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State of Maharashtra - Section
Section 2 in The Maharashtra State legal Aid and Advice Board
2. Composition of the Board.
| (1) | Minister for Law and Judiciary | President |
| (2) | A sitting Judge of the High Court, to be nominated by theChief Justice | Vice-President. |
| (2A) [ [Entry (2A) was inserted by G.R., L&J. D., No. LAB. 1086/(96), XIV, dated 24.7.86, clause 1(a).] | The Minister of State or Law and Judiciary. | Ex-officioMember.] |
| (3) | A retired Judge of the High Court, or retired District Judge,to be nominated by the State Government. | Executive Chairman |
| (4) | The Advocate-General, Maharashtra | [Ex-officioMember.] [These words were substituted for the word 'member', by G.R., L&J. D., No. LAB. 1086/(96), XIV, dated 24.7.86, clause 1(b).] |
| (5) | The Secretary to the Government of Maharashtra, Law andJudiciary Department. | [Ex-officioMember.] [These words were substituted for the 'member', by G.R., L&J. D., No. LAB. 1086/(96), XIV, dated 24.7.86, clause 1(c).] |
| (5A) [ [These entries were inserted by G. R., L & J. D., L & J. D., No. LAB. 1086/ (96)-XIV, dated 24.7.1986, clause 1(d).] | The Secretary to the Government of Maharashtra, HomeDepartment. | Ex-officioMember. |
| (5B) | The Secretary to the Government of Maharashtra, FinanceDepartment. | Ex-officioMember. |
| (5C) | The Secretary to the Government of Maharashtra, SocialWelfare, Cultural Affairs, Sports and Tourism Department. | Ex-officioMember. |
| (5D) | The Secretary to the Government of Maharashtra, RuralDevelopment Department. | Ex-officioMember. |
| (5E) | The Secretary to the Government of Maharashtra, Education andEmployment Department. | Ex-officioMember. |
| (5F) | The Director General and Inspector General of Police,Maharashtra State, Bombay. | Ex-officioMember. |
| (5G) | The Inspector General of Prisons and Director of CorrectionalServices, Maharashtra State, Pune. | Ex-officioMember.] |
| (6) | One Member of Parliament, to be nominated by the StateGovernment. | Member. |
| (7) | One Member of the State Legislature, to be nominated by theState Government. | Member. |
| (8) | Chairman of the Maharashtra State Bar Council | [Ex-officioMember.] [These words were substituted for the word 'Member', by G. R., L & J. D., L & J. D., No. LAB. 1086/ (96)-XIV, dated 24.7.1986, clause 1(e).] |
| (9) | One Member of the Maharashtra State Bar Council from themofussil when the Chairman of the Maharashtra State Bar Councilis from Bombay (vice-versa). | Member. |
| (10) | Three representatives of the legal profession to be nominatedby the State Government. | Members. |
| (11) | One representative of women, to be nominated by the StateGovernment. | Member. |
| (12) | One representative of Scheduled Castes, to be nominated by theState Government. | Member. |
| (13) | One representative of Scheduled Tribes, to be nominated by theState Government. | Member. |
| (14) | One representative of Industrial Labour, to be nominated bythe State Government. | Member. |
| (15) | One representative of Agricultural Labour, to be nominated bythe State Government. | Member. |
| (16) | A Judicial Officer of the rank of District Judge or anofficer, drawn from the cadre of Deputy Secretaries to Government[in Law and Judiciary Department] [These words were inserted by G. R., L & J.D., No. LAB. 1086/(96)-XV, dated 24.7.1986, clause 1(f).]to be nominated by the StateGovernment. | Member-Secretary. |