5A)] [Entry (5A) was inserted by G. N., L. & J. D., No. LAB-1081/(118)-XIV, dated the 10th July, 1981, clause 2 (c).]] | Additional Government Pleader, High Court, Nagpur. | Ex-OfficioMember. |
| (6) | One representative of the District Bar Association, Nagpur tobe nominated by that Association. | Member. |
| (7) | President, Zilla Parishad, Nagpur | [Ex-OfficioMember.] [These words were substituted for the word 'Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 4(ii).] |
| (7A) [ [Entries (2A) and (7A) were inserted by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 4.] | The Chief Executive Officer of Zilla Parishad or hisnominee. | Ex-OfficioMember.] |
| (8) | One person representing Women to be nominated by the StateGovernment. | Member |
| (9) | One person representing Scheduled Castes and Scheduled Tribesto be nominated by the State Government. | Member |
| [(9-A) [Entry (9A) was inserted by G. N., L. & J. D., No. LAB-1089/(27)-XIV, dated 28th March, 1989, clause 4.] | One person representing agricultural labour, to be nominatedby the State Government. | Member] |
| (10) | One person representing voluntary legal aid bodies in Nagpurto be nominated by the State Government. | Member |
| (11) | One person representing Social Service Organisations in Nagpurto be nominated by the State Government. | Member |
| (12) [ [Entry (12) was substituted for the original by G. N., L. & J. D., No. LAB-1081/(118) XIV, dated 10th July, 1984, clause 2(d).] | One Member of the Nagpur Municipal Corporation to be nominatedby the said Corporation. | Member] |
| (13) | One representative of the State Legislature from the districtof Nagpur to be nominated by the State Government. | Member |
| (14) [ [Entries (14) to (18) were added by G. N L. & J. D., No. LAB-1081/(118)-XIV, dated 10th July, 1984, clause 2(c).] | Member or Members of the Board residing in Nagpur. | Ex-OfficioMember. |
| (15) | One representative of the Bar Council of Maharashtra residingat Nagpur to be nominated by the Bar Council. | [Member] [This word was substituted for the words 'Ex-officio Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 4(iii), (iv) and (v).] |
| (16) | A Joint Secretary to be suggested by the Committee fromamongst its lawyer members. | [Member] [This word was substituted for the words 'Ex-officio Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 4(iii), (iv) and (v).] |
| (17) | Deputy Director of Information, Divisional Information Office,Nagpur or his nominee. | Ex-OfficioMember. |
| (18) | Principal of one of the Law Colleges within the City of Nagpurto be nominated by the State Government[or his nominee] [These words were inserted by G. N., L. & J. D., No. LAB-1081/(233)-XIV, dated 19th August, 1981, clause 1(c)(ii).]. | [Member] [This word was substituted for the words 'Ex-officio Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 4(iii), (iv) and (v).]] |
| (19) [ [Entries (19) to (23) were substituted by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 4(vi).] | The District Social Welfare Officer, Nagpur. | Ex-OfficioMember. |
| (20) | The Commissioner of Police, Nagpur (or his nominee). | Ex-OfficioMember. |
| (21) | The Superintendent, Nagpur Central Prisons, Nagpur | Ex-OfficioMember. |
| (22) | The District Probation Officer, Nagpur | Ex-OfficioMember. |
| (23) | The Deputy Commissioner of Labour, Nagpur. | Ex-OfficioMember.] |