Section 10 in Jammu and Kashmir Legal Services Authorities Act, 1997
10. Tehsil Legal Services Committee.
(1)The State Authority may constitute a Committee to be called the Tehsil Legal Services Committee for each Tehsil or for group of Tehsil.(2)The Committee shall consist of-(a)the Senior Subordinate Judge operating within the jurisdiction of the Committee who shall be ex-officio Chairman ; and(b)such number of other members, possessing such experience and qualifications, as may be prescribed by the Government, to be nominated, by the Government in consultation with the Chief Justice of the High Court.(3)The Committee may appoint such number of officers and other employees as may be prescribed by Government in consultation with the Chief Justice of the High Court for the efficient discharge of its functions.(4)The officers and other employees of the Committee shall be entitled to such salary and allowances and shall be subject to such other conditions of service as may be prescribed by Government in consultation with the Chief Justice of the High Court.(5)The administrative expenses of the Committee shall be defrayed out of the District Legal Aid Fund by the District Authority.
