Section 1 in The Maharashtra State legal Aid and Advice Board
1. Preamble.
- Whereas, Article 39 A of the Constitution of India provides that the State shall secure that the operation of the legal system promotes justice, on a basic of equal opportunity, and shall, in particular, provide for free legal aid, to ensure that the opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities :And whereas, the State Government has decided to establish a programme for providing free legal service to the weaker section of the community;And whereas, under Government Resolution, Law and Judiciary Department, No. DFS- 1076/976(525)-X, dated the 14th February, 1977, Government had constituted a Legal Aid and Advice Board to be called "the Maharashtra State Legal Aid and Advice Board" to take steps to provide free legal aid to the weaker sections of the community in the State and for that purpose to formulate schemes for the constitution of Legal Aid Committee;And whereas, for the purpose of effective implementation of the legal service programme in the State and for certain other purposes the above Board was re-constituted under Government Resolution, Law and Judiciary Department No. LAB. 1078/689(127)-XIV, dated 12th April, 1979 as "the Maharashtra State Legal Aid and Advice Board";And whereas, for the purpose of more effective implementation of the legal service programme in the State it is necessary further to reconstitute the said Board, which would be in charge of setting up, administering and implementing the legal aid programme in the State;Now, therefore, the Government of Maharashtra in supersession of the orders contained in Government Resolution, Law and Judiciary Department, No. LAB-1078/689(127)-XIV, dated the 12th April, 1979, hereby further re-constitutes the Legal Aid and Advice Board to be called "the Maharashtra Legal Aid and Advice Board" (hereinafter referred to as "the Board)".
