9. Legal Aid Bureau, Its constitution and functions.
(1)Legal Aid Bureau may be constituted by the High Court Legal Aid Committee for tendering legal aid specified or referred to it by any Legal Aid Committee.(2)The Bureau shall consist of two advocates not being members of any legal aid committee and three eminent and responsible citizens of the district or place concerned. The president of the Bureau shall be appointed from amongst its members by the Chairman of the High Court Legal Aid Committee.(3)The Bureau shall tender legal aid as specified or referred to it by the High Court Legal Aid Committee or any legal aid committee through the High Court Legal Aid Committee.
