Section 5 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
5. [ Legal Aid and Legal Advice Committees at District, Tahsil and Gram level to assist the Board. [Substituted by M.P. Act No. 51 of 1976.]
- [(1) The State Government may constitute,-(a)District Legal Aid and Legal Advice Committee for each district, and(b)Tahsil Legal Aid and Legal Advice Committee for each tahsil, to assist the Board to exercise the powers and perform the functions conferred or imposed upon the Board by or under this Act.(1-a) Notwithstanding anything contained in the Madhya Pradesh Panchayat Adhiniyam, 1981 (No. 35 of 1981) each Gram Panchayat constituted thereunder shall be the Gram Legal Aid and Legal Advice Committee for assisting the Board to exercise the powers and perform the functions conferred or imposed upon the Board by or under this Act. The Secretary of the Gram Panchayat shall be ex-officio Secretary of such Gram Legal Aid and Legal Advice Committee and the Sarpanch of the Gram Panchayat shall be the Chairman of the Gram Legal Aid and Legal Advice Committee.] [Inserted by M.P. Act No. 16 of 1991.](2)A District Legal Aid and Legal Advice Committee shall exercise the powers and perform the functions conferred or imposed upon it by or under this Act. A District Legal Aid and Legal Advice Committee, a Tahsil Legal Aid and Legal Advice Committee and a Gram Legal Aid and Legal Advice Committee shall also exercise such powers and perform such functions of the Board within the district or tahsil or a village or group of villages, as the case may be, as the Board may, by general or special order, specify.(3)A District Legal Aid and Legal Advice Committee, a Tahsil Legal Aid and Legal Advice Committee and a Gram Legal Aid and Legal Advice Committee shall, in the exercise of powers and discharge of functions specified under sub-section (2), be subject to the general superintendence and control of the Board.] [Inserted by M.P. Act No. 26 of 1986.]
