Section 61 in Rajasthan State Legal Services Authority Regulations, 1999
61.
The governmental agencies, non-governmental voluntary social services institutions and other bodies engaged in the work of promoting the cause of Legal Service to the poor shall cooperate the State Authority/District Authority/Committee or the Legal Awareness Committee, as the case may be, in taking appropriate measures for achieving the object of the Act, Rules and the Regulations made thereunder taking their services, they shall be affiliated by the chairman of the State/District Authority or the Committee, as the case may be, or the Legal Awareness Committee shall affiliate their after making such enquiry or taking such step as deem proper and these institutions under the directions of the concerned chairman.
