(1)The High Court Legal Aid Committee may constitute at District, Sub Divisional or Tehsil Head-quarter one or more than one Legal Aid Committees, as may be necessary, for providing legal aid to eligible persons. Each of such Committee shall function at the place where its headquarters are situated. Separate Committees may be constituted for labour, industrial and service Tribunals and for other tribunals as and where necessary. The jurisdiction of the Committee shall be as may be specified by the High Court Legal Aid Committee.(2)The Committee constituted at the district headquarters shall consist of:-(a)[ The District & Sessions Judge as its Chairman] [Substituted by Dated 15.9.1988, Published in Rajpatra part IV(ga), date 13.10.1988, page 316 and again sonic words deleted by Dated 22.1.1992, Published in Rajpatra part IV(ga), date 30.1.1992, page 170];(b)Additional District Development Officer or Deputy District Development Officer;(c)District Social Welfare Officer;(d)Zila Pramukh;(e)President of the District Bar Association;(f)Members of the Bar Association at the district headquarters as nominated by the Chairman of the Committee not exceeding four in number;(g)two social worker as nominated by the Chairman of the Committee; and(h)three members co-opted by the Chairman of the committee-One each from Scheduled Castes, Scheduled Tribes and women; provided, however, that no member shall be co-opted from such castes, tribes or women if there is already a member in the committee from each of such categories.(3)All committees, other than those constituted at the district headquarters shall consist of:-(a)a Chairman who shall ordinarily be the senior-most Judicial Officer posted at the sub-Divisional or Tehsil Headquarters, as the case may be;(b)the Block Development Officer of the Panchayat Samiti in whose jurisdiction the committee is being constituted:(c)two local members of the Bar as nominated by (he Chairman of the Committee.(d)two social workers having interest in the work relating to legal aid and doing such work at the place where such committee is constituted, as nominated by the Chairman of the Committee.(4)The Committee constituted for a tribunal shall consist of:-(a)The Chairman of the tribunal concerned as the Chairman of the Committee:(b)two advocates doing actual practice in the tribunal as nominated by the Chairman of the Committee.(c)two social workers having interest in the work relating to legal aid in the Tribunal as nominated by the Chairman of the Committee.(5)Notwithstanding anything contained in sub-rule (2), sub-rule (3) or sub-rule (4) of this rule, the Committee shall be entitled to co-opt any person or persons not exceeding two as member or members of the Committee.(6)The terms of the nominated members of the Committee shall be three years from the date of their appointment. The High Court Legal Aid Committee shall, however, have power for reasons to be recorded, to dissolve the Committee before the expiry of the said period of three years or to remove its member and to reconstitute it or to make fresh appointment in the vacancy before the said period of three years.(7)In the case of transfer of, or vacancy in the office of, the judicial officer, or chairman of the concerned tribunal, his successor-in-office for the time being shall be the Chairman of the Committee and no fresh order of his appointment shall be necessary.(8)The Committee shall entertain applications relating to the proceedings pending in, instituted or to be instituted any court or Tribunal, as the case may be, situated within its jurisdiction. The concerned Committees of tribunals, shall, however, entertain applications only in respect of the proceedings pending in, instituted or to be instituted before the Tribunals.(9)The Chairman of the Committee may appoint a Secretary from amongst the ministerial staff of his court or Tribunal, as the case may be. Such Secretary may be paid remuneration at the rates fixed by the High Court Legal Aid Committee.(10)All Legal Aid Committees, other than the committees constituted at the district headquarters and those constituted for tribunals, shall function under the supervision of the committee constituted at the district headquarters.(11)The Executive Chairman of the Rajasthan Legal Aid Board may appoint a Judicial Officer to be the Secretary of the committee constituted at the district headquarters.(12)Subject to the general control of the High Court Legal Aid Committee, the allotment of funds to the Legal Aid Committees at the Sub-Divisional and Tehsil headquarters shall be made by the committee constituted at the district headquarters.
