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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra State legal Aid and Advice Scheme, 1979

(1)The District Legal Aid and Advice Committee for each district (other than Greater Bombay, Nagpur and the Aurangabad districts) shall consist of the following members, namely :-
(1) District Judge. Chairman
(2) The Collector. Vice-Chairman
(3) The District Government Pleader and Public Prosecutor of thedistrict. Vice-Chairman
(3A) [ [Entries (3A), (3B) and (3C) were inserted, by G. N. of 30.5.1994.] The Seniormost Member of the concerned Industrial Court. Member.
(3B) The Seniormost Labour Judge of the concerned Labour Court. Ex-OfficioMember.
(3C) The President. Labour Law Practitioners Association. Ex-OfficioMember.]
(4) [ [Entry (4) was substituted, by G. N. of 30.5.1994.] The President District Court Association. Member.]
(4A) [ [Entry (4A) was inserted, by G. N. of 30.5.1994.] The Secretary District Court Bar Association. Member.]
(5) President, Zilla Parishad. [Ex-Officio [These words were substituted for the word 'Member' by G. N., L. & J. D., No. LAB-1986/(65)-XIV, dated 10th July, 1986, clause 6(1).]Member.]
(5A) [ [Entry (5A) was added by G. N. L. & J. D., No. LAB-1081/(233)-XIV, dated 19th August, 1981, clause 2.] Chief Executive Officer of the Zilla Parishad [Ex-OfficioMember] [These words were substituted for the word 'Member' by G. N., L. & J. D., No. LAB- 1086/(65)-XIV, dated 10th July, 1963, clause 6(ii).]]
(6) One person representing Women, to be nominated by the StateGovernment. Member.
(7) One person representing Scheduled Castes and Scheduled Tribes,to be nominated by the State Government. Member.
(7A) [ [Entry (7A) was inserted by G. N., L. & J. D., No. LAB-1089/(27)-XIV, dated 28th March, 1989, clause 6.] One person representing agricultural labour, to be nominatedby the State Government. Member]
(8) One representative of the State Legislature from the district,to be nominated by the State Government. Member.
(9) [ [Entries (9) to (13) added by G. N., L. & J. D. No. LAB-1081/(118)-XIV, dated 10th July, 1981, clause 3.] Member or members of the Board residing at the District Headquarters. Ex-OfficioMember.
(10) One representative of the District Bar Association shall bethe Joint Secretary of the District Legal Aid and AdviceCommittee to be suggested by the Committee from amongst itslawyer members. [Member.] [This word was substituted for the words 'Ex-officio Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 6(iii).]
(11) District Information Officer Ex-OfficioMember.
(12) A Principal of one of the Law Colleges within the District tobe nominated by the State Government[or his nominee.] [These words were inserted by G. N., L. & J. D., No. LAB-1081/(233)-XIV, dated 19th August, 1981, clause 3(11).] [Member.] [G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 6(iv).]
(13) Member of the Bar Council who is the resident of the District.If there are more than one member coming from one district thenthe senior member who is willing, to be nominated by the StateGovernment.] [Member.] [This word was substituted for the words 'Ex-officio Member' by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 6(v).]
(14) [ [Entries (14) to (18) were substituted by G. N., L. & J. D., No. LAB-1086/(65) XIV, dated 10th July 1986, clause 6(vi).] The District Social Welfare Officer Ex-OfficioMember.
(15) The Commissioner of Police or the Superintendent of Police, asthe case may be. Ex-OfficioMember.
(16) The Superintendent of Prisons Ex-OfficioMember.
(17) District Probation Officer Ex-OfficioMember.
(18) The Government Labour Officer Ex-OfficioMember :]
Provided that, where in any district there is a large population of persons belonging to the Scheduled Castes and Scheduled Tribes then, not withstanding anything contained in entry (7) above, there shall be separate representatives one each for the Scheduled Castes and Scheduled Tribes, as may be nominated by the State Government :[Provided further that, in any District if the Government has appointed a Project Officer (ITDP) then he shall be taken as an Ex-Officio Member of that District Committee.] [This proviso was inserted by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated 10th July, 1986, clause 6(vii).]