Section 4 in Delhi Legal Services Authority Regulations,2002
4. Other Functions of the State Authority
In addition to the functions to be performed by the State Authority as laid down by Section 7(1) and 7(2) (a)(b)(c) of the Act, the State Authority may also perform the following functions:(1)The State Authority may conduct legal literacy camps in different parts of the State with a view to transmitting knowledge about the legal aid schemes conducted in the State or with a view to spreading consciousness about the legal rights and duties of citizens with special reference to the tribal and rural populations, women, children, disabled, handicapped and the weaker sections of the society.(2)The State Authority may itself file Public Interest Litigation or may finance Public Interest Litigation before appropriate Courts in the State if it is satisfied that such litigations arefor the general benefit of a large body or class of persons who cannot by themselves take recourse to law due to penury, illiteracy or other similar reasons.(3)The State Authority may conduct Legal Aid Clinics in different parts of the State itself or in collaboration with law Colleges, Universities and other social service organizations.(4)The State Authority may also establish or direct the District Authority to establish counselling centres at various places in the State with a view to providing permanent or quasipermanent infrastructure for resolving legal disputes between the parties, whether they may be pending in courts or may be in offing. For establishing such centres it will be open to the State Authority/or the District Authority to take active assistance/support of such social service organisations that have zeal for legal aid work.(5)The State Authority may call for periodical reports, returns and other informations as it thinks fit from the High Court Legal Services Committee, District Authority and review the cases where legal services are refused by the High Court Legal Services Committee/District Authority.
