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State of Madhya Pradesh - Section

Section 8 in The Legal Literacy Camp, Scheme, 1999

8. Constitution of Saksharata Dal for Tehsil Legal Service Committee.

(1)The Saksharata Dal shall consist of the following Ex-officio members :-
1. Senior Most Judicial Officer posted in Tehsil. Chairman
2. Sub-Divisional Officer (Revenue) Secretary
3. President, Tehsil Bar Association Member
4. Adhyaksha, Janpad Panchayat Member
5. District Legal Aid Officer Co-ordinator
(2)The Chairman of the District Legal Services Authority may, in consultation will the Executive Chairman, State Legal Services Authority nominate other (not more than 7 members) from those persons who possess the same experience and qualification prescribed for the Members of the Saksharata Dal of the District Legal Service Authority which shall include atleast one member each from Scheduled Castes, Scheduled Tribes, Other Backward Classes, Women, Law Student, Law Teacher (if available) and disable person.
(3)Term of the office and other conditions of appointment of Tehsil Saksharata Dal and functions of the Saksharata Dal shall be the same as prescribed for the Saksharata Dal of the District Legal Services Authority.