6. Constitution, term and functions of the Revenue Board Legal Aid Committee.
(1)The Rajasthan Legal Aid Board shall constitute a Committee to be called the Revenue Board Legal Aid Committee (hereinafter referred to in this ride as the committee).(2)The Committee shall consist of,-(a)Chairman, who shall be a sitting member of the Revenue Board as nominated by the Executive Chairman of the The Rajasthan Legal Aid Board after consultation with the Chairman of the Revenue Board.(b)Two advocates doing actual practice in the Revenue Board as nominated by the Chairman of the Committee.(c)Two social workers interested in the work relating to Legal Aid to poor preferably from the weaker section of the society to be nominated by Chairman of the Committee.(3)Notwithstanding anything contained in sub-rule (2) of this rule, the Committee shall be entitled to co-opt any person or persons not exceeding two as member or members of the Committee.(4)The term of the nominated members shall be three years from the date of their appointment. The Rajasthan Legal Aid Board shall, however, have power, for reasons to be recorded, to dissolve the Committee before the expiry of the period of three years.(5)The Chairman shall appoint Secretary or Secretaries of the Committee. The Secretary or Secretaries shall be paid such remuneration or honorarium as may be fixed by the Committee.(6)The Committee shall provide legal aid to eligible persons in relation to the proceedings pending, instituted or to be instituted in the Revenue Board.(7)The Committee shall also be entitled to receive voluntary contributions and donations and to raise funds as it may deem fit.(8)The Chairman of the Committee shall have power to open and operate a bank account in any scheduled bank.(9)The Chairman of the Committee shall have power to incur expenditure for providing legal aid out of the funds placed at his disposal by The Rajasthan Legal Aid Board or received through voluntary contributions or donation or through funds raised by the Committee.
