Section 31 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
31. Transitory provisions.
- Notwithstanding anything contained in these rules, the Jammu and Kashmir State Legal Aid and Advice Board and the District and Tehsil Legal Aid Authorities constituted-under the Jammu and Kashmir State Legal Aid to Poor. Rules, 1987 shall continue to function till the Authorities and Committees are constituted under the Act and the rules framed thereunder.
