 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Advocates Act, 1961 9A.(Note:- Ins. by Act 60 of 1973, sec.9) Constitution of legal aid Committees.- (1) A Bar Council may constitute one or more legal aid committees each of which shall consist of such number of members, not exceeding nine but not less than five, as may be prescribed]. (2) The qualifications, the method of selection and the term of office of the members of a legal aid committee shall be such as may be prescribed.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back