Section 12(3) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(3)It shall be the duty of the Member-Secretary or Secretary of the Legal Services Institution to place the reports of the [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] before the Executive Chairman or Chairman of the Legal Services Institution and to obtain orders.
