Section 3 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
3. Number, experience and qualification of member of the High Court Legal Services Committee.
(1)The High Court Legal Services Committee shall, including Chairman and Member-Secretary, have not more than seven members to be nominated by the Chief Justice.(2)A person shall not be qualified for nomination as a member of the High Court 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, Women, Children, Rural and Urban Labour ; or.(b)an eminent person in the field of law or public administration ; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.
