Section 18(5) in The Haryana State Legal Service Authority Rules, 1995
(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.
