Section 10(2) in The Legal Services Authorities Act, 1987
(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 the Taluk Legal Services Committee and other Legal Services in the District;(b)organise Lok Adalats within the District; and(c)perform such other functions as the State Authority may fix by regulations.
