Section 30 in Punjab State Legal Services Authorities Rules, 1996
30. Transfer of assets of Punjab State Legal Service Board.
(1)On and with effect from the constitution of the State Legal Services Authority under the provisions of section 6 of the Act -(i)the Punjab State Legal Services Board constituted under rule 3 of the Punjab State Grant of Free Legal Service to the Poor Rules, 1990 (hereinafter referred to as the said Board) shall stand dissolved;(ii)all property, movable or immovable, belonging to the said Board shall vest in the State Authority and shall be applied by the State Authority to the objects and purposes of the Act and the Rules framed thereunder; and(iii)all the debts and liabilities of the said Board shall be transferred to the State Authority and shall thereafter be discharged and satisfied by it out of the aforesaid property.(2)On and with effect from the constitution of the High Court Legal Services Committee under section 8-A of the Act, the District Legal Services Authority under section 9 of the Act and the Sub-Divisional Legal Services Committee under Section 11-A of the Act, all properties and assets of the State Legal Services Committees, District Legal Service Committees and the Sub-Divisional Level Legal Committees constituted under the provisions of the Punjab State Grant of Free Legal Service to the Poor Rules, 1990, shall stand transferred and vested in the corresponding aforesaid Committees or authority, as the case may be.
