Section 14 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
14. Cell for Industrial and Agricultural Workers.
(1)Every Committee shall as soon as it starts its work in connection with the legal aid scheme and legal services programmes constitute a Cell for industrial and agricultural workers.(2)The Cell shall consist of the Members of the Committee representing industrial and agricultural workers and in addition there shall be at least three representatives of industrial, agricultural or both workers.(3)The Cell shall look after the interests of the industrial and agricultural workers within the area of the Committee and protect and farther their interests and ensure that the benefit of the legal aid programme reach them. The Cell shall in particular protect the interests of unorganised workers and ensure that the benefits of the social welfare legislation in respect of giving minimum wages and other social security benefits reach them.(4)The Cell shall ascertain the problems and difficulties which the industrial and agricultural workers may be facing and bring them to the notice of the Committee and make all such recommendations for the purpose of resolving their problems and grievances by resort to the legal process.(5)The Cell shall also carry out socio legal survey and researches into the conditions of industrial and agricultural workers and verify how far legislation enacted for their benefit has been implemented and enforced and if not, what are the causes and make recommendations for legal reforms to the Board through the Committee.(6)The provisions in sub-rules (2) to (7) (both inclusive) of rule 12 shall mutatis mutandis apply, to the Cell for industrial and agricultural workers.
