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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in The Rajasthan Legal Aid Rules, 1984

(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.