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State of Rajasthan - Section

Section 53 in Rajasthan State Legal Services Authority Regulations, 1999

53. Constitution of Taluk Legal Awareness Committee.

(1)There shall be separate Taluk Legal Awareness Committee of the Taluk (Sub-Division) concerned which shall work under the direction and supervision of the Taluk Legal Services Committee.
(2)The Taluk Legal Awareness Committee shall have nine members including chairman.
(3)The following shall be ex-officio members of the Taluk Legal awareness Committee-
(i) The Senior most Judicial Officer ofconcernedTaluk (Sub-Division) ................................Chairman
(ii) President of Bar Association ...................................Member
(iii) Sub-Divisional Magistrate ..................................Member
(4)The chairman of Taluk Legal Awareness Committee shall nominate in consultation with the chairman, District Legal Awareness Committee, other members (not more than six) from amongst those possessing the experience and qualifications prescribed in sub-regulation (5) of this regulation which shall include one member from Scheduled Castes and one from Scheduled Tribes.
(5)A person shall not be qualified for nomination as member of the Taluk Legal Awareness Committee unless he is -
(a)an eminent social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes, Women, Children, Rural and Urban Labour segments ; or
(b)an eminent person in the field of law ; or
(c)a person of repute who is specially interested in the implementation of the Legal Awareness schemes; or
(d)a person who is involve or was involve in educational field ; or
(e)Law Students.