Section 22 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
22. Procedure for providing free legal services.
(1)A person desiring any legal service shall furnish an application-cum-affidavit addressed to the Member-Secretary of the State Authority, Secretary High Court Legal Services Committee, Chairman of the District Authority or the Tehsil Legal Services Committee (here in after referred to as Authority or Committee), as the case may be in a form. approved by the State Authority.(2)The Member-Secretary, Secretary or the Chairman of the Authority as the case may be shall maintain a register of applications wherein all applications for legal services received under sub-rule (1) shall be entered.
