Section 11 in The Maharashtra State legal Aid and Advice Scheme, 1979
11. Cell for Scheduled Castes, for Scheduled Tribes, Vimukta Jatis and Nomadic Tribes.
(1)Every Committee shall have Cell for Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes consisting of such number of members of the Committee and such other persons who are engaged in social work within the area of the Committee, as the Committee may appoint. The Committee while selecting non-members on the Cell shall have due regard to the fact whether such persons are social service minded and have experience for the working for the welfare of Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes and are otherwise capable of looking after the interests of persons belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes. The Committee shall, as far as possible, try to give preference to persons belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes in selecting persons on this Cell.(2)The Cell shall act as liason between the Committee and the members of the Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes residing within the area of the Committee and try to ascertain the problems and difficulties which the person belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes are facing and bring them to the notice of the Committee and take all such steps and make all such recommendations as may be necessary for the purpose of resolving the problems and grievances of members of Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes by resort to the legal process. The Cell may also undertake socio-legal surveys and researches into the conditions of persons belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes and make recommendations for legal reform to the Board through the Committee.(3)The Cell shall also look after the interest of persons belonging to Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes residing within the area of the Committee and protect and further their interests and ensure that the benefit of the legal aid programme reaches them.
