Section 8 in The Legal Services Authorities Act, 1987
8. State Authority to act in coordination with other agencies etc., and be subject to directions given by Central Authority.—
In the discharge of its functions the State Authority shall appropriately act in coordination with other governmental agencies, non-governmental voluntary social service institutions, universities and other bodies engaged in the work of promoting the cause of legal services to the poor and shall also be guided by such directions as the Central Authority may give to it in writing.
