Section 3A(2) in Chhattisgarh State Legal Services Authority Regulations, 2003
(2)The Patron-in-Chief, shall at any time call upon the Member Secretary of the State Legal Services Authority, Secretary of the High Court Legal Services Committee, the Chairman and Secretary of the District Legal Services Authorities or the Taluk Committee, as the case may be and give such instructions from time to time to implement the schemes.
