Section 7(2) in The Rajasthan Legal Aid Rules, 1984
(2)The Committee constituted at the district headquarters shall consist of:-(a)[ The District & Sessions Judge as its Chairman] [Substituted by Dated 15.9.1988, Published in Rajpatra part IV(ga), date 13.10.1988, page 316 and again sonic words deleted by Dated 22.1.1992, Published in Rajpatra part IV(ga), date 30.1.1992, page 170];(b)Additional District Development Officer or Deputy District Development Officer;(c)District Social Welfare Officer;(d)Zila Pramukh;(e)President of the District Bar Association;(f)Members of the Bar Association at the district headquarters as nominated by the Chairman of the Committee not exceeding four in number;(g)two social worker as nominated by the Chairman of the Committee; and(h)three members co-opted by the Chairman of the committee-One each from Scheduled Castes, Scheduled Tribes and women; provided, however, that no member shall be co-opted from such castes, tribes or women if there is already a member in the committee from each of such categories.
