Section 5(2) in The High Court Legal Services Committee Regulations, 1997
(2)The Committee shall perform all or any of the functions, namely:(a)provide Legal Aid, Legal Advice and Legal Services to persons who are eligible for the purpose under the Act or the Rules;(b)organise and conduct Lok Adalats for High Court cases; and(c)encourage settlement of cases by way of negotiations, arbitration and conciliation.
