Section 4 in District Legal Services Authority Regulations, 1998
4. The powers and functions of the District Authority shall be :-
( a ) To implement the legal services plans drawn up by the State Authority for the year ;( b ) To administer and implement the legal services programmes in accordance with the guidelines and directions of the State Authority ;( c ) To perform such functions as are assigned or delegated to it by the State Authority from time to time ;( d ) To maintain the accounts of the District Legal Aid Fund ;( e ) To organize the Front - office as per the National Legal Services Authority ( Free and Competent Legal Services ) Regulations , 2010 ;( f ) To receive and scrutinize the applications received for legal services through the Secretary or the Evaluation Committee ;To assign and monitor the assignment of the cases to the Legal Services Advocate / Legal Services Counsel on the panel of the concerned District to ensure even distribution of work and to ensure that the Legal Services Advocates , Legal Services Counsels and Para Legal Volunteers attend to theirassigned work diligently and to monitor their work ;( h ) To report to the State Authority in case of serious complaints against the Legal Services Advocates .To coordinate with the Monitoring Committee in respect of the quality of the legal services being rendered ;( j ) To pay honorarium and fees as per the fee schedule approved by the State Authority ;( k ) To defray other expenses incurred in the course of discharging the functions of the District Authority ;( 1 ) To defray such charges and costs that are directed by the Court keeping in mind that the District Fund is to be utilized for legal aid and services and further keeping in mind the guidelines issued by the State Authority from time to time ;( m ) To organize Lok Adalats in consultation with the State Authority and as per the Guidelines for functioning of Lok Adalats issued by NALSA ; To organize legal awareness camps and to spread legal literacy and to constitute legal literacy clubs as per directions of the State Authority ;( 0 ) To maintain records and statistical data as required by the State Authority and submit the same on a monthly basis to the State Authority .
