Section 5(2) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(2)Without prejudice to the generality of the functions referred to in sub-regulation (1) the Committee shall, perform all or any of the following functions for the High Court, namely :-(a)provide legal services to persons who satisfy the criteria laid down under the Act and the rules framed thereunder ;(b)conduct Lok Adalats for High Court cases ; and(c)encourage the settlement of disputes by way of negotiations, arbitration and conciliation.
