Section 3A(3) in Chhattisgarh State Legal Services Authority Regulations, 2003
(3)The Patron-in-Chief may undertake such tour throughout the State for promoting the Legal Services Programmes and the schemes of the Act and to implement in the perspective manner. The expenses incurred by the Patron-in-Chief, in respect of the tour and other programmes, shall be met out by the funds of the Chhattisgarh State Legal Services Authority.
