Section 16(5) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(5)In appropriate cases, the Executive Chairman of the National Legal Services Authority may nominate and authorise the members of its Central Authority to supervise, monitor or advise the Legal Services Institution for effective and successful implementation of these regulations.Form -INational Legal Services Authority(Free and Competent Legal Services) Regulations, -2010(see regulation-3)The Form of Application for Legal Services(this may be prepared in the regional language)Registration No. :
