Section 57 in Rajasthan State Legal Services Authority Regulations, 1999
57. Procedure for organising Legal Literacy Camp.
(1)The secretary of the High Court Legal Awareness Committee or the District Legal Awareness Committee or the Chairman of the Taluk Legal Awareness Committee, as the case may be shall convene and organise Legal Literacy Camp at least once in a month.(2)The Secretary of the High Court Legal Awareness Committee or the District Legal Awareness Committee or the chairman of the Taluk Legal Awareness Committee, as the case may be, shall also associate the members of the legal profession, college students, social organisations, charitable and philanthropic institutions and other similar organisations with the Legal Literacy Camp.
