Report No. 266

9. Substitution of new section for section 9A.

For section 9A of the Advocates Act, the following section shall be substituted, namely:-

"9A.Constitution of legal aid committees.-

(1) A Bar Council may constitute one or more legal aid committees each of which shall consist of seven members, of whom four shall be persons elected by the Council from amongst its members and three persons who are not members, to be co-opted by the Council from the following categories, namely:-

(i) former Chief Justice or a Judge of a High Court;

(ii) advocates who possess the qualifications specified in the first proviso to sub-section (2) of section 3; and the Chief Justice or the Judge of the High Court, co-opted as member thereof, shall be the Chairman of the committee.

(2) The term of office of the members of legal aid committee shall be five years."