Section 5 in Jammu and Kashmir Legal Services Authorities Act, 1997
5. State Authority to Act in co-ordination with other agencies and be subject to direction given by the Government.
- In the discharge of its functions under this Act, the State Authority shall, wherever appropriate, act in co-ordination with other Governmental agencies, non-governmental voluntary social welfare institution universities and others engaged in the work of promoting the cause of legal services to the poor and shall be guided by the directions as the Government may give to it in writing.
