Section 23 in Chhattisgarh State Legal Services Authority Regulations, 2003
23. Powers and functions of the Chairman of the District Authority.
(1)The Chairman of the District Authority shall be in overall charge of administration and implementation of the programmes of the State Authority and that of the District Authority.(2)The Chairman shall call meetings of the District Authority convened through the Secretary of District Authority at least once in a period of three months.(3)The Chairman shall have all the residuary powers of the Committee.
