Section 53(4) in Rajasthan State Legal Services Authority Regulations, 1999
(4)The chairman of Taluk Legal Awareness Committee shall nominate in consultation with the chairman, District Legal Awareness Committee, other members (not more than six) from amongst those possessing the experience and qualifications prescribed in sub-regulation (5) of this regulation which shall include one member from Scheduled Castes and one from Scheduled Tribes.
