Section 18 in The Haryana State Legal Service Authority Rules, 1995
18. The number, experience and qualifications of members of the Sub-Divisional Legal Services Committee.
(1)The Sub-Divisional Legal Services Committee shall have not more than six members.(2)The following shall be ex officio members of the Sub-Divisional Legal Services Committee :-(i)Senior most Sub-Judge of the Sub-Division as Chairman;(ii)Sub-Divisional Officer;(iii)Sub-Divisional Police Officer;(iv)Sub-Judge 1st Class of the Sub-Division as Member-Secretary.(3)The following shall be the nominated members :-(a)One Social Worker; and(b)One Representative of Women.(4)The State Government may nominate in consultation with the Chief Justice of the High Court of Punjab and Haryana, two persons as specified in sub-rule (3) of this rule from amongst those possession the qualifications and experience prescribed in sub-rule (5) of this rule.(5)A person shall not be qualified for nomination as a member of the Sub-Divisional Legal Services 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, Backward Classes, Women, Children and rural labour; 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 Services Schemes.Note. - For the time being no clerical or ministerial staff will be given. The existing staff of the Sub-Judge 1st Class and of the Assistant District Attorney would look after the work of the Sub-Divisional Legal Services Committee.
