Section 8 in Jammu and Kashmir Legal Services Authorities Act, 1997
8. Function of District Authority.
(1)It shall be the duty of the District Authority to perform such of the functions of the State Authority in the District as may be delegated to it from time to time, by the State Authority.(2)Without prejudice to the generality of the functions referred to in sub-section (1), the District Authority may perform all or any of the following functions, namely :-(a)co-ordinate the activities of Tehsil Legal Services Committee and other legal services in the District ;(b)organize Lok Adalats with in the District ; and(c)perform such other functions as the State Authority may fix by regulations.
