(1)The Commissioner. Tribal Area Development, Government of Rajasthan, shall provide co-operation and co-ordination in the constitution of legal aid committees in the tribal sub-plan areas or the tribal pockets of MADA areas in Rajasthan declared as such by the State Government and in Shahabad and Kishanganj Tehsil of Kota District.(2)The Commissioner, Tribal Area Development shall provide funds to the Legal Aid committees constituted in the tribal areas and pockets.(3)The Commissioner, Tribal Area Development, shall have power to nominate two members to a legal aid committee constituted in a tribal area or pocket. The term of the members so nominated shall be three years from the date of their appointment. The Commissioner shall have power to cancel any nomination at time as he may deem fit.(4)The Committees constituted in tribal areas and pockets shall, maintain a separate account in relation to the funds received from the Commissioner, Tribal area Development, for the purpose of legal aid and such money shall be wholly utilised for the purpose of and in accordance with the scheme launched in the tribal areas, sub-areas or pockets.(5)The Committees functioning in the tribal areas shall submit annual accounts of income and Expenditure in respect of the funds received from the Commissioner, Tribunal area Development, to the aforesaid Commissioner at the end of each financial year. An utilisation certificate in respect of the funds so received shall also be furnished alongwith the annual accounts.(6)The Commissioner, Tribal Area Development, may provide guidelines to the committees functioning in the tribal areas in the matter of utilisation of such funds that are made available by him to the committees.(7)The funds available with the Social Welfare Department and the Social Welfare Board for the benefit of scheduled castes and scheduled tribes under component scheme or the legal aid scheme shall be made available to the committees functioning in the Tribal areas or pockets for being utilised in legal aid schemes.(8)The Director, Social Welfare Department, Government of Rajasthan, may nominate two persons for a period of three years to the committees in case funds are provided by him to the committees functioning in the Tribal areas. The funds so provided shall be wholly utilised in accordance with the component scheme or the legal aid scheme. Copies of the annual accounts and the utilisation Certificate relating to such funds shall be furnished to the Director, Social Welfare Department, at the end of each financial year by the Committee.
