Section 16(2) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(2)The High Court Legal Services Committees, the State Legal Services Authorities shall submit copies of the bi-monthly reports of their [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] to their Patron-in-Chief.
