Section 27(2) in Jammu and Kashmir Legal Services Authorities Act, 1997
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the other functions to be performed by the State Authority under clause (p) section 4 ;(b)the powers and functions of the High Court Legal Services Committee under sub-section (1) of section 6 ;(c)the number, experience and qualifications of members of the High Court Legal Services Committee under clause be of sub-section (2) of section 6 ;(d)the terms of office and other conditions relating thereto of the members and Secretary of the High Court Legal Services Committee under sub-section (4) of section 6 ;(e)the terms of office and other conditions relating there to of the members and Secretary of the District Authority under sub.section (4) of section 7 ;(f)the number, experience and qualifications of members of the High Court Legal Services Committee under clause (b) of sub.section (2) of section 6 ;(g)other functions to be performed by the District Authority under clause (e) of sub-section (2) of section 8.
