Section 8(2) in Jammu and Kashmir Legal Services Authorities Act, 1997
(2)Without prejudice to the generality of the functions referred to in sub-section (1), the District Authority may perform all or any of the following functions, namely :-(a)co-ordinate the activities of Tehsil Legal Services Committee and other legal services in the District ;(b)organize Lok Adalats with in the District ; and(c)perform such other functions as the State Authority may fix by regulations.
