Section 17(4) in The M.P. State Legal Services Authority Rules, 1996
(4)A person shall not be qualified for nomination as a member of the Taluk/Tehsil/Sub-Division Legal Services Committee unless he is-(a)a dedicated social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes. Women, Children and rural labour; or(b)well versed in the field of law; or(c)a person of repute who is specially interested in the implementation of the Legal Sen ices Schemes.
