Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 7F in The Maharashtra State legal Aid and Advice Scheme, 1979

7F. Composition of the Bombay Metropolitan Magistrates' Court Legal Aid and Advice Committee.

- The Bombay Metropolitan Magistrates Courts Legal Aid and Advice Committee shall consist of the following members, namely
(1) The Chief Metropolitan Magistrate, Esplanade Court, Bombay. Chairman
(2) The Additional Chief Metropolitan Magistrates Court,Esplanade, Bombay. Vice-Chairman
(3) The President of the Metropolitan Magistrates CourtsAdvocates' Association (Esplanade), Bombay. Ex-OfficioMember.
(4) The Member-Secretary of the Greater Bombay Legal Aid andAdvice Committee. Ex-OfficioMember.
(5) One person representing women to be nominated by the Chairmanof the Greater Bombay Legal Aid and Advice Committee. Member.
(6) One person representing Scheduled Castes and Scheduled Tribesto be nominated by the Chairman of the Greater Bombay Legal andAdvice Committee. Member.
(7) One representative of the State Legislature from GreaterBombay to be nominated by the Chairman of the Greater BombayLegal Aid and Advice Committee. Member.
(8) One Principal of one of the Law Colleges within Greater Bombayto be nominated by the Chairman of the Greater Bombay Legal Aidand Advice Committee. Member.
(9) Three persons representing legal profession to be nominated bythe Chairman of the Greater Bombay Legal Aid and AdviceCommittee. Members.
(10) One retired Judge of any Court who is associated with theLegal Aid work and who is residing in Greater Bombay to beco-opted by the Bombay Metropolitan Magistrates Courts Legal Aidand Advice Committee. Member.
(11) One Social Worker who is associated with the Legal Aid Workand who is residing in Greater Bombay to be co-opted by theBombay to be co-opted by the Bombay Metropolitan MagistratesCourts Legal Aid and Advice Committee. Member.
(12) The Registrar, Chief Metropolitan Magistrates Court,Esplanade, Bombay. Member-Secretary:
Provided that, one of the members of the Bombay Metropolitan Magistrates Courts Legal Aid and Advice Committee may be appointed as Joint Secretary of the said Committee, and the Joint Secretary so appointed shall discharge such duties and perform such functions of the Member-Secretary of the said Committee as may be assigned by the said Committee :][Provided further that, until the said Committee is constituted the Greater Bombay Legal Aid and Advice Committee shall discharge all the duties and perform all the functions of the Bombay Metropolitan Magistrates Courts Legal Aid and Advice Committee.] [Proviso was added by G. N. of 30.5.1994.]