Section 44(4) in Rajasthan State Legal Services Authority Regulations, 1999
(4)The Executive Chairman of the State Legal Services Authority shall nominate in consultation with the Chief Justice of the Rajasthan High Court, other members (not more than eleven) from amongst those possessing the experience and qualifications prescribed in sub-regulation (5) of this regulation, which shall include at least one member each from Scheduled Castes, Scheduled Tribes and Women.
