Section 58 in Rajasthan State Legal Services Authority Regulations, 1999
58. Intimation to the State Authority.
(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 inform the State Authority about the proposal to organise Legal Literacy Camp well before the date on which the Legal Literacy Camp is proposed to be held and furnish the following information to the State Authority-(i)The place, date and the time at which the Legal Literacy Camp is proposed to be held.(ii)Whether some of the Non-Governmental organisations and other organisations have agreed to associate themselves with the Legal Literacy Camp.(iii)Name and other particulars of participants in the Legal Literacy Camp.(iv)Any other information relevant to the convening and organising of the Legal Literacy Camp.
