Section 7 in Chhattisgarh Legal Services Authority Rules, 2002
7. The powers and functions of the Member-Secretary of the State Authority under sub-section (3) of Section 6.
- The powers and functions of the Member-Secretary of the State Authority inter alia, shall be-(a)to give free legal services to the eligible and weaker sections;(b)to work out modalities of the Legal Services Schemes and programmes approved by the State Authority and ensure their effective monitoring and implementation;(c)to exercise with the approval of the Executive Chairman, the powers in the respect of Administrative, Finance and Budget matters as Head of the Department in the State Government;(d)to manage the properties, records and funds of the State Authority;(e)to maintain true and proper accounts of the State Authority including checking and auditing in respect thereof periodically;(f)to prepare Annual Income and Expenditure Account and Balance-Sheet of the said Authority;(g)to liaise with the Social Action Groups and District and Taluk/ Tehsil/Sub-Division Legal Services Authorities;(h)to maintain up to date and complete statistical information including progress made in the implementation of various Legal Services Programme from time to time;(i)to process proposals for financial assistance and issue Utilisation Certificate thereof;(j)to organize various Legal Services Programmes as approved by the State Authority and convene meetings or seminars and workshops connected with the Legal Services Programmes and preparation of reports and follow-up action thereon;(k)to produce or prepare video or documentary films, publicity material, literature and publications to inform general public about the various aspects of the Legal Services Programmes;(l)to lay stress on the resolution of rural disputes and to take extra measures to draw schemes for effective and meaningful Legal Services for settling rural disputes at the door-steps of the rural people;(m)to perform such of the functions as are assigned to him under the Schemes formulated under clause (b) of Section 4 of the Act; and(n)to perform such other functions as may be expedient for the efficient functioning of the State Authority.
