Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(3) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(3)Executive Chairman may in consultation with the Chief Justice delegate powers of supervision and control including power to any person initiate disciplinary proceedings against the officers/ employees of the State Legal Services Authority, High Court Legal Service Committee.