Section 9 in Jammu and Kashmir Legal Services Authorities Act, 1997
9. District Authority to act in co-ordination with other agencies be subject to direction given by the State Authority.
- In the discharge of its functions under this Act, the District Authority shall, wherever appropriate, act in co-ordination with other governmental and nongovernmental institutions, universities and others engaged in the work of promoting the cause of legal services to the poor and shall also be guided by such directions as the State Authority may give to it in writing.
