Section 10(4) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(4)The Monitoring and Mentoring Committee at the State or District Legal Services Authority shall consist of, -(i)Member-Secretary or Secretary of the Legal Services Institution, as the case may be;(ii)one serving judicial officer from the State Higher Judicial Service;(iii)one retired judicial officer or one Advocate of fifteen years' standing or more.
