Section 6(3) in The Legal Literacy Camp, Scheme, 1999
(3)Functions of High Court Legal Saksharata Dal :-(i)It shall be the duty of the High Court Legal Saksharata Dal to give effect to the policy and directions of the State Authority with regard to legal awareness.(ii)Without prejudice to the generality of the functions of the High Court, the High Court Legal Saksharata Dal shall perform all or any of the following functions, namely :-(a)hold Legal Literacy Camps to promote legal awareness in the society specially to illiterate and the weaker sections of the society;(b)publish/distribute pamphlets, booklets and other news letters for legal awareness;(c)establish and control Para Legal Clinic to promote legal awareness;(d)to arrange seminars and the work-shops to that effect;(e)take appropriate measures for spreading legal literacy and legal awareness amongst the people in particular to educate weaker section of the society about their rights, benefits and privileges guaranteed by the Constitution and by social welfare legislations and other enactments as well as administrative programmes and measures etc.(f)to take special efforts to collect the support of Voluntary Social Welfare Institutions working at the grass root level. Particularly among the Scheduled Castes, the Scheduled Tribes and other Backward Classes, Women and Rural and Urban Labour segment.(g)to produce video/documentary films, publicity material, literature and publications to inform general public about the various aspects of the Legal Services Programmes
