Section 29A(2) in Delhi State Legal Services Authority Act, 1987
(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 (d) of sub-section (2) of section 7;(b)the powers and functions of the High Court Legal Services Committee under sub-section (1) of section 8A;(c)the number, experience and qualifications of members of the High Court Legal Services Committee under clause (b) of sub-section (2) of section 8A;(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 8A;(e)the terms of office and other conditions relating thereto, of the members and Secretary of the District Authority under sub-section (4) of section 9;(f)the number, experience and qualifications of members of the High Court Legal Services Committee under clause (b) of sub-section (2) of section 8A;(g)other functions to be performed by the District Authority under clause (c) of sub-section (2) of section 10;(h)the terms of office and other conditions relating thereto, of members and Secretary of the Taluk Legal Services Committee under sub-section (3) of section 11A.]
