Section 22 in Chhattisgarh State Legal Services Authority Regulations, 2003
22. Other functions of the District Authority.
- The District Authority besides functions specified in Section 10 shall perform the following functions, namely :-(a)give legal service within the district to persons who satisfy the criteria under the Act;(b)undertake preventive and strategic legal aid programmes within the district;(c)administer and implement the legal services programmes in so far as it relates to the Courts within the district and for this purpose take all such steps as may be necessary and to act in accordance with the directions issued by the Central Authority or the State Authority from time to time;(d)receive and scrutinize applications for legal services and decide all questions as to the grant or withdrawal of a legal service.(e)decide all matters relating to payment of honorarium, costs, charges and expenses of legal services to the Advocates; and(f)prepare and submit returns, reports and statistical information in regard to the legal services programmes to the State Authority.
