Section 26 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
26. Cadre.
- The Cadre means cadre of Legal Services Authorities/ Committees and it shall consist of such permanent and temporary posts as stand sanctioned on the day the Act came in to force, and such number of them as may be sanctioned by the Government in consultation with Hon'ble Chief Justice of High Court after the commencement of the Act.
