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State of Punjab - Section

Section 13 in Punjab State Legal Services Authorities Rules, 1996

13. The number, experience and qualifications of members of the District Authority.

[Section 9]. - The District Authority shall consist of the following members, namely :-
Ex-officio members,-  
(i) District and Sessions Judge Chairman
(ii) Deputy Commissioner Member
(iii) Additional District and Sessions Judge-I Member
(iv) Senior Superintendent of Police Member
(v) Chief Judicial Magistrate Member
(vi) District Attorney Member
(vii) District Public Relations Officer Member
(viii) President District Bar Association Member
(ix) Member-Secretary Legal Services (of the concernedDivision) Member
(x) Assistant District Attorney dealing with Legal AidProgrammes at District Headquarters Member
Nominated Members. - Three members from amongst eminent social workers (of which at least one shall be woman) who are engaged in the upliftment of the weaker sections of the society including Scheduled Caste and Backward Classes to be nominated by the State Goverment in consultation with the Chief Justice of the High Court.