Section 4(2) in The Rajasthan Legal Aid Rules, 1984
(2)The Board shall consist of the following members, namely:-(a)a Chairman, who shall be the Chief Minister of the State or a nominee of the Government during President's rule;(b)a Co-Chairman, who shall be the Law Minister of the State or a nominee of the Governor during President's rule;(c)an Executive Chairman who shall be a sitting Judge of the High Court as nominated by the Chief Justice of that Court;(d)Advocate General of the State;(e)one member of the Lok Sabha as nominated by the Speaker thereof;(f)members of the Rajasthan Legislative Assembly not exceeding three in number as nominated by the Speaker thereof;(g)Chairman of the Bar Council of Rajasthan or a member thereof as nominated by its Chairman;(h)one member of the High Court Advocates' Association, Jodhpur as nominated by the President thereof;(i)on member of the High Court Bar Association, Jaipur, as nominated by the President thereof;(j)one member of the Revenue Board Bar Association, Ajmer, as nominated by the President thereof;(k)two advocates as nominated from the District Bar Associations by the Executive Chairman of the Board;(l)Chairman of the Social Welfare Board-ex-officio;(m)two social workers as nominated by the Executive Chairman of the Board;(n)Secretary, Finance Department, Government of Rajasthan-ex-officio;(o)Labour Commissioner, Government of Rajasthan-ex-officio;(p)Commissioner, Tribal Area Development, Government of Rajasthan-ex-officio;(q)Secretary, Community Development and Panchayat, Government of Rajasthan-ex-officio;(r)Director, Social Welfare Department, Government of Rajasthan- ex-officio;(s)Registrar, Co-operative Societies, Government of Rajasthan-ex-officio; and(t)Secretary, Law and Judicial Department, Government of Government of Rajasthan-as Member-Secretary-ex-officio;
