THE MADHYA PRADE II
AMAJ KE KAMJOR VAR-
GON KE LIYE VIDIIlK
ABAYATA TATHA
VIDHIK ALAH ADHINIYAM,
1976
ONTENT
CHAPTER I-Preliminary
I. Shorl UU . extent
and comm nccmenl.
2. Definitions.
585
SAMA.I KE KAMJOR ... VTDlllK
SAHAYA1'A ... ACT, 1976
11. OlsquallficaUons for m mbershlp
etc.
12. Resignal Ion nd acceptanc .
13. Fllllng of vacancies.
14. Validity of proce ding .
15. Salary of Exe uuve Che lnnan
and Secretary of Board or
Committee.
16. Officen, and servants
of Board.
17. Re ruttmenl and condiUon
of service of officers and
servants.
18. Allowances lo m mbcrs
of Board etc.
CHAPTER ill
Conduct of Busin ss of
Board and Committee.
19. Procedure al meeting.
20. Meeting of Board tc.
21. Minutes.
22. Quorum.
22-A. Functions of the Seer ta.ry
of the Board and committee.
CHAPTER IV-Function of
Board and Committee
23. Function of Board.
24. Function of district legal aid
and legal advice commllle .
25. Dlstrict legal aid and legal
advice committee to have
di crellon.
26. Function of tahsll legal aid
and 1 gal advice commtltee.
26 A. Function of Gram le?:ll
.tl<l and legal c dvtce committee.
CHAPTER V-Fund ofth Board
27. ConsutuUon of fund of
Board.
28. Application of Fund.
·29. Budget.
30. Annual r port.
31. Account and audit.
32. 0th r statem nl and
returns.
CHAPTER vt-Lcgal Aid and Legal
Advice
33. Person eliglbl for legal
ald or legal advice.
34. Legal advtc .
35. Legal atd.
36. Mode oflegal aid.
37. Bar of legal aid or legal advice.
38. Application for l gal advice.
39. Application of legal aid.
39-A. Em ·rgency pow rs
of the Legal Aid Offic rs and Chairman
of the Board or Cocnmlltees.
40. Prov! stons of l gal pracutton r
to aid d person.
41. AJded person to reimburse
the expert es on legal aid
and
le?al advice.
Out put of
each crop
Net income
Crop net income
Crop Out put
3
HAYATA .. ACT, 1976
ed wnh you during th agrtcul-
rrntn lhc net lncom
accrued to
hr h reby directed lo
funil h the
.................
narnely.-
Crop expenditure
Expendin1re on agricul-
turn.l operations
Kind of crop sown and o.r a
under which ench crop was sown.
Crop Area
,.
Crop Cot
CHAPTERll
Estnbli hm nt nod Con
tit.ution of Board and
onstitution of ommittec
3. E- tabllshment of Board.
4. Constltullon of Board.
5. Legal aid and le?al advic
committee: al dist rlct.
LahsU
and Gram level to a slst
the Board.
6. Constilutlon of district legal
aid .._ nd legal advtc eornmlt-
te •.
7. Constitution of tnhstl legal
aid and legal advice committee.
8. Executive eomrnluee
of the Board.
9. Functional commlUe .
10. Member lo hold office during
the plea sure of nominating
or appointing authority.
Cost of out-put
Agricul·
tural y ar
And where, . the I
tural ye? .
Now. therefor ,
you durtng the
said
following tnformaUon on
or
58.t
331 s mm m 1m «rt m7!) 555
no 1
AMAJ KE KAMJOR VAR-
THE MADHYA PRADESII S
GON KE LIYE VXDHIK SAHAYATA TATHA
VIDHIK SALAH ADHINIYAM. 1978
r. o N 1' E N 1' 2:
5 7
Subs by M.P. Act No. 51
of 197616-10·19761
SAMAJ KE KAMJOR ...
V1DH1K SAHAYATA ... ACT,
-----
In accordance wtth the provision
of lhls Act:
(bl ·ao rd" m an
tne Madhya Pradesh Legat
1\1d and Legal Advice
Board Con tltul d und
r
· cUon 3: •
le) ·commltlee· means
the dlstrtct legal aid and legal
advice com-
miuee or the 1{lahsll legal aid
and legal advt e commlltee
or the Cram
legal ald and legal
advice comrntllee] as the cas may
be:
(d] ·family" lncludes:-
(1) the wtf or
husband, as the cas may
be. of a person whether
r?ldlng with that p rson
or not but do s not
Include a wife
or husbr nd, as the ca
e may be. separated
from that person
by a decree or ord
r of a competent court:
(li) son or daughter or step-
on or slep-doughler of a per:
on
and wholly depend nt on hlm.
but doe nol tnclude a
child
or step- child of
whose cu tody that person
ha been
d pnved of by or under any
law for the tlme being
in force;
(Ill) any other person
related whether by blood or
marnage to a
person or to
that person's wtf or hu5band
as the case may
be and wholly depend nt on
lhal person:
{el ·landless agricultural
labourer· mean a person
who do nol
hold any "1,?;nculluralland
and who prtncipaJ m ans
of livelihood ts
manual labour on agrtcultural
land:
(0 ·teg? I advice· lnclude
advice ?\ven and " sl
Lance rendered In
accordance wtlh lh provts
Ions of this Act for
avoid, nee of vexatious
and unnece sary uugauon
ln any form:
(g}·1egal °' Id" mean
th legal aid pectf] d in section
36:
(h) ·1 gal pracUUoner·
shall have the meaning ? signed
to that
expre Ion in
the Advocal Act. 1961 (25
of L961):
(I) ·tegal proccedlnrf m ans
clVll. criminal or r 1enue
action frorn
lts !nccplion to Its
final disposal in a court
of law and Includes
pr paratol)' tep
for institution of such
acllon:
01 ·rur. I artisan·
menn a person who
does not hold any ogrtcul-
tural land and-
(i) whose principal m an
of livelihood Is production or repair
of LradlUonal tools. Implements
and other? rUcle
· or lhlngs
u
· d for agrt ultur or purpo
es ancillary thereto
In rural
area; or
llll who normally earn
hi Uv llhood by pracliclng a
craft either
by hl own labour
or by the labour
of lh member of hLs
family in rural area:
(k) ·Scheduled Cru.te· means
a member of any
caste. rac or tribe
or parl of or group wilhln
a cast , race or
trtbc specified as Sch dule
Caste wilh re peel to U1e
late of Madhya Pradesh
under article 34 I
of lhe ConstiluUon of India:
S.2
S.1
SAM.AJ KE KAMJOR ?·
VIDIIIK SAHAYATA ...
ACT, 1976
rz. Legal pracl!Uoner
not lo receive any
f e from the party.
CH.APTER vu-su c Uan
ous
43. ProlecUon
of action taken tn good
ra1U1.
44. AppUcaUon of olh
r laws not
barred.
45. Power of Slat
Go\' •mmenl to g1\'e
direcUons.
45-A. Member
of the Board and
commlll e and office
•
nd
servants of the Board
to be public crvants.
\5-8. Flnallly of
decision.
46. Power to make
rul .
4 7. Power to
make regul .. uons.
THE MADHYA PRADE
H AM.AJ KE KAMJOR
VAR ,ON
KE LIYEVTDRIK
ARAYATATATRAVIDUIK
ALAJl ADillNIYAM,
1976
(M.P. Act No. 26
of 1976)
[R, oeiucd the
assent of the eouemor on
the 22r1d April, 1976.
assent
ji.rst published.in
the ·Madhya Pradesl1
eazeue· (Extraordinary),
dared
the 22nd April 1976.J
As am nded sub equenUy
by the followtn?:-
1. M.P. Act o.
51 of 1976:
2. M.P. Act o.
26 of 19 6:
3. M.P. Acl o.
8 of 1990:
4. M.P. Acl o.
16 of 1991.
5. M.P. Acl No. 35
of 1995 l3 l.10.19 5\.
An Act to provide judidal
in the Jonn of legal aid
and legal advice to
the weaker sections of
th people wU.h a vteu,
to bnnglng the S!JS{em
of
;ustice within their
reach and tll •reby
making th • l :gal proces
a surer
means to social
and economlcJu.:,Hce
and for matter: ancillary
thereto.
Be ll enacted by
lhe Madhya Pradesh
Legislature In the
Twenty
s ?enlh Year
of lhe Republic of India •
c; follows:
GHAP'l'ER 1-Preliminiuy
1. Short title.
extent and
commencement.-(1)Thl? Act may
be
called the adhya
Prod •sh samaj K K3mjor
Vargon Ke Llye
Vldhlk
Sahayala Talha
Vldhlk Salah Adhlnly,
m. 1976.
(2} lt extends to
whol of Madhya
Pradesh.
(3) ll hall com
tnto force on such
dale as the Slate
Government
may by notification,
appoln and dlJJercnl
dates may be appointed
for
different areas.
2. Oefinltlons.-ln U1ls
Act. unle s Lhc
conle..xl otherwise r>-
qulr s.-
(a) ·aid d person· means
a per on lo
whom-
(1) I g<Jl aid Is provided:
or
(II) l gal advice Is gtv
n;
5 6
...
i
586 sme KAMJUII \mmK wwm mm: M
mgulplarl m 01 rmre rL‘hmIHht-p\ v
tmvr ‘u \ n Mieceuam-«us
pram n acnmlhku} m an mmu
.u Appnmuon h rhwsnm b rreu
15 v war (71 smrrm . v m mu‘ rim-c .u s
45 A Melntun of me u nnl mg U ml -e and Uflkcn '1“
smv n 01 me Board In he puhlu wrvams
‘5 n mum um
46 vowermm kc r\1\r-S
.17 Power m make rmLuLfl
THE MADHYA vmmsu sum.) Ki: mmon munoN
n: Lm: vmmx :~ \HAYATA TA‘I‘IIA “mun
HALAII MHIINIYAM. 12m:
1P A \r. can
u vuumu \(lAyu M74; “mm
> Iflxlrnanlxnan/l duwrl
m1 aubu‘qur
\ M P .mm 5| or we
2 M r Au N'u 1601 mm;
:1 MP mm 8 H990
.| M v «H Nu m a: max
5 M v M No :35 m mm | \u m 5r
4! mmpw “mm“ m:
are rmwm 1| moyx ”mph w
r: (Cw hulmmrruflrhn d \L
mun: Lu 5mm nnd u mum
me n ermercd bv the u \d!
:v\l:n|h\:‘ru (\Hhe u mhh
(‘ll—WTLR I Prelimhhu‘y
L Shall um. um“ um commencemenk \ m n
mum me mama I’mdmlv 5r 1 m K myor v . V|dluk
'S‘nhavaantha \‘ulluk thh NHunm v \m
121 l\ (Mend: w \Vhak- (Matlm (“Mr
(A) [1.4141110an mm mm» nu marry,” .r.~ thst. e L; \L‘num‘m
n r‘ Appnml zrrrdrxmerc rd. 0. run» brupp
2. Deflnlllons m um .\n\ ur ass rm (om u m
qulu': 4
m) r dL-d lmrwn'n
lugul m 15‘ m
(m h-gul name \5 wwn
2 SAMAJ A’E “an wwmr .514)“qu
Lunnddnrrw h merum 10an «H
m 1mm HuunL-Um Mgdh} H‘m a 1x [\Mrmd‘punlrkhnc
no xd(‘m mm (lunLh-rn-chnn r
1: run \ka nu‘ansmedmnt In: .1 \dr \dlegnlnduremnr
"um-e rurr‘nalr Me n \d \dkgylml m uvm'nrvhtG 'Im
vemmdarrd Ae u advkrcummmt: asmerasr-nmvhe
In) ‘14er Indudc
(u urwur- or luubnnd .1: \hm‘awnmy he upersonwhclhrr
xendmgullh rm 1) mm m nothul dm-s n Hndudrmwlk
urnusbdndranm mernarhme arvnedll “r pcrson
by a de. en» nr urdm 4 (r (olupdenl mun
son ur (Lu) m r or M p mn m «R‘p‘d‘m rer 01 a perm“
andwholl) dcpvndn-m an th hm :lmk rm mvludca rlu'
0r «lop clnld at whnsr um dv Hun porsun mu been
drprwuluthvm undt-rdu Awlarlhuumchz‘ n; mree
rn am o‘lmrprrsonx ~duhc|herb\ blundr marmmrma
persmr nrw um pus ns rmr- or mm M As me m“- um)
DC and whanv (in-pendrnl on um purse“
-1arrd1r-<s .rgneunrm 1, bumer' meum .r pr son m due-a rrm
hold nmgmr I rmwm-prmupm.rrr m 01 r 1mm! \5
manual 14mm n .rg nlllurul land
[0 remmlvrmrrrchrdr-Nuvru awe“ and ushmnre xenderL-dx
acromanre mm are prm ~10! ”n5 AU 71' nwxldann- r \‘euuuuus
and um marvhugdua manylunn:
ta w m' mmm m:- |ega1 dapi‘mfiedm 9cu1un3&
[h] 1 ,ul pmcurmner" shall lva me meanhlfl smand m um
explusmk r Adrnrnlr mm .an mm \961 ,
m «em pmu-cdhm" mmna (\er 1mm lor meme .re mm
.15 1 u-pnm. \0 n5 m ,1 lllsymSal m n or 0| m and munch-s
pn-pammw 49]» m. “MI xux \ nfsmh .reumr.
U) 'Ium‘ Am: .r n I\-:\[ner> nwhnducs um hnhlunvwmunL
mdanug
m rum- pr upnl|uvsm~0| llhuodmprotmr mmrrepm
on. n L‘mr‘nuundullu murlc- )nuhgs
uq-d mrannruhuu ur|u1rpo>e> am Lu urerem rural
mm m
whunulme 1r uhluwlwrlihood m n" vurmga u mlher
1w 1m mm lahuur or m r e m» mr ul rm member 04 hm
hm“) rum
m ‘SCthIucd (1mm mnmsamr‘nvhcr 01‘ w Me Iaun-artnhe
nrpan olurgmupwmunat s v En mbK specrned as ‘ch dulr
(tau: \ \ respm to me mm: M M Lima Mullah uudu (\rnrh- an
m m: (‘mmmuuun n1 mm
1 ~rv~an> [Nusy
.
(l) ·Scheduled Trtbe. m an
a member of any trtbc,
tribal com-
munity or part of or group
wilhln a tribe or trtb I community
specified
as such with resp ct
to the Stale of Madhya
Prade h under Article 342
of the Con utuuon of
India.
CHAPTER 11
E tabli h.mcnt and Con
titution of Board and
Constitution of Committ e
3. Establishment of Board.-{))
With efTecl from uch date
as th
State Government may. by
nollficallon appoint there shall
be e lab-
ll hed for the purpose
of this Act, a Board to be
called the Madhya
Prad h Legal Aid artd Legal
Advtce Bo. rd.
(21 The Board shall
be a body eorpcrate by the
narn afore aid.
havtng perpetual succession
and • common eal,
with power to ac-
quire, hold. nd dispose
of property. both movable
and lmrnovabl . and
o contract. and shall by
the sr id name sue
and be ued.
(3) The head office of
th Board shall be al Bhopal
and the Board
may. with the prev1ou
approval or the State Government.
c t.1bU h
office at such other place' as
lt may d em Ilt,
589
SAMAJ KE KAMJOR ... VJDHTK
SAJIAYATA .. ACT, 1976
l Sul .byMP.At:LNo.5lofl!l7Gl>•l0-19761.
2 Ins lw M.P Act No. 51 of
l !)7t, lG• H)-19701.
3 Suh, hy M P. Mt No. 8 of J 9'.)()
121,4-19901
4 In ... Ly 1.P. A t No. 26 or
H'I? 15-8-19861,
5 5ub-st-cUon (3 Al (3·B1. Ins. hy
M.l'. Act No. 2G or 19 15· 8·198 ).
B. Members nominated by th ·wte
GovPmm nt
(ix) two member or Parllam(·nl
r; pr nunp; the
Stale:
(x) thre member or the
Sl,1Le Lcgl lauv As· mbly
nominated
In eonsultauon with the Speaker:
(xi) three rcpr entaUvc
of Hl?h Court Bar A soctatton
one
iach from .Jabalpur. Indore and Gwalior:
(xii) lhree prominent socu l workers
in the Slate;
(xiU) 1tfourlrepr sentatlv :.. of voluntary leW'
I aid org.nlsalions:
(xiv) one eminent l gal aid ex-pert:
(xv} two member of the
dlstrlct legal aid and le al advtc com-
mill cs:
(xvi) one worn n repre •nting
social organ! anons:
(xvti) one representative et ch
of the Scheduled Cast s and
ch dulcd Tribes;
(xviii) one representative each
of. organJ ed and unorgaru
ed
labour:
(xtx) one Prof sor In the faculty
of law from a Univ rstty: .
(xx) on law tud nl from
Univcrsllt ln lhe Slate;
2[(xxi) two other persons not covered by any
of the afar aid
clause as the State Government may
think fit to nominate
for th • purpo of cfficl
•nl discharge or functions lmpo
d
on lh Board und ·r this
Acl.)
3[(2}The st?1te Gm·emment shall appoint a S!Crelary
lo the Board
from amongst lhe members
of th Madhya Prad sh Higher Judicial
Service, who sh. 1l be a
member ecrctary thereof.)
41(2A) 111e Executive Chairman shall be appointed
by lhe State
Government.)
(3) Toe Chief Ju?ttce of the 111$
ourt of Madhya Prade h shall be
the Chi f Putron or lhe
Board ond the Minister having lhe charge
of
Law. Mndhya Prnde 'h, shnll
be the haJrman thereof.
51(3-A)Ul If ther Is a Stale Mlnlsl ·r for Law,
h shall be the
Vicc-ChaJ.rman of the Board.
(ll) In the ev nt of occurr nee
of any va ancy in
lhe office or th
Chalnnan of the Board by reason
of his death. re tgnallon or removal
or otherw1 •. the Vlce-Chalnnan
sh., ll act a.s Chairman until Lhe
date
on which th Minister In charg
or Law l' appointed.
(ill) Wh n the Chalrman of
th Boa.rd ls unable to dl harge
his
fun lions ownln? to ab!,,encc. U1n
or any other cause
the Vice-
Chahm .. n of Lh Board hall
dlsch .. rge his function
until the date on
.4.3
co:MMENTARY
AMAJ KE KAMJOR ...
VTDl/lK SAHAYATA ••. ACT.
l (1-n) & (I-bl In-.. by M P. Act
No, lb oC \!}86.
2 (H:) lns. by M P Act No.
16 or I !l'll
-- -
4. Constitution oI Board.-())
The Soard h.JI conslsl
or the
following members. narnely:-
A-Ex-officio m mbers
(I) Mlnl ter havln? the charge
of l. w. Madhy? Pradesh:
11(1-a)Slate Minister for Law. lf any;
(1-b) Executive Chairman:]
21(1-c)Honorary Deputy Chairman):
(ti) Advoc .. le Gen ral, Madhya
Pradesh:
(llll cretary Lo Covemmenl
of fadhy,, Prade h L.: w,
nd Legis·
lative Affair'> Dcpartm nt:
(Iv} Secretary lo l he
GoYemmenl or M,1<lhya Pradesh.
Finance
Depart.awn I:
(v) The Rc?i 1rar. Hl?h
Court ol 1adhya Pr .. de h:
(vt) Chairman. Madhya
Prnde h State Uar Council:
(v11) Director. liartjan
and Tribal Welfare, M .. dhya
Prad sh;
(vill) Labour Commls loner.
Madhya Pradesh;
Activiti of the Bo rd constituled
under ction 3, prima foci
fall in
"industry". Mah sh Bhargava v.
tate of M.P., 1993 JLJ 705.
5824 .x \MAJ KR AAMJOR 11mm; < 1111117111
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a: sum v 111 respl-m‘m Hm 51314
a) me Consuhmun 011m
mm 3411 has under Arhr1e.142
CHAPTER 11
Esznwmmom and (tonuimiou of nun-"1 and
Communuu (If Cumminres
a. Est-bllshmtnl of Bond 1
Sm: (:axerhmem may. by naHfim
h~heu fur the pmpum of 1m: -‘\r|‘
Pradcsh 1e< 1I1\1d2u1d1.r: A111 «‘1-
121 nm Emmi Shall he .1 may
11 mm [mm ~urh (1211c
km .11) 01111 11m. $114 11 he Nah
:1 1mm 11.n- mncd me 11 1.
15mm
mm“ c h}. 11.1» mm mormm
haw“; perpmu sum-mun and .1 emmunn “-31 mm pm 1
1|n1nnhuldnud ispasr 0| Drop: 1 h
134 h 111n\' .1e.mr1mhnnmbh- and
m 5 "mm. m 1511‘ 1h}, 11“» 5,1151 mm 511: :1an he med
(3) The head ufl|1eivf|hr H1 111 «11' 1ma1u1mpu1an menmm
may wnh 1h.- plevmu~ Amnm 1 m’ Uu- 5 av commune-1.1. ”1.11.1141
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COMMENTARY
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“1ndustry' Mah ~/117lmrgm .1 'n 11 ma 199:1JIJ 7115
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um Mudlwa l‘rmh FInnme
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11mde~h 51.11:» 1m mmm
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12 :\1 The Em a1“ he nppmm hv [he sme
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(31Tl1fl‘hlelJuslue um ah (‘ouu 01 MthI 11 new shall m-
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\1 . 1\In|ml| of 11.1- 13 1rd
11 111 1111' e» 11 1 oum .1111 \uuamw m 1he umee “he
c 31m, H n! 1he 13mm hweuwn u :drath 1e-1gnahcnurlevl1ov 1
rmherwm me me 1m 11 3h 11 2| hurmiul umn 1he (1m
m M11111 1h Mhusu’rm rhm and“ appum‘ml
1 11 \V‘u-n \hc cu m 1 Hhv uo' n1 15 unable mam-1mm- 111s
- 1111115: (yr .In\ mhcr tans? me me
.\ lunL‘Hnns u m 1m ('1: 1e on
lsxwal
I Provi-.o 0111ft1ed by M.P. Ad No. 51 or 197G 16-t0-l976J.2 Ins. by M.P Acl No. SJ of 197616 10-19761.
591
SAMA,! Kh.' KAMJOR
...
VIDIJIK SAHAYATA
... ACT, 1976
(vljj)
(i) The Collector:
(UJ The Chief Judicial Ma?lstrate:
(tit) The Pr sidenl Dlstrfc? Bar As?octaUon;
(iv) the Government Pleader ancl ff there ls no GovernmentPleader, the senior mosl additional Govemme1;1tPleader:M the District Panchayat and Social Welfare Oillc r;
(vl) U1c Assistant L: bour Commissioner havtngJu.rlsdlcUon overth d !strict;
(vii) Deputy Director, Tribal and Hanjan Welfare, and if there lsno Deputy Director, Dlst.rict Organi?..cr. TrtbnJ and HarIJanWelfare and there be no D puty Director and Dlstrlcl Or·ganJzer, lhen Distrfct Tribal Welfare Assistant havingJurts-dlctJon over lhe di lrict;
B.-Membcrs nominated by the Stat<J Covernmeol
one member represenUng U1e district in Madhya PradeshLegtslatlve Assembly to b nominated by the State Govem-
m nt tn onsultaUon Wiil1 the Speaker;
C.·Members nominated by the Collector.
(Ix) two members of U1c Dlst.rfct Bar Assoc1atfan;
(xJ Lwo members of lhe local authorities ln U1c di trict;
(Xi) one member of the teaching staff of the law college In thedistrict. if any;
(XU) on repre cntaUv of the students In the di t.rict;(Xiii) one woinan prefi rably a lawyer practJsing in the district:1(xx xJ
S.6
2[(xiv}one represenlaUve or labour;
(xv) one memb r or U1 Scheduled Caste:
(x'Vl) one rnember of th Scheduled Tribe;
advice committee sh. di al o exercise uch powers and perf orrn suchfunctions of the Board wHhin the district or tahstl or a village or groupof villages, as the case may be, as the Board may. by general or spec1aJorde? specify.
(3) A di trtct legal aid and legal advice commf tee. a tahsil legal andlegal advice committee nnd a Gram legal aid and JegaJ adVice commit-tee shall. In Lh exercise of powers and dfscharge of functions specifiedunder sub?secuon (2), be ubJcct to lhe generaJ sup rintend, nrr andcontrol of the Board.J
,6. ConstJtuUon of district legal aid and legal advice commit.tee.-(l) A dJstrict I gal aid and legaJ advice commJttce shall canst t ofthe following members. narnely:-
A.·Ex-officio Members.
S.5
AMAJ KE KAMJOR
... VIDHIK Si\HAYATA
... ACT, 1976
which the Chairman resumes hrs duties.
(3-B) (lJ There hall be the Executive Chairman of the Boa.rd.{Ii}Any person who ts, or has b en or ls qualified to be a Judge ofa High Court shall be eligible for being appointed as ExecutJve Chair-man of the Board.
(W) The Ex:ecuUve Chairman shall be a whole-Lime salaried offlcerof the Board and hls emoluments and other terms and cond!Uons ofservtce rhal) be such as may be pr crtbed:
(Iv} The Executive Chairman of the Board shall exercise suchpowers and perform such funcUons conferred or Imposed on theChairman of the Board by or under this Act as U1e Chairman may byan order In wnnng delegate or entrust to hlm.]1
[(3·C) (I) The State Gov rnrnent may by an order appoint anHonorary Deputy Chairman of the Board.
(fl) The Honorary Cha.inn.an shall exer ·ise such powers and per.form such funcUon conferred or Imposed on Ute Chairman of theBoard by or under thts Act as the Chairman may by an order in writingdelegate or entru t to hlm.]
{4) TI1e members under lause (xv) of sub- ectlon (I) shall benominated for a period of two years 2jxx xJ3[5. Legal aid and legal advice comndttees at district, tahsil andGram level to assist the Board.-41(I)The Stale Government
mayconstitute.-
Ia) disl.Jict legal aid and legaJ aclvfcc comrn.fttee for each dlstr1ct.and
(b) tahstl le.gal aid and legal advice comm1tte for each tahstl, toasslst the Board to exercise U1e power and perform lhefunctions conferred or imposed upon the Board by or underthis Act.
( I ·a) Notwtthst.nndlnganything contained in the Madhya PradeshPanchayat Adh lntyam, 1981 (No. 35 of 1981) each gram panchayatconsUtuted thereunder shall be the gram legaJ ard and legal adVicecornmtttee for assisting the Board to e."1Cerclse the powers and performthe funcUons conferred or Imposed upon the Board by or under thisAct Th Se retary of the gram panchayat shall be ex-officio Secretaryof such gram legal ald and legal advice comrn.Jttee and the Sarpanchof the gram panchayat shall be the Chairman of lhe gram legal aJd andlegal advice cornrrutte .J
(2) A distrtct legal aid and legal advice committee hall exercise thepowers and perform the functions conferred or lmposeq upon it by orunder this Act. A district legal aid and legal advice committee. a tahstllegal aid and legal advrce commlll e and a Gram legaJ aid and legal
Ins. by ·LP. A.cl No. 16 or 1991 l21?109JJ.2 Omllted by M.P. Acl No. 51 of 1970 [6-10-19761.3 Sub
. by M.P. Act No. 5i of 1976 f6-JO- l976J.4 Subs. by l\LP, Acl Nu. 26 of 1986 l5·8-l986J.
590 M11,” KE “wall mum 5 ”mm 4 A('I‘ mm
Ll m Th rc >|Ia ln- ln- \« uu-(‘hzurmnrl olmc 5mm
l )Any person who ~. or has hoe l m ls qual h: w h adudge 0|
a l llh Calm ~hal bc ell In.- [Ur Ln n; oppolnlen m Exeenlne clmlr‘
rnnn ol me Board
ll )Thl Exeen n-Clnnnnnnon oenwllalc llme sal du leer
l ‘me Board and m: e In lullems .lnll onlel terms nnn cundl n~ ol
3 Ce ~hn hr Sn :1 n, may ht pnwrr at
llvl The Ex cnlwe clnllnnon ul my “card ~nol exenrsu such
panels and perlonn nlel. lunrllom mole-mu nr lmpusell on |hc
Clmmnan ol mo Bond by or. IdL'r lms 1\(| as my Chairman may by
All onlu m \w’lllngl llpale or enn .~l lu lnm l
50 m H): Slaw nowrnmenl may b) an order appmm 2m
Honornry [lepu y Chairman ol llle Uuam
l l The Honnmry L‘halml n sh vxerdsn- such puwtrp and par
loun \ucll {llmuo ~ mnrcrn-ll r ll'npused all me Ch.“ an ol |hr
nonrd hynrundl-l’fll SAC! sme an m\' . maybyanmderln wn nn
nelrgolc or enlruq l lnm l
{4] Tln- members line] 1' K‘LIHSE In a] submunlon l shu he
nmrlhmledlurap udl)1lWo\ llrslxxxl
"l 5. um um um leg-1 advice committee. It district. ink-ll and
Gnm level In uem the aura llll 'llle Slaw novelnmenl my
C(lllsmull 4
lllslncllegfllaldarldlugflLulu“ l .m. elor dldblncL
.lnd
lnn ya] lrlnnlllr-llolnd eel nlm lel-lorerlenmhsll lo
ass|~| lne Board w more w le po\ \ and pe lonn me
[\lncllolh rnnlel-rul or K nposcd l pnn llle Board hyor undl-r
Ulls Act
ll a) wallhsmnding unylhmg ranldlnud .n me Madhv.) Prudrsll
Iva] Allhlnn m lnal lNo :5 or man eo r. gram punchayal
ronsHluh-d mervundcr slnul be lnl- gnlm legal .nd (ml lrgdl .ldvlcr
eommllm- [or assLa log lln- Bumd ln EVA-ruse me pouch and pvrfilml
llle fink-1mm. conferred on lmpllsed npr . llle Board by or under llns
Act Thr Sammy ollln- gmm pnnelmyal sllnll be (‘onnicla Secret lry
or such gram legal an! and gal advlre .nmmlnue nnrl me sllrpom-n
al me 511 m panrh. yal shall be llle cllnll man oflht gram lczal old and
lrgal lld ee cmnmflttx'
(2) A dlslnol legal alll and | gal advk‘c enmlnll 'e ehzll rxen I50 lhc
powers and perm-m lhc lunenon» cnnlm m or lullpmed upon ll by or
under lhls Au. A diamrl lcgal a l and legal onvm mmnullee
legal Ind and lrgal adnm‘ eomn me and u
l “muemmllsl
1 Oml u! n my man 51
a 5 e mmunm r. mom 0 am
» mm In, Mr N , 16m £95le a limo]
S u MAI/um luuolr lllllllh'sAH/HHTA 4(‘1‘ I971? l‘ll
.uhlre crlmmflke snl ol~o Manse ~nr pnwe vnd perlorxn sur-h
lnc ansnllheuu: lnlmmllm slllunrlollellnrlwlllnglrorgrunp
ol \1! lgeslxlslhenlsl-md» bu m cunnmnm bl. genera IrSpL‘CI
m emperl v
S]:\dL~llh-llc lln Lu ennlnrl (‘l‘romln eeumlull galnnrl
15px! .ldun' eon-nn lee nnlnrmnn nlrlnnd leg ladnrcrnmmlv
lemnnll h lhz-t‘xcn‘ls u m -rslnleldl.~chnmenllnnell n5 xpetlflcd
l ld r s ) ~elllml l2: ne nlln lll llle gem-ml ~upl'rh . lnn
cumml mm 80 nll
,5. Connnuuon or district legal aid and legal Idvice comm
m lllxlllslrm llgal'm :1! ll advlrc wmmlllen 51m (unsld ar
lln- [n awlnnnlemln s mum v
\I« hem
. lslrqu
Tln» P .ldt‘nl mama [Llr l\-cr’ lumL
n- G wmmenl h d('r a. l lhem LS nu Gomnlne l
[eatlchhewen rn slndd mmlnovelnmenl
m m lrll‘ll’ ulla and. mnlWelLlremfi r
Hw-lesmnlluhl no mn ~ (mL lnnrlnulnmdlulonon-r
l l dlxlnrl
new v Dln‘cmr. lr ml nml Human WelLlre, .lnd where I:
no nennly llln [at D u on.» nlpl‘l’, rlb lam! ll njan
Wt] m- and lllrre l Ul-lmh' Dlrvcmr and Dla|rltl ()r
E: I/.rrJhrnI)ls ‘r .l nmeenlanllmlnnlum
dlrunn GH'r lln- dlxlnrl
ll Mun rs no non-d llymesml» mlvm‘nnmnl
o e mm In- rspn‘ el ll; lhe dlxlflt‘ x Madh 1 Pm 1
ulslllm I'\-L‘nlbl\. bl non n led Ilvlhl'S m- Gourm
mull 1 lullm Ullv." lhe Speakel
c <\Ioulhvn um nlml ll -L‘u Inch"
Wm mnmhl rs uil Dlsll ”Jar Asauclalmlu
lwu memben ul me local aulhulmcs ln m.- dl Inn.
one nmnber ul lhc llilr‘} den 0! me law callt‘ge m (In-
mslncl. lfam
[ml 0le n‘pl95k‘nmlul 0H esmdenleln lln~ol [rid
[\ln) one wum lpl’ell-rahl alnnnrpmennnelnme dlsmu:
x x x]
"llxnl cnerepresc. AHVEM “film:
In
593SAMAJ KE KAMJOR .. VJDHTK SAllAYATA ... ACT, 1976
S.11
8. Executive Committee of the Board.-( l) There shall be an
Executive Committee of U1e Board con I Ung of-
(1) Chairman of the Board:
11(i-a)Vlce chatrmnn of the Board. if any:
[i-b) Executive Chairman of the Board.]
2((1-c)Honorary Deputy Chalrrnan.]
(II) Advocat General, Madhya Pradesh:
(iHJ Secretary to the Government of Madhya Prad sh Law and
Legislative affairs Ocpartm nt:
(Iv) Secretary to the Oovernm nl of Madhya Pradesh. Finance
Departrn nt:
M Eminent legal ald expert norntnated under clau e (xiv) of
sub- section ( 1) of s xtlon 4;
(vi) Regl trar, HJgh Court of Madhya Pradesh:
(Vti) Chairman. Madhya Pradesh State Bar Council;
(vtli} Secretary of the Board.
(2) The Chairman of the Board shall b t.he Chairman of the
Executive Commltl e.
(3) Subject lo the general control of the Board, lhe general super-
intendence. direction and management of the affairs of the Board shall
vest In lhe execu tive commtttee which shall exercise all such powers
and do all such acts and things as may b exercised or done by the
Board under this Act and rules made thereunder.
· 9. FunctlonaJ committees.-()) The Board or a di lricl legal aid
and legal advice committee may constitute n, m.111v functional com-
mittees as lt may deem flt to render assisl.111t·e 1ci·tlw Board or lhc
comrnJtt.ee. as the case may be. In the e..\.t'I c·hr 11r ·1he powers and
discharge or functions conferred or imposed uput I the Board or lhe
commJttee by or under this Act.
(2) A functional c;ommittcc shall, for the conduct of Its business,
folJow such procedure .1 ... 111.ty be provided by regulations.
10. Member to hold office during the pleasure of nominating or
appointing authority.-( 11 All the members of lhe Board or commiltee
olher than ex-officio meml.> rs hall hold office during th pleasur of
the authority nominating or appoint Ing lliem a such !llembers.
(2) Whenever any person is nominated or appointed as a member
of llie Board or the Committee by virtue of th" post or office held by
him. he sh:lll forthwith cease to b a member of th Board or llie .
Committee. as the case may I) • if he c ases to hold uch po t or offic .
11. DJsquallfications for mcm.bershJp etc.-UJ A p rson shall be
disqualified for being nomtnat.ed or appointed as. or for beLng. a
member oft.he Board or a Commit.tee-
I Ins. by M.P. Act No. 26 of 1986 (5-8-1986).
2 Ins. by M.P. Act o. 16 of 1991 l21-8· 19'Jll
S.7SAMAJ KE KAMJOR ... VTDHIK SAI:lAYATA
... ACT, 1976
(xv1J) two other persons not covered by any of lhe aforesaid
clauses as the Collector may lhlnk nt to nommate for the
purpos of efficient discharge of funcllons Imposed on the
district l gal aid and legal advice committee by or under thls
Act.]
(2) The Collector shall appoint a Secretary to Lhe dtstnct legal ald
and legal advice comrniilee who hall be a member secretary of lhe
committee.
(3) The dJ lrtcl Judge :.hall be Patron of lhe saJd committee and the
Collector hall be U1e Chnlrman thereof.
7. Constitution of tahsll legal aid and legal advice committee.-
(1) A tahsll legal aid and legal advice committee shaJl consist of lhe
foUowtng members, nrunely:-
A.-Ex-officio members.
(i) al] members of lhc Madhya Prad h Legtslatlve assembly
returned from the consutuenctes wh tch wholly or partly fall
within the tah U:
(HJ sub-divisional officer (Revenue) and If there Is no sub-
dJYi tonal officer. lhe tahstldar:
(ill) President. Tahsll Bar Association;
(fv) Presidents of-
(1) all rnuruclpal commiltees fn the tahsll. and
(U) aJ1 Janapad Panchayats in lhc tahstl whether falling
wholly or partly therein.
B.-Members nominated by the ColJector
(v) two representatives. one each of Scheduled Castes and
Scheduled Tribes:
(vii one woman preferably a lawyer practising in the tahsll:
(vllJ one representative of labour.
1
((viit) two other persons not covered by any of t.he af crcsatd
clauses as the Colleclor may think fit to nominate for the
purpose of efficient discharge of function imposed on the
Tahstl legal aid and legal advice committee by or under t.his
AcLI
12) The Collector shall appoint a secretary lo the tahsJl legal aid and
I gal advice commluee who shall be a member secretary thereof.
(3) The senior most judicial officer posted In lhe tahsll shall be the
patron of the said commlttee and the member referred to In clause (ij)
of sub-section (1) shall be the Chairman thereof.
7-A-2[x x xJ
I Ins. by M.P. Act No. 51 or 1976 IG I? 10761
2 Section 7-A lnscned by M.P. Act No. 51 of 1976 n11d omitted by M.P. A.cl No. 26 or
1986 15-8- J\JSGJ.
- ....
SAMAJKEKAMl/OR vam' samlmyl ALT, 1975 S 7
mo alhel persons l eoveled by v y M me alaresald
(N. I\~ lhe Cal ‘L‘lul muv lhlllk m lo numxl lle lar llle
ms lmposed en me
ell-m el llaal llrlalldlea larlweeemlm e byeruhllerlhls
Am!
(2; The L‘ollu- :lppolnl a Serremry lo lhe dLsmtl legal ald
and legal advlee enmmlllee who ehall be a member seerelary or l.he
eummlllee.
he Said mmmnlee and me
1. Connitullnn of mm] leg-1 .14 Int! leg-l Idvice eemmmee.
[l] A mh~ legal ald aml legal aavlee commlllee ~J CDnSbI al lhe
{allowing mellmers, mm ly 4
A emxeamue members
lll all members al lhe N dhva Plzr wh Leglslalw assemb;
relumedrrlmllhe mnallllleaeles w ll w Ullyn par all
wuhm llle mlle
(ll) subellmslanal ornl-er «Revelluel
dhlsluna] omeer, me lahsllllar.
[ml p osldenl, Tahsil Bur Assaclal'
rlvl Prltwldents of;
all munlclpal ememlllees la me lahsll and
my all llnlllmud Panclmvlua m lhe IhMl whelher lallm;
whollvarparll lheren
l lllere I\ no sulr
Hellelllb ”mm alell lwthe Calle
lwe represemalne flush of Scllcduled casle. and
‘eheduled Tnht-s‘
one woxlmn prefemh alawyel pm l~lngln ll -l.ll ll.
unk‘ repleeemauve ollalm r
h ) u|her penans nnl ( “crud by any lrl lhe aforrs
ausee as mr [ulleclcl lnuv \hlnk m ‘0 rmmmale [or lhe
purpose ore lelll dlwr-hzu'g: cl mm m, lmpased lm lhe
Timsll legal alll and legal ally eemmlllee by or under ”"5
A l
l The Calleelur shall appulm a seerelary le lhe Lahsll legal am and
advice mmmlllee who sl all be a member secll‘lnry lheleal.
lThe sealer mu. judldal unlcer posted m lhe lahell a} ll be lhe
palm" am e sald earl lllllee and l c member rcfi-r‘red [a m clause (ll)
nfsllbesccllon U) sha he lhe clm ermnlllereoL
7-Ae11x x XI
3271 smrldw
S 11 SAMAJKEA’UNOR vmmx <,\IL\YAT\ Au rm
8. Executive cammmee at the Bond (U The - ~l
bxutuln‘e lzllmmlllee l»: llle rrl mm
m Lh: nu! an d
al \lll elm null lnaalll l
uh) Lxl-ull em rmall Ulclll
2 1 Hana ln‘DepulyChulrmvm]
[m] M‘ relaly m lhe
leglsla
I)C[)al’lnI(-nl‘
L lmerll legal ald expen am naled under l
em, seulnn lll llreeellrm 4‘
neglelrar, H an Court al Maxim-l Pladl‘hh.
Chairman Mallhye Pmdesh sh . Bar rmmell
5e elary allhe Beard
(2) 11m Cha marl er lhe Boarll shall hr me (‘h ll-marl or me
laxl uuve CUn‘n’llHu -
ll Subleel |a llle general mmrol hl lhe Boards he gene | super
mlerulenee, dlreellm. aml man-1g mehlorlhe alum elule lleard sha
vesl m me exemllne eammlllee whltll emu exerclw all sue puwels
and du all sllrh aele and lhlngs as may be exelelse l el done by llle
Board under lhls Ael and hubs: made lherelmder
9. rmmlemal enmmmee- lll The Board DY l ~lncl le ald
and legal amlee eemmlllee mav mmMHulc elmnal (one
mlllees as ll may deem ll: '0 'ndEr lmsl Hollrd or llle
eammlllee, a, lhe ease m'w be l llle em powers .mel
disrhargv or lunelluns mlllerreel or lmpn u Boald er lhe
eammlllle by or under [his Ael
[2) A funcHnnul eonml lee .xlmll for lhc eamlm or us Inlslness
re uw suvh preeeelme . . l he pmwded by regulallans
lo. Member lo lmla ell-lee during an pleasure at numlnnung ox
Appointing authority l ,\ lhc memhen al lhe Bearrl areamm lee
olher man rx ulnem me. ‘r: aha h a onlee llunrlgllll pll'dsur(-(
lhe aulhamy namh um: urilppall melhem In such members
[2! Whenever any per on 15 nelmnaled or :Ippomlcd as a member
l lhe 805ml ul' ll.e Cemmluee bv vlrlur or llle past or lame held '3‘]
hlln. hr 5 {orlhwnh el-ase lo la a member al llle finnrcl ur lhe
Commlllee as lhe (aw ma hr he eeaees [a ham meh peel ur amee
n. nlequallaeauens (or munhenhip etc ll ll prr~un slm he
llwmallneel {nr bring nolllmaled ar appomlell as nr for hem
member of llle Board Ul’ a Cemmllleee
l ms byMP mm; m»! 193!
ms hv M v Au «lo
I Subs. by M.P. Acl No. 26 of 19 [5-8-19861.
2 ?,;.!Sand 17 •. ub .byM.P.AcLNo.8ofl990[24·11-1990l.
3 Subs. by M.P. Atl No. 26 of 1986.
Govemmcnl and In other case lhey shall be such as may be proved by
rcgulalions.
(3) The expenditure towards salary and allowances
and other
charges of 11Execuliv Chairman. Seqetary of the Board],
dlstrtct legaJ
aJd and legal advice commJllce and lahsll legal aid and legal
advice
commltlec shall be a charge on the fund oft.he Board.
2116. Officers and servants of Boud.-The Board may. wtlli the
prevloui;. approva1 of lhc State Govemm nt. crea
c as many posls of
onlccrs and S<'rvants as may be necessary. and may appoint
such
number or olt1cers and servants as It considers nece ary
for the
eIDclenl discharge of its funcllons under lh!s Acl or the
rules mnde
th reunder.
17. Recruitment and conditions of service
of officers and
Scrvants.-(1) The Board may. with the previous approval of
the Stale
Government. make regulatlons for lhe detennlnaUon of th remunera-
tion and other conditions of servlc of !ls officer
· and sen• ..rnls.
(2) The State Government shall make rule!>
[or !ht· recruitment of
the officers ands rvants of lhe Board:
Provided that WJ such rules are made by t.he State Gove1nment
t.be
rules applicable to the recrnltment lo crvice under the
State Govern-
ment shall mutatlS mutandls apply lo the Board.}
.18. Allowances to members of Board etc.-Thc
memb rs of lhc
Boa.rd lhe e.x cuUve committee or a runcUonal committee may
be paid
such allowances for attending lo the work oft.he Board, the cxecutiv
commJttee. n commi l c or a fu,wtlonal rommUtee us
the case may be.
a may be provided by regulallons.
CHAPTER ill-Conduct of Businc
.
of Bou.rd and Committee
19. Procedure at mecting.-SubJecl to the provision of this Act.
the procedure at a m ct Ing of the Board, lhe execut Ive
commttlee or a
committee hall be su h as lb Boo.rd may, by regulations. determine.
20. Meeting of Board ctc.-(1) The Board or the comm.!Lte•
shall
me.et for the lransacUon of its buslne from time to time,
at 'uch place
and time as lhe Chairman thereof may. determine.
{2) NoUce of every meeting sp clfying Lhe tlm and place
thereof
and the busln ss to be transacted thereat shall be dispatched to every
member of th Board or a commi llee, as lhe case may be. and
exhibited
at lhe office of the Board or the committee. a the case may be. seven
clear days before the rneeung.
[3) 3[(1)At eveI)' meeting of the Board, the Chairman thereof. and
ln his absence the Vice-Chairman, if any, shall preside over the
meeting of t.he Board, and in the absenc of both,
members pre nt
shall choose one from amongst the members lo preside over lhe
S. 20 SA1'-1AJ KE KAMJOR ... VlDHIK SAliAYATA ... ACT,
1976s. 12
SAMAJ KE KAMJOR ... VlDHTK SA1IAYATA ... ACT, 1976
(a) lf he ls less than twenty-one years of age: or
(b) II he is of unsound mind and land so declared by a
competent court; or
(c) If he Ls an undl charged Insolvent; or
(d) tf he has been sentenced by a criminal court for an offence
Involving moral turpitude, such sentence not having b n
revers d: or
(e) if he has on any pr vlous occasion been r moved
from the
office of m mber of the Board or committee or of a local
authority or has been r zrnoved by order of a competent court
from any po ltlon of trust either
for mismanagement or
corruption.
(2) If any question art c . as lo whether a member
ul' lhe Board or
a cornmlttee has become subject lo .. ny of the disqualifications men-
tioned In sub-section l l l 1 he question shall be referred for the decision
to the Stal Governm nt and lls decision lher on shall be Ilnal,
12. Reslgna_Uon and acceptance.-( 1) A nominated or appotnted
member of the Board may. at any time. restan his office by ubrrutting
his resignation signed and addressed to the Chairman of the
Board.
(2) A nominated or appointed m mber or lhe commitf e may. at any
time, resign h1s offic •• by subrmttlng hls r stgnallon signed
and
addressed to the Chairman of the Committee.
(3) No resignation submitted under sub-section ( 1) or sub-section
(2) shall Lake Ifect until It. Is accepted by the ChaJrman of the Board
or the committee. as the ca , may be.
13. Filling of vacancles.-Any vacancy of the member occurring
under Section 12 shall be Illled as early as practicable in the manner
laid down In section 4, 6 or 7. as the case may be.
14. Validity of proceedlngs.-No act or proc ding of the Board or
a committee shall be invalid merely by reason of-
(a) any vacanc · therein or defect in the con tnuuon
thereof: or
(b) any defect In the nomination of a person acting as a
member
thereto: or
(c) any Irregularity In Its proc dure not ulfecttng the
merit of U1e
case.
1115. Salary of Executive Chairman and Secretary of Board or
Committee).-(1) The Secretary of the llo. rd. lhc Secretary of the
dlstricl legal aid and legal advice commit lee and lh Secretary of the
tahsil legal a.id and legal advice committee shall receiv such monthly
alary and such monlhly allowances as the Slate Govern men may.
from Ume lo lime, determine.
l'.l) Subject lo th provisions of sub-section (1). the eondttlons
of
s rvtce of a person appointed as Secretary, who holds a lien on a post.
under the govem.m nt shall be such a may be laid
down by the
Sub. byM.P.ActNo 20of 198615·8·19861.
SAMAJKEK‘UIJUR \Il)Hll\'fAlh\Y|'l'/\ Arrmn S 12
ll m .~ lmllr n lwenr ne venrmlnee .
ll lre u of l k 5n (1m nreu hv r
Compvll- |Lmlrl r
.l he Mn. \uu «hm lr
lfhe n .~ hue" w eneerl by (null klr en. a enre
l vol ng morlll l... llnrle mull ssnlcmu um haun): bl,
levcrarlL or
«he 1mg. 0 any pm um amm lime" u nerl hom ml-
nnlee ol nn-rnhe. ul un Board nr mm. t‘l- r nl n lot:
muholuv )rllas becnr movedby rler 01 .m rnn-lelneuurl
rnnn any prmuon o! Imsl eulrer n < llll~lll.lnngcmen( n.
u xupllull
l2) lfanv quesuon nnm a: mwhmhera lrn-rnlm l lh Umxd 0r
\n} «)l lln- lueqnnl
m llre sunr- (:evemmlnu
12V Rellgnnlnn and .eeepxznce All) .\ no!
member of me unan n ..lnm urm- . l snllleehy n mulling;
ms reslgnmkm slgnen nml rrldlewrl
[2) A rlmlllnated or .llmnlllled nn uhll 0 Hum" nl Am
er r€~lgn Ills ullu , by suhmullng mx Irelgnallnn algllz‘d l
ndelrmr-rl in me cnnrrrmn 01 m Cnmnllllm’
[3) No n-ngnnnnn ,nl. “led undcr mu >Prl
[2) shall mke cfltrt nnul ll acceplml v llre ch. rmnn an 1: {man
or llre Comml he 1511mm lllavbc
la. mum; of vlcnncles Any vumllcy or [he memln-r eel "’1’ng
under Scl'uml l2 shall he r ltd A: car!) {h plne hle m l
laid (l wn ln wcllun 4‘ 8m 7 n: lhvtzlse nln he
14. vuhmy nf pxoceedlngs. No at Mr plIJLH
a ccmmmcc 51ml] be HIV l merely m rcnsoll up
(rmm um n lh-Iecl ml
mlvr‘lnluml the non. u n nf: munmeun 453 .rn-rnbel
melem; or
alwlrregl n|yh|l|>pnxrdult um. memurme
case.
15. 5.1.17 (1‘ ExeCutlve Chairman and Secret-17 at Band at
Cnmmiltealeul Tm- seeremly ul u ‘ ll rrl. lln- Senrehlrv nr 1hr
dlsmm [51, ald and IL-lznl am ee colnnll llr and me Senelnrv unlu-
Iahsll legulnm and legal nrlvlee commluu \ll.) lecewe we mummy
salary and :urll .nanmly allmvaneee as ”‘1: 5L“: Governnmu ma
l r mne m umc, delermlne
lzl Sublecl lu nu» pronslons u] puliesecuon l the ulndmons cl
sun/lu- nl a person nmlnled a: Seerclnry nlml l: n 1| lml a pom
unller ulre govemm 1 shall be such may be [Md down by me
l a b» mm Anle 2 r as law
5,20 SeUMv/KE‘ICUIVIUW \muIK ummm ,\
Gwmnn-rn nnKH mlrer hm» ll lbs \ln ll a“
rvzlle “ms
(.3) llre (“pendl .n- low ms salzln nnel ellr \. mu md umer
v ”‘qu "Vol ure Bu lrell rlmrlel lennl
and and leg
r rnrnm < allalllyx- ltlml" luxllhel ml 0!
1,15. Office]: Ind scrvznta 0" Band el'llc B axd muv mm un-
film un elen mam posh ur
may l and may up m such
n rl aEdeh as n mnmlm neccw ry [or lhc
Efllrltnl dlwhargz ul' m llm nus under Ih|~ Arl or “11' rules m de
thereunder
17. Recruitment uni conditions nl service nl' amem Ind
Sew-ms l l-rlre Budrllnmylwuhllleprcum 2anan lnrllres e
Glnrrnnren r make regulations rthedrll-nn ml n n‘munr’rm
mm and o‘hl-r rand u) 5 ol am (e oflh nmrcn and s \ nl,
(2) The sum c wernml‘nl shall nuke n \w reenn nenu
lln» thu-n nnel «rm/am: r me Buan!
Provided that ull suchru kalem 1" by me Male (3 remml-nr rlre
rules apphrable m lhc recru mem m wlfice nnrlel me Slate Gmr e
mclll 51m lnumlb nlnlandl: applv to me nonnll
la. Auowenees to member. at mum ctr: T r- memhr e 01
uunr llre m lunl‘ ml mmnnrlee m be pnnl
lr .rlluwnnrr lhl‘ w rl. nr llre Bumd rln- l xcrmlw
mnnnmee n mnnnll All mmlnt'l'rhflleL wmm'
. ~ may he nrmv ed \w n nnlnm
CHAPTER IILCondm-L ufflusml‘» o1 Boned and Commitme
la. Praeedure u matting Subleu m the pru\'i:~lon~ nr um me
la p acedun‘ .n n nn-ellng nl lln- lmrrl. lhe exeemlue cummmci‘ or a
rnrnrnmee mnll be enl e m nnnm m y by regularlons. delem’unc
20, Meeting of Hoaxd m 4|! The Board me rummilkv \hnll
mecrloellrel mirllon(ll'llsbll>lnv:<~fromnmrm\lml- a|~ ehplnee
and me as thr I‘hall‘mml lhereul "er dexerrnlne
lzl ’\‘m nr everv nlt'l‘lhm «I xlmng me unn- nnd plnre lhen' r
andlhe bllsxlll-<.~la\)l Ir nsnr lhm‘ qrallm dikpmchmllocvt'ry
ml-rnberol rlhmldnr lulmmlllceznsthc 53m vhtand \hxblh-rl
a! me an nl me Board or [he eornrnmee z me raw muv <cvcn
elonr days below me merung
l3] Jlll) An even meellng of me Buzlrd me Chalmmn lllereal mm
m ln: ab‘ence the sin lrumn ll an} slrnll prPaldr over lhe
mcclln: nl me Hoaxd‘ nnrl ln u resenr rn bolh. membrrs prewu
shall e case we Irnm nnmnun lhc mvmhers m plesldt mer \Iu-
subs » w xan 26M “3th5 n 191
:9. mm n M MVI «m, e
5, ~ in M p mm) 260! may
597
.
23 SAMAJ KE KAMJOR ... VIDHIK SARAYATA ... ACT, 1976
be. may delegate lo hirn.l
{bl . give effect to lhe dee! ion taken in accordance wtlh the
provisions of lhJs Act and the rules made thereunder by the
Board or coannJll e and subrnlt periodical reports, tf the
Board or Committee so directs, regardin? lhe progress made
Ln respect lhPrclo.]
CHAPTER IV-Function of Board and Committc •
23. Functions of Board.-The fun lions of lhe Board shall be-
(a) to supervtse, direct and oontrol-
(i) Lhc work of the committees; and
(ii) th op raUon and adtninJ trallon of the legal aid and legal
advice:
throughout the State:
{bl to a.nctton expencUture for lhc :idmlnlstration of legnl aid and
legal advice:
(c) to allocate funds for I gal ald and legal advic lo the committees:
(d) to take proceedings for the recovery of co ls awarded to aJded
persons:
.
(el to call for p rtodlcal reports from the committees:
(0 LO ubmit r, •commendation to the State Government regarding
U,e admJn!straUon of legal aid and legal advice and Lmprovem nts In
the practice and procedure of Lhe courts so as to reduce the co ts c1nd
delay In IIUgatlon:
(g) to give gen ·rol or special direction? to the comrnitlees OT
funcllonal commHtces for the proper di 'Ch, rge of their duties and
functions:
{h) to submit to the Stale Goy mmcnt an annual report of It work:
(I) Lo screen ca e
.
for extending legal aid to be filed before OT
pending before th Hl?h Court and the Supreme Court:
Ol Irrespective of means test to pennn legal aid or legal advice:-
{!} In matters of greal public lmporlance, or
(ll) In ec te t case. or
(Wl Ln such specialcases which the Board considers to be
deserving of legal aid or legal adv:ic ;
(k} render assistance lo the members of the weaker ectton of the
people to assert, defend or dispute a claJm In legal proceeding;
OJ to render ns ist, nee to the member or the weaker sections or
the people ln complying with various le?aj requirements In order lo
secure Lhc bPn fits under various schemes sponsored by or on behalf
of the Central or State Government for the welfare of general public or
any section thereof;
(m) encourage conciliaUon in legal proceed in?;
(n) lo educate members ol lhe weaker cctlons of the people ln
parUcular about lhe civil rights and lhe rights mad available Lo them
SAMAJ KE KAMJOR
...
V/DHJK SAIIAYATA
... ACT, 1976
rneeung.]
{H) At every meeUng of (he district legal aJd and legal advicecomrnitte
.
the member nouunatcd under clause (v111)°of sub- sectionr1) of section 6 shall pr ..... ,, 1, . ind in his absence, the Chatnnan of th ,aid commtuee shall prv .... ull• and Ln absence of both. the members
present shall choose one r, 11111 among them elves to b lhe Chairmanof the meeting:
(lti) At every meeting; of the tah il legal aid and legal • dv:icc commit-tee. one of the members sp clfled in claus e (I) of sub- sectlcn ( l) ofecUon 7 as may be chosen by the members present sh. ll pre Ide andIn their absence. the Chalrman of lhe said cornmiuee shall preside andin the absen e of all of lhem the members present shall choose onefrom amon? themselves lo be the Chairman of the meeting.
(4) All questions brought before a meeting of the Board or acommtttee shall be decided by a majority of the members present andvoting. The presiding authority, unless Jt refrains from voting, shallgive Its vote before declaring the number of votes for or against thequesuon.
21. Minutes.-(!) Minutes shall b kept of the names of the mem-bers pre ent and of the proce clings at each meeung of the Board or a?omrnJtte . The minutes shall at all reasonable times be open toinspecnon free of charge by any member of the Board or a committee
as th case may be.
(2) The minutes hall be In Hindi wrttten In Devanagari scrlpl.
22. Quorum.-(lJ The quorum for a m eung of the Board or acommittee shall be one-third of the members constuutJng the Board
or the Committee for the lime being.
(2) If at a meeting of lhe Board or a committee th quorum Is notpresent the presiding auLhorHy shall adjourn lhe m eung lo such timeon the foUowtngday or sorn future date as il may fix. The bustne swhich couJd not b considered at the meeting so postponed for wantof quorum shall be brought before and disposed of at the rn Ung sofixed or at. any subsequent adjourned meeting whether there is
quorum present or not provtded that not less thnn thre • members arepresent.
I
I 22-A Functions of the Secretary of the Board and committee ..The Secretary of the Board and of U1e commit tee shall-
2((a) subject to the general control of th Chalrman and to the
extent lo whlch powers are delegated lo ExecuUv Chairman
of the Board In writing by the Chairman th Executive
Chalnnan hall watch over the financial and executive ad-
rninistratJon of the Board or the committee and perf ormsuch duU sand exercise such powers of the Board or thCommittee as the Board or the Committee. as the case may
---
---- -- -- --1 111-, hy 1.P Acl No. 51 of 1976 [6-10 19761.2 Sub1;. by M.P. Act No. 26 of 198615 8-1986].
I ._ ..... '
596 SAMAJ M; AZUNDR
'VLIHIK SAIIAYA'IA u n mm s 21
IIIIIIIIIgI
I I m I-IIII IIII-I» IL!
urIIIIIIIIcI the "\‘XI'H
I afslclmn 5 IIIIIII IIrI
mm ('umfl’llflé‘! ~IIaI II
[vrcscnl sI IIIII so III.» II
III III» mean":
IIIIIAII-wrym IIIIIII
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IIIIII II- I.Id I
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III
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~L‘CHOn 7 a» may hr IIIII~I-II hv IIII mcx hm prescm shII prend: and
when 1754 [rmimOfflmsmdFoxnmfllruahd plL‘MdEalld
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quImrumsI II-IImIIIzIII befim‘an dlépust‘dnl m IIIIrmcI- n; ~I
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I221. Funcklnns tn! the Secretary of the Hand and cnmmltle:
TnI- Scrrclan’ or me Lh) rd I nd III I I- can" luvs shn
2III.) 5| )yca [U I c tir'ne
II It)“
mIIImI III IIII- CIIIIImIaII IIII III IhI-
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COMME TARY
Activit1cs of the Board con tilut d d .
.. indu<:try". Malwsh Bharncwa u f t u/na,,epr
ction 3, pnma fucie foll in
o · a e o m:.
.,
l993 JLJ 705.
under various enactrn ents:
(o) to enlighten the people In rural area!
and Iacllttles made avnllable lo them b ", h
about a?rartan reforms
tJme to time and lo render legal a I l
) L e Stat Gov rnment from
, ance wh ere necessary·
(p) to arrange for publicity of Im rtant le
·
on labour. woman. agriculturists
po
'aJ< g1
lallon having bearing
bonded labour. rural lndebt d
, · rd er ecllon of th people
ness an social reforms·
(q) lo ponsor voluntary org nJ ti
·
lawyers and law tud nts and t
a sa ons cons! tlng of enlighten d
a 'isl nee to the weaker ectto
o enrclhouragethem to render free legal
ns o c p ople:
(r) to ponsor I gnJ advtce climes:
.
(s) to und rtake and encoun
lion affecting weaker ectlons ofcc?ieep ?;ri.h
work In field. of legt la-
(l) to carry on such other acuvtue ·.
to the obj els of this net:
s as nu tncldental and conducive
(u) to discharge uch lh d
functions for the u ,
o er utl " .md to perform such other
Stec le Govemmenim?yd?of ctarrylngout the object-, of this Act as the
_
tree
.
30 . AMA.1 KE KA.\JJOR ••.
f/WHIK 4.HAYATt\. ACT, 1976 599
25. District legal aid and legal advice committee
to have
discretion. The dtstrtct le?al • !cf and leaal advice committee
hall
normally have th dlscr lion to jud(te the sufft I ncy or
otherwise of
th material before It for the grant of tegc I aid or legal
advice.
26. Functions of tahsil legal aid and legal advice committee.-
The tah U legal aid , nd legal advice cornmluee hall
dtschs rge uch
functions a. may be cntru led to lt by the Board.
1[26-A. Functions of Gram legal aid and legal advice committee.-
Toe Gram legal aid and legal ? dvlce committee
hall dl charge such
function as }l1ay be entrusted lo It by that Board.l
CHAPTER V-Fund of th Boord
27. Constitution of fund of Board. ( 1) The Board shall
have and
maintain Its own fund. and all re elpl of the Board
hall be carried
ther to and all payment by the Board hall be made
thercf rom.
(2) The Board may accept ubventtons. don, Uons
'"nd ?ifi. from
the Central 01 Stale Government or a local nuthorttv or any
Individual
or body. whether tncorporat d or not, for all or any
of the purposes of
lhl Act.
(3) The fund of the Board hall be applied by It
for meeting all
adminl trallve expense of the Board and
for carrying out the pur-
pose of this Act.
(4) All moneys lorrnlnq p. rt or the fund of
the Board hall be
deposited In such m.rnner ?1 01e Stale Government may
b spe lal or
generaJ order. dlrecl.
(5) The account shall be opcrat d upon by , uch officer Jointly or
individually as may be aulhortsed by Lhe Board.
28. Application of fwld.-The fund and other as els
of the Board
shall be held and applied by ll. subject to the provt 'Ions nncl
for the
purpo
· of this Acl.
29. Budget. ( 1) The Board shall. by uch date
In each year as may
be fixed by the Su: te Government prepare and
ubmll to the State
Governm nt the budget for the n :t. financial year hewing the e
Umaled r lpts and expenditure.
(2) The Stale Govemmenl m. y sanction lhe budget as .
ubmltted
lo It with or without modiOcatlon as It de ms proper.
(3) The Board may ubmll a upplem ntary budget
for onctlon of
the State Govcmmenl ln such form and by such dote cc may
be
pre rtbed.
30. Annual report. ( l) The Board shall prepare and
forwnrd to the
Slate Govemm nl In suC'h mann r as may be pre crlbed an
annual
report wilhln lhrc monlh. from lh end of the
financial year giving a
complete account of Its activlUe durln? U1 prcvlou
Onancial year
111,,, by ,t P. All No 51 of 197616 10-10761,
S.24VIDJJJK SAJJAYATA ..• ACT, 1976
Mb1,/ KE KAJ.fJOR59
24. Functions of dutrict legal aJd
Th funcUon of the leg J aJd and I g I andd
legal advice committee.-
a 3 vice commtltee hall be-
(a) to receive and Inv ugate appllca11 Ii I
(b)
\ ons or egal aid·
lo provide for JegnJ advice:
·
(c) to malnlaJn pane] f 1 1
leg:u advice:
o cga practitioners for giving legaJ rud or
?=:tl:::de all questions a to the grant or withdrawal oflegal aid·
e paym nt of fee to pan I legaJ UL
'
ly to provide for co ts of legal aid d I
• pra loners and general-
plac d at hi disposaJ b th B
an gal advice out of lhe funds
recovery of co, l awarded ?oth -•odacdrd
and to truce proc 'edlngs for
<U p rsons:
(0 lrre pect1ve of mean lest to p rmlt I al
(I) l
g aid or legal advlce-
n m. Uers of gr at public importance: or
(II} ln a t t c, e: or
(Ill) In such pcclal cases whl h lh dislnct I ,
advice committee considers to be d
gaJ aid and legal
legal advice:
e ervlng of legal aid and
Provided that no legaJ aid under this clau
w1U1 prior approval of lhc Boord:
shaU be granted save
(g} to perform such other function as th 8 ... __.' < ?u u mcc y entrust.
.Jx \AUIrl/Ixi A wmn ”mil/(Hm) m AIT Mn 5 24
ml .xgrz L l w
m wens” \u
m m mu .lml l
M lmhm
rum
smlc n \cmmem nl.\\'
dm \, V v . mm ‘
n n l Slt'hl/[Ml’ l9 mm "ms
24. Functions of di-trict le
ml 35')! mm nu
\] u mun”
gu ald .ml legal .dvlee committee A
nd ll-lz lhlcc lulllmluee me
u. mg e up, ll‘
15 for l» MIA l
pmvldelurleguhl we g H
malnln } [mm D! Iva 1
”ad R mrl men [m gum}: mm
am or
(dllndermu que
((llol um l
m m lo um; .u\| m M|hdnlwal ”Hegel m
m m nl {me In pant] leg ‘
h m plmule r :lex or Iran! :1 well
plawd a: hb (llsplhal m u.
prarllnnm'rs and drums
ll advlce ml of m- m
Bond and m e -
pruned“ n.
m l pvnuns “5 r
m a ml mm ur
m :urh ~p. ml n ses v» w! and lev l
m .~ lo he deserving (illegal am atld
lnulcgul d undmlmclmm «l
all ml Hoard W
on“ such am
)e gran 11 511v:
um» um ,Is Ihl‘ Helm v enlmsl
‘30 ~w.l.m 'lmun X'HIIHKMIMYHJ \(l
25‘ mmm legal ml and legal ndvlce eammilm m mve
rml null . lm um» «lm
- ICI‘AHCK
25. Functlnns or tab!“ legal aid .ml legal mlvlee cammmee
rut such
lluullom l~ um» unumml mm
25-h. Funchmls nl Gum leg-l lid um legal ldvic: cnmmlnee A
and l gal me u elm
«mm» mm» \ll-enmlslcd by m uoanl I
l'lmvmnu mlofthl-[kmrd
27V Cansfitnfinn of {mm at Band I lme dull
"mm.” uumn .ld ndl .m m brturnrd
um
gone:
(51 th- amuml shall no opl
\nKllVlllllnll\’A~l v beau mum In
Application oflund rm m
[“0qu us
puersU-v of fins m
”Jung“ . rllxln \
be lml m lln- . mom ml» Mal
dnel l l mu m
I mled n .-.,us
1 he sun Gmen l;\\ M m
mr mm , m pru] 1
U 11mm rlllnnl'~|\‘1lflll Igtl 1m m mam
llw slam Gml- mm m mull 10m] and h\' :lull mm m lnm' bl-
pmulbed
so. Annm] repnn, mu mmml lo ll
mu mum. m .mllu
] p 1 ll . - um;
(olllphle um
l m m
601
S. 37 SAMAJ KE K.AMJOR
...
VIDmK SAHAYATA
... ACT, 1976
.
(I) amicable tuement of disputes by securing co-operation of
the partl lo a dispute ln such manner ,,._ may be
prescribed;
(jj) rendering a. Istancc In the mailer provided in clause (1) of
section 23.
35. Legal aid.-Subject to the provt ions ofs cUon 33 ?ncl 37, legal
aid may b given In a legal proceeding lf,-
(a) the following conditions are sattsfled, that I lo say-
(i) lher ts a prtma fac!c case; and
(ii) the claim is reasonabl and for want of legal aid claimant Is
likely to suffer In securing his legal right.
(b) the party has acted In accordance with legal advice. If any.
rendered under section 34.
(21 Subject lo the provisions of sub-section (1). the district legal aid
and legal advice commJtlee may. either on !ls own motion or on the
tnfonnation r cetved by it as to the need of legal aid or on an applica-
tion from the P rson concerned under secuon 30 giv legal aid at any
stage of any legal proceeding.
(3) Legal aid shall be admissible in such legal proceedings In a
court In which representation by a IegaJ pracUtloner Is not preclud d.
36. Modes oflcgal aid.-Th legal aid may be given under this Act
In all or any of lhe folloWing modes, namely:-
{a) payment of court fees. process fc s. expen of wHn ses and
all olher charges payable or Incurred In connection with legal proceed-
ing;
(b) represcnlation by a legal practiUon r Jn a legal proceeding;
(c) supply of c rtified copies of judgment and order in a legal
proceeding;
(dJ preparation of appeal paper books Including prlnUn? and
I ranslation of docu men ls t n a legal proceeding:
(cl any oth r mode a may be prescrlb d.
COMl\1:E TARY
Activities of the Board con tituted under section 3, prima facie fall in
"industry•. Mahesh Bhargaua. u. State of M.P., 1993 JLJ 705.
37. Bar of legal aid or legal advice.-No legal aid or I gal advice
shall be granted or ?lven in the following:-
{a) dcfamaUon:
(b) malicious prosecution;
(c) breach of promJse of marriage;
(d) inducement of one spouse to llvc or remaln apart from the other;
{e) elecuon matter ;
AMAJ KE KAMJOR
...
VIDHIK SAHAYATA
... ACT, 1976 S. 31
(2) The report received by U1c State Covernm nt under sub-sectionCI) hall be laid on the table of the Madhya Pradesh LegtslattvAssembly as soon as may be aft r It ls recerv d by the Slate Govern-ment.
31. Accounts and audit.-(1} The Board shall cause to be maln-taJned proper books of accounts and such other books as the rul
may require and hall prepare in nccor:dance wtth the rules an annualstatement of account.
(2J The Board shall cause !ls accounts lo be audited annually bysuch per on as the Stale Government may direct,
(3) As soon as the aecoun of the Board have been audited the
4 Board shall send a copy thereof together wnh a copy of I he rep ,rt ofthe auditor and th cornmeru-, of the Board thereon lo U1.e StateGovernment.
(4) ·111e Board shall comply with such dlrecuons as U1c SlateGovernment may thlnk nt IIJ I!-. sue after perusal of the report oft.heauditor and th comments or I he Board th reon,
32. Other statements and returns.-The Board shall also submitto the State Government such statistics, returns, particulars or state-ments at such time and In such form and manner as may be prescribedor as lhe Stale Government may, from Um to Ilrne, direct
CHAPTER VI-L<-gal Aid and Legal Advice
33. Persons eligible for legal aid and Jegal advice.-No personshall be eUglble for legal aid and legal advice under thls Act. unless-
1
f(a) h e is a landless agricultural laboure
.
a nu-al artisan, amember of Scheduled Castes, Scheduled Tribes. a rnernb r of back-ward classes, Women or a Child; or]
lb) he satisfies th following means test, that ls to say.-
(1) lhe family of which he I a member has Incorn of 2[0ne
thou and rupee I or Jess p r month: or
(II) lhc family of which he Is a member holds 3jlwohectares of
Irrigated land or four hectares of untrrtgated land) or land-
le than that and such famUy has no 0U1er source of
income except agriculture on such land.
4[Providedthat the B0:1Id or th Committee, as the case may be.mny in suitable cases exempt any person from the provtstons of thissccuon.]
34. Legal advice.-Subject to the provisions of sections 33 and 37,legal advice may be given in all matters in which a quesuon of law Isinvolved. The legal advice shall be aimed at-
I Subs. by Mp 35 or 1995 l3L10.J0051.
2 Subs. by Mr. Act No. 26 of 198615-8 1986) and again by MP35 of 1995 l31.JO.!l5J.3 Sub
. by M.P. Acl No. 26 of 1986 !5·8· 19861.
4 In by MP. Act No. 26 of 1986 (5-8-19861.
--------
-
-
.
600 cm. 1161534an uanslmnnu AC
Iqmrl at l» UlrSmu‘L‘ \ermr nlundvr sulrwfl
lll ~h a r lhe rnlc l M'dh .4 Made». Legislau ~
aN-mblr w won in mar \w .llh-r ll l~ . w-d by m. Slut: cavern
lnc l
3:. Manuals ma mum H Tm Board shall cause m be Immk
uh a propel l mks nu m a h ulhe hooks as (he run-z
llmvreq lrc and <1an prep rem uulnmcwuhUlcrules an annual
st Venn:
rd 4. l(.l\l5L a: :lKr-ul m lo m- analna annually by
sml. pemm as In: blah: vex mem lnaylllrtcl
lsl A~ soml as m1: anuuxlh nr ll. ur .ra ll \‘6 been audued me
.ur rrl m .u Sl‘lld a mpv he: VJ”) a (*opv al me rrpl» nl
lllr' and or and l ~ of llru l rd lhneun m Ulr SI. (-
(.m mmcnt
{ll l'he m d ma um r din'rl ul~ a~ lhn- Slau-
nvrnll 'nl mw m ]k m a r a allhe n-pon awn»
anrmorandrl. l l llnrrarlwrenu
32. our“ il-temznts and returns The lxnard shall Ilsa subml
10 Ah: Sl |r (an n n ul hr pankular: or. alt
nrc Calsuthumeamlms mllmrmarra manner smaybcprescrlbed
m a~ le slalerwammanl nlav. lrumllmclum ldimcl
PHAI‘TER Villa-uni Aid and Legal Advice
33. Pusnnn eligible [ox legal u a Ind legal Idv‘lce Na p; son
mall 1w lg rforlegnl aaud l“ ladvlcellndex hrs «a . ur 2554
‘ l m- )5 a lalldlrss aglllullural labnuru. a lllral .lrusan a
r nl Scln-duled Caslvs thed Cd Tnlyex a Im-mbx-r ul hm‘ka
w; Mumnl Or a (‘hlld 01]
he was '5 ul Inllnwmg mum lesl‘ am Is many;
[ um I m v u \\I l he a nk-nlber has lntonlr of
Inmmna rupu‘s‘ or ‘ssprrmumh or
m lam nfwhlcll um lncmberllolrl: 31mm
unrrnga
Iesa man man and \ucll lalr rlv has no at e snurre n!
mmlne cxu‘pl Juncu um m 5| ~lll
Promlerl mm mu Uv rrd ur llw {0mm [err as me ase may ha
. nu :1 lm' Ikrson [mm \hc prnvrsmm oflhls
N UN)“ 1
34. Leg-l advlne, Suluerl la p“ 'lxlml: nfsecl ms 113 and 57‘
legal . mm may be given ln mum m Much a qr Mm" m Llw ls
lnvull ‘ r51L llama" duh
. » \Ims Hfl‘fil’il m'fil
Sub». b}. H An
l.“ m m mm
s 37 .mwwxzmmna vmmkmml. \ 401mm ml
numb]: *|\l<lm-m u} dl p. 65 12v :u'uleL’ m (lpL‘llu
U panic-a m .1 ~puu‘ . m'mner l~ ma
pn'stl brd
lend nrlg awlamnn- .n In: ran:
up n 23
35. Leg]! nld subjecr m m: prmMLmSl
ald ma) \lL-lavrnln' legal yroreed
[ lllran 10“an rundlllnns ln-
[ mm Isnp Iaclcnuha
|hel ‘rn ls ramnabl nd to: \a\ ml 0‘ lea rml Elaiumnl ls
Ilkrll‘ [U gum-r m scrllrlnp ms lv fight
[by H pally as amrl m acronlnnc: mm legal armr- r u m|_
rendered lxndel St rln 34
(21 Snbjx‘llk‘fln‘ rmmsranml subasvr'uonH] mmlmrl Ira; am
and Hal adl 5 may cum on s ow mollon or on lhc
lnrnrrnauon n-u' ved by n as m ”)L‘ naed nl k-grll a or on an npgvhm‘
non lmm me n pan on... ‘rlled ululur serl ,n so gm gal am ,rl any
stage or any lug 1| pram-m lug.
ht arlaussrbll- m such 1 gal pmrrcdlnlzs m r
'nlaunn by a legal pram innvr Is nul pncllldrd
aar Mndel oflzg-l ml 'l‘lrr- lcgal aln may be a.» n unrlr-r lhlS Am
ln. lar any m llle folhlwllll: mum's. nanu y:
(a! pa mr- l 01 Conn lea; profess rm. expenavs 01 w m. as aml
al ilherchameapah lluarmrurredmrunnacl wulrlaalprwcm
ln
(hr n-prmn anon h) , legal mm 7m'r In a 1mm! errcdmg
[c] supply of n-r| ltd Nlples o! Jllrlmncnh and oldt-n ll. a
procredlng
(d) pl‘cpAraHon ur applnl paper lmks lntIudInE p n ng arrrl
lmnslauml ardmmlunls m .1 Icuzll plou rung:
arr nllrrr mode m may in presmlml
COMMENI‘ARY
Aclmn al m» nanrd L‘onatluued under :échnn a, prm w [am all n
“Industry” Marla/r HImrgum Sum. ofMI’, 1983 am 705
57. ll" of legal .14 01' leg-l advic: No legal am or
shall be gmmcrl ar elven m ”19 r luwlng 4
lal defamaurm'
(h) ma rluus prosecm n.
[P)|1VCEIChU[PlO «,e on n lrrmlzl'
[dhnducemcnlnlunrspmnrm \L-nrremah \)7:|xlfnlnll|len llrr
49) l Cullen manm
(0 conomtc off, nces and oflenc against soctal laws such as
prevention of dowry und restraining of child marriages:
(g) matters tnctdcnial lo any or thos referred to above;
(hJ such other matters as may b prescribed.
38. Appllcatfon for legal advice.-(1) Any per on <!ll?lble for legaladvice under ectlon 33 may. at any Ume, apply for legnl advice to thedtstrtct legal aid and legal advtc ? comrruu e in such form as may beprescribed.
(2} The di. trtct legal aid and leg::il advice commiuee to which
applicaUon Is made und r sub- ectlon ( I) shall, In the mann r
presci:bed,end avour lo settle the di pule by brfn?tng about r -conclliatJon between the riv. I parties and If the reconciliatory elfortsfaH and failure 1 attributable Lo the non xi-op eratton of any one party.lo the dJspute. the non co-opera Ung party even if otherwise ell?lble forlegal aid, shall not be cntltled lo lcgaJ aid in any legal proc edlng inconnection with that dispute.
39. Application of legal ajd.-( I) Any person eligible for JegaJ atdunder s ctton 33 may, at any stage of legal proceeding apply for legalaid lo the district lcgaJ aid and legal advice cornrntttee In such form as
may be prescribed:
Provtded that. wh re appllcat Ion hns been mad , und .. r se Uon 38for legal advice. no fresh applJcaUon for legal ald shall b nece sary,and lhe dlstrtct l gal aid and le?::d advice commJtlcc shall, subject toLhe provisions of sub-sccuon (2) of that s cuon proceed to grant legalaid, as if th appUcaUon under sub-section ( IJ of that section were anappllcaUon for ?rant of I gaJ aJd.
(2) The district. legal aJd and legal advice committee. t.o which
application is made under sub- ectlon (I) shall. subject to the
provt ions of this Act. and the rules made thereunder. make an orderin such form a may b pre. crtbed sancUontng the grant of legal aidto the applicant.
(3) The district legal aid and legal advice ommitt shall send a
copy of I he order ?Mn_g legal aid lo t.he aided person to the court Inwhich legal proce ·ding i lob insututecl or IL t. pending for disposal.•1 239-AJ. (Emergency powers of the LegaJ Aid Officers and Chair·
man of the Board or CommittecsJ.-( l) 3!1fin lhe opiaJon of Lh , LegalAfd Officer of the dislrict or lah.sll. as the case may be, or t n lhe opinionof th Chairman of the Board or a CornmJtreeJ any emergency haarisen which requires Immediate ac-Uon to be taken, the <t[LegaJAidOfficer of the dlstricl or tahsll, as lhe case may be. or t.he Chairman.]shaJl take such action as he deern necessary In ant.lclpaUon of the
----
603SAM.A.I KE KAMJOR ... VTDHJK SARAYATA ... ACT, 1976S.41
COM1vIENTA RY
approval of the Board or the committee and shall at the earliest
opportunity thereafter report his acUon Lo the Board or the committee.
a U1e case m(J y be.
•
1((2)On receipt. of a report under sub-seclJon (1) lflhe Board or th
Commltte
.
as the case may be. does not approve of the action taken
by Legal Aid Officer of the dist:r1ct or lahstI. as the case may be, or the
Chairman IL shall refer the matter-
(!) In ca of action taken by the Chairman of lhe Board, to the
State Government;
(il) in case of action taken by lhe Chairman of the DI trict Legal
Aid and Legal Advice Connnltt .e. to the Board;
(UH In case of action taken by the Chairman of the tahsll Legal
Afd and Legal AdVice Commme
•
to the District LegaJ Aid
and Legal Advice Committee:
{Iv) In case of action taken by the ChaJrmnn of the gram Legal
Aid and Legal Advice Commit.tee. to the Tahsil Legal Aid and
LegaJ Advice Commlttcc:
(v) in cas of action taken by LcgaJ Aid Officer of a dlstr1ct or
Tahsll to the Secretary of the Board for placing the matter
before the Board;
whose declsl.on thereon hall be final.]
40. Provision of legal practitioner.-11) The distrtct legal aid and
legal advice commiltee shall every y ar by such date as may be
prescribed prepar a Ust oflcgal practitioner pracU lnl! tn thr C'II-.ITirl
and possessing prescribed qualiJkatlons.
(2) The district legaJ aJd and le?al advlc committee halJ submit
the llst so prepared alongwtth its recorrn1wndaUons to the Board for Us
approval and legal practitioners 8'_ .1pp1oved by th Board shall be
panel I gaJ practitioners for the purp<J!le..Q(entrustment of work under
Lill· Act during the currency of lhe II t.
(3) The panel legal practitioner shall perform such functions and
discharge such duties Ln relat.Jon to legal ald and legal advice as may
be prescrtbed.
(4) Th panel legal practiUon r shall be nUUed to such remunera-
Uon for the functlons performed and duties discharged by him as may
be prescribed.
Activities of the Board constituted under section 3, prima facie fall in
"industry". Mahesh Bha.rgaua u. State of M.P., 1993 JLJ 705.
41. Aided person to reimburse the expenses on legal aid and
legal advice.-lf any lcgaJ proceeding lo whJch an alded person Is a
Subs. by M.P. A l No. 26 of l98615-8·l9B6J.
.
38
602
, SAMAJ KE KAMJOR
..
VfDHlK SAHAYATA
... ACT, 1976
1 Ins. by M.P. AC'l No. 51 or 197616-10 1!)7GJ.
2 Subs. hy M.P. Act No. 26 of 198615·8 19861
3 Subs. by M.f'. Act No 26 ol 198015 8-1986J.
4 Subs. by M.P. Act No. 26 of 1986 (5·8 19861.
111.111.» K 1111111 111111111. 5111111111111 .1117 1:1
.1 .11....1 1111 11m .11 1 flenr ~ 11 1151 5011111 1 .115 «
.1 Wm 1 1.1...
~ 1.1111 1111-. 1111.1...
1w 1111111
33. Appllnaflnn furlegal ndvice 1 1.11111 p 111111111111
1.1 under 511: .3511. .11 1mm.
1115111 legal ,1111 «1111 1111111111.... .111. .1
m, .1 .5 1-11 1.11.11 1 11.1111 1
111m 1
121 111 111 11.11 11; 1 1. 1 111.11 leg.
applicm 11 .5 11.11.11 111111111 5.111 «1 11 1 1 511.111 .1. 1115 1.111111
11.15 11151-11 11111 .1111.” 111 5. Us 11.1- 11151111 . 11.1 11111.1; .11 1.11. 11 1
1.11... 11111.. new en 11
1.111... on 1.1.11. 11.111111 11111.-
39. App mm. 1.11 "gal .1.1 - 11.1.11 1.111
111.112. 51- 11011331111111 . . 11111 11 1.11 1
111111.. ~11. 101111
11 y be 1..-51.111111
11111111111111 11.111111 1... 11.5111. n...1<
1111 11 11111
. .11 11.1 11.51
121 1.1.1 111111 1111111 .111. 1.111... He1~ 1.. 11111.11.
111111 1 1.11.. 5.11.11 (‘1 1.. 1
11.011.511.115 1 11.15 Am . 1111 5 11.1.1
11. 11.11. 1111—11. a.» may 11. p.11. 1111.1 5
[U 11.. 1111111111...
1.11 The .1 51.1.1 182.
1 p.
.1 11.11.
‘139-11 ZIEmergcncy yum" n! the Legal Md Offlcus Ind Chur-
man at :11: lid-"l or Committees! 1 1 .11.1-11.1n1o...111111-11e11
Am 0mm .11 “'16 11111111111111 .5111. w: 11 11 11.1.1 1
.1 11.1 Emlmm .11 1111- Ba .11 1.1 ,1 1 ' a... run .11.-
m. 1.1 11.. 1111.... the ’1Le
1 11.. 11.11» 11... 111. 1r .111 (1.5.1.1...
lee 1511111155.... 11111111111 ul 1 1
3.41 SAMMKEKAMJUR wan/11‘ SAHAYATA M11971. 503
1111111111111 1 11..- Board or 11.. 11111111111151» .11111 5 11 111 1111 11.1.1131
11.111.111.11...» 1 n-allcrrvpon 111.51.. 1.111 1111-1
11» um.- 1. 1y be ‘
121 On recclpl 111 a repcn ”111k. 5.15. n 111 1 111: 11.1.1111 o. 111.-
(:.1m1111.1.-1. .15 1m 0 .5. may 11 111115 1101 11111111111 a1 11.: anion 11111511
by Legal Ald 01111.. 011110 1115111111111a115 1 5111111115: may 11 1.11 11.:
Chamnan 1. 11.111 1.111 1111- mailer;
111 1n 1.11.11 ECHO“ 1.11m. by 111.1 Chan-man 11111115911111.1111..-
Slaw 0111.51.11.11...
11. :35: 1111111111.. mkcn by 11.. Chairman 01.11.111.411“ 1.511111
And and Legal Ach 1e Cammmcc. .11 .11: Board,
11-. was: .1111c11111. 12k... by 11.: (‘11. 11.11... 11111.: 1 11511 Legal
A111 and Legal 11.1.1 Comnuutr. 111 11.5 11.....— 1 Legal 111.1
and Legal 111111115 Cmnmlure
1.. .15: a1 a1 .1. taken 11111115 cm 111 1'1 ul me .1 11.1.5ga1
A11111nd ch Alluce 11.11.111.115. 1111111 15111511.11A1111111d
115 111m... (‘ommmcr
1111 .1. m5.- 111 1111111.. 1.1km by 1,.» .11 A111 0111.1. 111 .1 11151111. or
1211.511 111 me Seamw 01' 111: 11. .111 1111 plarmg 11.51.131.11
helm: 11m 111mm,
11.11115: 11:.151..n 11mm". 511.1 be m.
1..» 11mm 15411 1.11:1 and
mm mnlmmee 511311 m1). 1 .11 1111 5.1.1. 11111: as may be
presrnbcd 1111.13.11 15111111,. lpmcllllunrrs p111... 1.111.. 111.111.11.11
and pmmsmg .1115..le 11.... licauans
12111.1-111511-11111111. 11d and 1.1.11 n.11‘1.<.- 1.111.111.1111. shall 5.1111. 1
11.11.51 511 prL-paxrd 11.11.121.111. 11: MW) ans 1a 111: Board 1.1.115
Approval and legal pracmlonrrs a. .1 by the a 1rd 51.2 11:
pant-I legal pracmluncrs [or .11.- purpM muusunen. 111 work 11111151
.1115 , 151 11.11 .g 11.: currrnry .11 11.5 11~1
131 Th: pallt‘l legal pracuuumr 511.111 111-11111... 1.111. 1111.111...» and
11151114111: such 11.111es m 1.1311111. .11 legal .1111 and log. 111111.11 11.5 m. 1
be 1111511111111
1411 pzlnelkgal 11.1.1- mum-15112.11 111.11.111.11 1115.11l1 151.111.1111
.1111. for 1111- 1111151111.“, rlcrmcd .11111 dullos .11~1-11n.go11 1._ 1.1... L1: 11.1111
11.- 1115511111111
COMMENTARY
Act 11.1111 011114101111 .1 1mm 11m 1:111 .11
~ 1du51r_ . Mun-.11. Hharg. 1.11 State 11/111,. 111911.111: 7115
41. 11111511 “man 1:. "111111.11” 11.: expenses .11. legal .111 u...
leg-l mm: 1 1111-111 1111; .1. WI 111 an 1.111.111 pcrson 1. a
1 5. 1. 1,1111
In-.. b) l\t r Ml o. 26 or 11 8615-8· 1. ·1.
(a) m,mner In which conciliation hall be encourag d ln civil
matter<;:
(b)(I) media of edu<.'alln? th members of the w ak r section of
the J>t'oplc In the di charge of fun lion by th Board under
clau s (n), (o) ,lnd (pl of ecUon 23:
(II} the mann rm which voluntary orga111/,1I Ion hall be! pon-
or d under clau e (q) of ecUon 23 amt c un tilutlon of uch
voluntru,• organtsaUon..,:
(c) con UluUon of legal advice clJnlc :
(d) conduc-tofortentaUoncoun,e forth tralnlngoftheperson-
nel of the legal aid and le?al advice machinery:
( ) manner ln which help of I gaJ pracllUoner de lrous of
rendering help wtthoul any fee shall be ought:
(0 m nner In which practice of .. ppearance by emJcu, curies
may be evolved and encourm(ed:
1
((fO the emolument and other t rm and condition of 'ervlce of
Executlv Chairman under Section 4(3-B)(W).J
(g) the form In which and the dat by which a suppl menl.aJy
budget h. JI be submilled und r sub-se Uon (3) of cUon
29:
(h) the mann r in which an annual r port shall be prepared and
forwarded to the Stat Govemm nt under ub-secUon ( 1) of
ctlon 30:
(I) the manner in which the Board hall cause to be maintained
proper books of ac·counts. nd other books under ub- ec-
Uon ( I) of ecUon 31:
0) the form and manner In whfch and the Umc by which the
tau lies, r turns, particular' or stat ments hall be sub-
mHted under secllon 32:
(k) enumernUon of other matt ·r in which no legal aid or legal
advice shall be granted or glv n under c-lause (h) of section
37:
(I) (I) the fonn to which an appllc, lion shall be made under
.
ub-
,
cllon (I) of cUon 38:
(II) lhe mann r ln which elUcmenl shall be brought a.bout
under sub- ecUon (2) of section 38:
(ml (IJ the fonn In which an application shall be made under ub-
cction (I) of secUon 39:
(U) the form In whJch the order ancUonJng grant of legal aid
shall be mad under u b-sect Ion (2) of section 39;
(n} (I) lhe date by which a II t of lcg.11 practlUoners hall be
prepared und r ub- ccUon (I) of cUon 40:
-----
.
46 SA.MA.I KE KAMJOR
.
VID/ILK SAHAYATA
... ACT, 1976
'
AMA.I KE KA.MJOR
...
VLDH!K WIAYATA
... ACT, 1976 S. 42
party if th court pas es an ord r or a deer In favour of the aided
person or awards compen aUon uch aided per on hall be Uable to
reimburse the di trtct legal aid and legal advice commJttc of all the
expen In urred by the aid comrmtte In glvln? le?al aJd and legaladvtc lo hlm and on his failure lo do so. the amount due from him,
hall be r; coverable ln the same manner a an arrear or land revenue.
42. Legal practitioner not to receive any fee from the party.-Th legal pracUUon r to whom f els du or paid und r Lhls Act shall
not be enUtled to nor shall he receive any fee from the aided person.
CHAPTER VII-Mic llaneous
43. Protection of action taken ln good faith.-(1} No ult.
pro ecutton or other l gal proceeding shall lle again t the Board or
[Chalrman or Vlce-Cha.Jnnan. II .iny], a member or Secretary thereof
or of a cornmtuc or any officer or servant of th Board or any p rson
acung on behalf of the Board for the purpos e o thl Act for anythln ,whl h ls In good fanh don or Intend d to be done under U11 Act.
(2) No suit or other legal proce dlng shall lie against the Board or
the 2[Cha1rman or Vlce-Chrurman. if any], a member or Seer tarythereof or of a commltlee or any officer or rvant of the Board or any
person acting on behalf of the Board for the purpo es of this Act for
any damage cau d or likely to be cau d by anything which I. In goodfalth done or lntended to b done under this Act.
44. Application of other laws not barred. The provisions of this
Act. shall be ln addiUon to and not In derogation of, the provisions of
any oth r law for the ume being ln force.
45. Power of State Government to give direction.-111 dischargeof function under lhl.., Act. the Board shall be guided by uch
dlrecUon
" lhe Stale Oovernm nt may give In wr1lln
.
3(45-A. Members of the Board and committee and officers and
servants of the Board to be public servants. Every member of the
Board and of the CommJttee and every officer, nd servant of the Bo, rd
hall be deemed lo be public rvant wtthln the meantnq of Section 21
of the Indian Penal Code. 18 0 (XLV of 1860).
45-B. Flnallty of declslon.-Ev ry de I Ion taken by the Board or
Comm I tlees under th provtslons of I his Act ln re peel of I gal a Id and
legal advice. or every dect Ion of the Execu tlv Cammi ttee of the Board
or of the funcUonal cornmltt es consutut d und r lhl Act shall be
final and shall not be called ln qu ·sUon In any court of law.]
46. Power to make rules. (I) The SU le Govemm nt may. bynoutlc.uton, mt ke rule tor carrying out the purpo es of this Act.
(2) In particular, and without prejudice to the gcneralny of thfor golng power. uch rul may provide for all or any of the Iollowtng
matters, namely:-
1 Su ·• by I.P. Acl o. 26 or 198 16 8•19HGI.
2 Sub,, by M.P. Aci. !'.o. 26 of 19 15 8 I I,
3 S. 45-A and 45 B lno; by \1.P. Act !\o 26of 19 15 8-10861.
IKEKAMJHI? vmmA MIA |TA ar'r I'm; s 42
rm dun-v iinum iii 1! mm
Van' mom“ iii. k’dpi‘r\mi~lm||u- (blew
relmhurSL [he a \I on Iran m .mi In: oi all
{'ApL-nwsi ”men I)» the. d m mum I
udvhc in mm and on his i (he (ll imm I. n
>ha nermuvemblr ”'1 mm mm" mm m an mm 1nd revenue
«2‘ ugu pmctllionex nm In Izcelve any 1:: from the pulyl
v :uumm m \vhnm n
d in nor Sh - - um me .mim p mm
CHAI’TFK VII Miscellaneom
as. Plotecliun ol neuun men in gnarl mm H N
‘iruseru on ur miiei legal .imu» :1 ”w BLMHI 0|
rhami v n a. men or s: in. 'v um m
or m ~ AC!
{2) m, an or oth-r legal prom-i m: ~1
[he [(11 ummn o x 111 )r Setnmry
Iherenlurofa(*ommlnee oi ny mm” m q mm ul HIE 1mm: m
person .lcung on bah ui mi boar puipmes oi nus Ail lnr
an'immagrrauardm’liki '10 In- um. hvanvlhmgwhithiwn {nail
l'll (lone or intendi-d m l *dnm- undvr lhis A11
44. Appllcnfiun of ”"16! law: an: barred 'n piovmnns nf mi:
N man be In .Iddlllnn in and n L w n «r, me pimmom (
.my L7|hcr aw [M m:- imi bum; in )ru:
45. Pow" a! 5m: Guvernlncnt to give direction A m m
of [unmm ~ undir Um \r1, 1 Board sh.) be unldfll by Hi“)
dimiiom a nu» Sm: Govtm 114 m ) mic in w i;
“1454 Member: in! In: Hand um cnmmincc and officers ma
unm- at the Bend :0 be public lervmls L\i-rv "mum-r of HIV
”mud and UI Un- Comm We and en n u
dull be deemed Au be publll" ~i-ruml u
of 6 Indian F Coll [Skin (XL\' 1503“]
«5‘5. Fimmy n1 decislnn _ dmmn um i by UK
Comn lees undei uu-pm mus m ”1|: mi mi ‘sprrl or Vilnd
lepzilzirl imormemimisim. HirFAeci “Mom. um- Hhelhunl
or of ilic {Imm Una] minimum-L's «.uluh 1 un this Ad ~| \11 hr
line! Mid 51m not bl' called In qui‘shon m (HIV ruurt m 12\\\ \
46‘ Puwzr to make rules (H' \L‘ Shun ( wunum 1| m
"mum on‘ maktiulm in. mm Hg out in pu mean“ im |
(2) In I imml ii and mm
mmgmng pnwEL mar.
"mm namely 4
\‘1!lll!K.‘/\Hrhi"l.-\ .im m
he wmki-r «on. n o!
Nbv m Ronni llndfl’
ulldtrLI u»- < miuiuom such
mum rQllH:d
(mm Imonol
«mm nlullc , ltM’YSmV
n nu- 1mm
mamm [n “mm pim |Ul1£l iii-«mus m
smuh wugm
04 AW ammo by «mini, uuies
uumumL
rm: and “imam ul wrn'm:
i (“on «Hawaii-u) I
n I u supp: cmaxy
r ”lbw-nun [m 0‘ w [ml
x» prepnmi and
undn' ~uh sec“ it” of
is um." \whu n in: ”mm! ~ha|1 ... :l‘ m in- mmnminm
propel kg at mmsmulo m unks ler suh ~81“
Man 101 mum 1
i e mi and i um i ii 1‘ and me i m- h whkh (he
~V mun ruum~ p mm nurimh miss lbe sul
mined undu’r sen n 32
HulmL‘xi unofmlim m in nwmr Inoleg. ud ark-gal
.im 51m iii-m. (”minimum Insethyu scciion
37
Ahelorm min I] App ii n>ha madc under-ml)
\i nonm m umi‘JE.
l u nimim-r l \\ h mum. m 51m ix bloughl abmn
undei s I) «man [an :31“)an
m iumi i . w] n «mu In, made imdcr
Msi'hon
Hu- [Urm m uh ‘h ”it Urdel 5 "cunning gram ur legal am
em bemdi Ilndel‘ iiizioisemunsy
{he mic bv l» pmcmioners man be
fire; n i ~11 [loll 4o;
607
'AMAJ KE KAMJOR
..
VlDf/IC SATIAYATA
... NlYAM, 1977
R5
(e) "Section" means a section of th J\cL
2. AppllcaUon for l?al assLstance or legal advice under sub-
'ecUon (l) of secl!on 38 shall oataln partlc·uJars of lhe appUcant andhis legaJ prob! m with an endorsem ·nt frorn one of the following
persons to lhe efJect that the applicant. altsflcs lhe cllglbtllly lest laiddown in section 33. nomely:-
(a) Member of Parllamenl:
(b) Member of Leg! laUve Assembly:
(c) Member of the Board or n committee;
(d} Any G:i7etled Officer of the State;
(e) Revenue Officer:
(0 Sarpanch of Gram Panchayat;
(gJan Offlce bearer of an lnsUlu lion estabUshed or consututed with
the objecl of welfare and uplifl of lhe members of Schedul d Castes
and Scheduled Trtbes and registered under the Madhya Pradesh
Society Regislrlkaran Adh!nlyam. 1973 (No. 44 of 1973).
3. Where a person desirin? legaJ assistance or legal advice in
unable Lo write an application for lhe purpose himself. a certificatefrom one or the person peclfJed In rule 2 certifying the eligibility ofthe person concerned for legal assistance or legal advice under section33 and slating lh lel{al problem whPreforc legal asslstnnce or JegaJadvice r' required shall be suiflcient for giving legal assistance or legala.dvice a lhe case mny be. by the district committee:
Provided thal an oral request made by such person for giving legalassistance or legal advice may be entertained by the dlslricl commHtt:eIf the di t.rtct commlllee Is saUsfl d thal ?uch person fulfills ellglbllltytesl under section 33.
4. On receipt of the appllcaUon under rule 2 or a cerUflcate or oral
request under ruJe 3. as lhe case may be, the matler may be entrusted
to one of the panel legal practitioners for legal assistance or legaladvice, as the case may be.
5. ( lJ The panel l gal practUloner to whom lhe malter has been
ntru.sted under rule 4 shall eHc!l the nature of lhe legal assistance
and legaJ advice r quJred in the matter and thereafter proce d to
arrange fort.he required legal assistance or legal advice or both. as the
case may be. In the manner herelnafter provided.
(2) If the nature of the problem ts such that ft requires?
(i) an appll atlon on plain paper to be Written;
(ti) a fonn of applicaUon to be ftJled In:
(iJIJ a reply to be given to a notice for r payment of Joan;
(Iv) an affidavit to be filled In;
(v) a document to b prepared;
(vi) a surety bond to be prepared for any of lhe folloWingpur-
poses, namely:-
SA.MAJ KE KAAfJOR
...
VIDHJC SAHAYATA
... NlYAltf, 1977 R. 1
111.... 11, r.1 P. Act No. 51 of 197G 16· 10-19761.
{II) U1e function and the duues whkh shall be performed anddi charged by lhe panel of legal pracUUon T und r sub- ec-Uon (3J of secUon 40:
(!U) the remuneration to which panel legal practJUoner shall beenutl d under sub- ectlon (4) of s cUon 40:
1Ho)the pro edure for provtdtng legal ald In the J Ugh Court andth Suprem Court:
(p) any other matter whlch Is to be or may be prescrtbed.]
(3) All ruJes made under this Act shall be laid on the table of thLegislative A sernbly.
47. Power to make re1ulatJons.-The Board may, With the pre-vious sancuon of the State Governmenl make regulations not tncon-tstent wtth thls Act or the rules made thereunder lo provide for aumatters for which provision Is required to be made under this Act byregulauon
.
RULES
(Notifica.tlonNo. 12281 F'-16-8-76-XXI B. dl 17-3-1977:Pub. i.nM.P.Oaz. Pl IV(Ga), dt 20-5-1977. p. 72J.
And as amended by:-.
1. Notfn. No. J?(e)-326-78-XXI-B, dt, 25-7-1979, Pub. inM.P. Caz. Ext., dt. 31-7-79, p. 2467-70.
2. Notfn. No. F-17(E)-75-92-2l-B0T).dt. 8-12-1993: Pub. InM.P. Gaz, Ext
.•
dt, 21-12-1993, p. 836.
3. No(.fn. No. I 7rE}34-96-XXI-B. dt. 3-4-1996, Pub. In M. P.Caz
..
Pl. rvrGa), dated 19-4-1996, p. 62.
In exercise of the powers conferred by sub-section (1) and clauses(g), (h). Ul. {l) and (m} of sub-section (2) of section 46 of the MadhyaPradesh Sarna] Ke Kamjor Vargon Ke Liye VldhJk Sahayaia TathaVldhlk Salah Adhlniyam, 1976 (No. 26 of 1976), lhe State Oovernm •nLhereby makes the following rules, namely:-
1. In th se rules, unless the con text otherwise requlres:-
(a) "Act" means the Madhya Pradesh Sarna] Ke Karnjor Vargon KcLlye VidhJk Sahayata 1'alha Yidhik Salah AdhJnJyam, 1976 (No. 26 of1976):
(b) "Dlstrtct Cornrruttee" means the district legal aid and legaladvice committee constltuled in each district under section 5;
(c) "Form" means a form app nded to these rul s:
(d) "Revenue Officer· means a Rev nue Officer not below t.he rankof Nalb-Tahsfldar:
606 .\\.\IAJKEKA§1JUR vmmcslumvam ,wy .u‘ M:
l l m n llunp mu! llltllxlllu w -n. m hn-pellurln
dhk‘llalgu‘] by HM lulu-l nrll A l pmc
unn lal nl sechun 40,
[hr remune anon m wluen
e. [rd underxuhwetl IHHIOIsL-cmln 4n.
‘llul llu- pm edan' for prm dlllu leg 1m 1mm Calm and
ll ~5upreml-CuurL
[pl lumvr maner which \5 m hm may be prem )rrl
[3] All lules madv under m mu sh.) m Mud nn me mble u! ”n-
m, ‘Ial ‘ennenlhly
47. Power to make regal-(lull: The Board m y wllh me ’lrte
“nus Mulflmn ol me Sl le Governmem make an nus Iml mmn
wlm Ahl: AM or me ru! 5 mad I eumlel [u prm m- [or .lll
mam-rs forwhl n pmvmon it requuell ml - m {IE under lthd bv
mgulauum
RULES
l 'an/irmm M) 122m me E 76XXJ112‘U. ml 1977 m;
Gm Pl meal (“.20 54971;; 721
Am '<_ em 'dhy 4
1 mm No l7lel 26‘7BAXXLU 5‘7 mm Pub m
M P (Eu E\| m 1H 77.1,, 2467 70
wall" Nu Fel7lL‘l 75 oz 2l Bull. ell a z 1993‘ m).
MI’ Gm Ema 21‘121993
N( In No 4 109:): M b l
(m l I" l l . 4 was, p 62
In excrdsl‘ 0H le ,mwm tonfenrd by :uh seelluu [ll and (lame;
m and lml 01 um secnon l2l n1 section 46 unhe M dhva
pracleeh barns] lle Kamlm x ”m Kev Llye Vlul-llk Sal
Vldmk lenhAdmluyam. mm [Nu‘ 26m 1976) mes
llelcbv makes me n lowmg nlles nan. 4
1 ("Um-me llrs‘ unlcasfllrcnnlexl null-n». c reqmre; 4
[a] All' mL-elns me Mddllya mama Smna] Ke Kamlur ergml Ke-
lee Vldhlk Salla Vale: ’Ialha vldlllk all Adm Am. 1976 [Na 26 or
19715),
[b] 'lenn Cmnml (-6“ means me (I. tnr| k-gul .ud and 1 gal
advlcv mmmlllce cons med m czlrh (IlSlrll‘l under srcllun 5‘
[L11 ml" means a lam. uppl'ndcd la lheac rules:
Idl ‘Rcvcnur onlcer meam .I Revvnllc 0mm nul below me rzlnk
l\‘ .h Tnhs'ldarl
m ml lam
R5 Film/RE lmlmmlmnm .vn‘lltlnv 607
mu unl- . |u 1017“an
h («mu gm th‘sl \d
l4 2.44 Us \.\.~«
'l’DrkhUUK lrd l um-
Ale. mean lm [UH smu-
lel Rmi-Iml 0m
| m ml under lhc Mallhya Pradrsh
V m mam“ 4/lnf1973)
3 \Vlme a pm~ \ elmmlg l ual mm” c or Infill . lure m
mm; ~ \0 wrne , 1 ll.
lmm
1
lm- \L al N mnee ur legal
m ,r : AHA egalll alsmnce m Vega]
ll €.1.~|hf( urn vbe hymcr silhl commute:-
Handed mun ml qum mud bvsurh pmun [or [1W 0:.
smnee nrlemlmlwm d) neulmll dlsln lrlmml
Hm dl~mel l Ummmur l\ n.
wx‘ llmlel sl- Hall :13
4 o" m l [01 hl'llppl
M llndm n
ner w “1mm me ldflcr has been
me ( maul |hvl gal .lsslsl net
r and lhcn- ller pmcml [a
usnldann m 10;; laduee arhmh as llle
l .ee nmbe llhe lnzmm-r hnr‘lnzlfin‘rpllludc‘d
lzlll lln- \fllurvL ml-p. I1|IS~UCh \hal lre‘qnln‘54
an pp! dllmlonp nplllmlunellnum
lm. olapphra unlnm cdln
d reply m he gh‘L-n lo a mum 1m rcpuynlttm nfloall
in mu m l lu be [mm m
.l doe lull lo I). plepmd:
a suren' bond - llu- foliovnng pur
, lses nelmtly