Section 5A in The High Court Legal Services Committee Regulations, 1997
5A. [ Constitution of sub-committee. [Inserted by Notification No. 43/SLSA-104-97, dated 20th April, 1999, published in the U. P. Gazette (Extra), Part 4, Section (Ka), dated 12th May, 1999.]
(1)The Committee may constitute a sub-committee for Lucknow Bench of the High Court for efficient performance of its functions.(2)The sub-committee shall consist of such members of the Committee as may be decided by the Chairman.(3)The sub-committee shall perform such functions of the Committee as may be entrusted to it by the Committee, from time to time.(4)An officer of the High Court, Lucknow Bench, Lucknow, not below the rank of Joint Registrar, belonging to the Uttar Pradesh Higher Judicial Service, may be appointed by the Chairman to work as Secretary of the sub-committee in addition to his duties as such officer of the High Court. He may be paid honorarium of rupees one thousand per month for the performance of the functions and discharge of the duties as Secretary of the sub-committee.]
