Section 5 in The Maharashtra State legal Aid and Advice Board
5. Committees.
- The Board shall constitute Legal Aid Committees in the cities of Greater Bombay and Nagpur and at the district and taluka headquarters, in accordance with such scheme or schemes as may be framed by the Board in that behalf with the approval of the State Government. Where any Legal Aid Committee is constituted or any member thereof is appointed, by the Board, before the issuance of this Government Resolution, the Committee or the member, as the case may be, shall continue to function, until a new Committee or a new member, is constituted or appointed by the Board.
