CONSTITUTION:

  As per rule 8(A) of State Legal Services Authority Act, 1987, and Regulation 5 of A.P State Legal Services Authority Regulations, 1996, the State Authority shall constitute the committee to be called the High Court Legal Services Committee for every High Court for the purpose of exercising powers of performing such functions as may be determined by regulations made by the State Authority.

  The High Court Legal Services Committee shall constitute of sitting judge of the High Court who shall be the Chairman and such number of other members possessing such experience and qualifications as may be determined by regulations made by the State Authority to be nominated by the Chief Justice of High Court.

The Committee shall consist of:
a. The Chief Justice of the High Court shall be the Patron-in-chief to the High Court Legal Services Committee;
b. The sitting judge of the High Court nominated by the Patron-in-chief as Chairman;
c. The Secretary to the Committee;