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State of Rajasthan - Section

Section 44 in Rajasthan State Legal Services Authority Regulations, 1999

44. Constitution of the High Court Legal Awareness Committee.

(1)There shall be a High Court Legal Awareness Committee for Rajasthan High Court, which shall work under the direction and supervision of the High Court Legal Services Committee.
(2)High Court Legal Awareness Committee shall have fifteen members.
(3)The following shall be Ex-Officio members of the High Court Legal Awareness Committee-
(i) Chairman of the High Court Legal ServicesCommittee ............... Chairman.
(ii) Secretary of the High Court Legal ServicesCommittee ............... Secretary.
(iii) President, Rajasthan High Court Bar Association .................Member.
(iv) Director, Social Welfare Department, Rajasthan ................Member.
(4)The Executive Chairman of the State Legal Services Authority shall nominate in consultation with the Chief Justice of the Rajasthan High Court, other members (not more than eleven) from amongst those possessing the experience and qualifications prescribed in sub-regulation (5) of this regulation, which shall include at least one member each from Scheduled Castes, Scheduled Tribes and Women.
(5)A person shall not be qualified for nomination as member of the High Court Legal Awareness Committee unless he is -
(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes, Women, Children, Minority, Rural and Urban Labour; or
(b)an eminent person in the field of law; or
(c)a person of repute who is specially interested in the implementation of the Legal Awareness Schemes; or
(d)a person who is involved or was involved to educational field; or
(e)Law Students who are involved in the scheme envisaged by the Act, Rules and the Regulations thereunder.