Section 7(2) in The Maharashtra State legal Aid and Advice Scheme, 1979
(2)The Block Development Officer of the Block comprised in the taluka shall be the Member-Secretary of the Taluka Committee :Provided that, where there are more than one Block Development Officers in any taluka, such Block Development Officer at the taluka headquarters as may be nominated by the State Government shall be the Member-Secretary of the Committee :[Provided further that, the Senior most Assistant Government Pleader and Additional Public Prosecutor whenever available shall be appointed as the Joint Secretary of the Taluka Legal Aid and Advice Committee or in his absence the Sub-Government Pleader if available or in his absence one of the members of the Taluka Legal Aid and Advice Committee may be appointed as Joint Secretary. The Joint Secretary so appointed shall discharge such duties and perform such functions as the Member-Secretary of the said Committee as may be assigned to him by the said Committee.] [Proviso was substituted by G. N. of 30.5.1994.]
