Section 7 in Punjab State Legal Services Authorities Rules, 1996
7. Director, Legal Services.
[Section 6(3)]. - The Director as Member Secretary of the State Authority constituted under these rules shall exercise the following powers and shall perform the following duties, namely :-(a)to give free legal services to the eligible persons and weaker sections of the society;(b)to work out modalities of the Legal Services Schemes and Programmes approved by the State Authority and ensure their effective monitoring and implementation;(c)to exercise the powers as Director in respect of Administrative House Keeping, Finance and Budget matters as Head of the Department of Legal Services;(d)to maintain true and proper accounts of the State Authority including periodical checking and auditing in respect thereof;(e)to manage the properties, records, and funds of the State Authority;(f)to prepare annual Income and Expenditure Accounts Balance-Sheet of the State Authority;(g)to liaise with the Social Action Groups, District Authorities and Sub-Divisional Committees;(h)to maintain upto date and complete statistical information including progress made in the implementation of various Legal Service Programmes from time to time.(i)to process proposals for financial assistance and issue Utilisation Certificate thereof;(j)to organise various legal services programmes as approved by the State Authority and convene meetings or seminars and workshops connected with the Legal Services Programmes and Preparation of Reports and follow-up action thereof;(k)to produce video or documentary films, publicity material, literature and publications to inform general public about the various aspects of the legal services programmes;(l)to lay stress on the resolution of rural disputes and to take extra measures to draw schemes for effective and meaningful legal services for settling rural disputes at the door-steps of the rural people including organisation of Mediation Centres in the rural as well as urban areas;(m)to perform such other functions as are necessary to give effect to the policy and directions of the Central Authority; and(n)to perform such other duties as any be expedient for efficient functioning of the State Authority or as may be assigned to him by the Executive Chairman.
