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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

(1)In addition to the functions specified in-section 4 of the Act the State Authority shall exercise supervision and control including the disciplinary control over the employees of the State Legal Services Authority, High Court Legal Services Committee, District Authority and Tehsil Legal Services Committees and prescribe regulations for effecting such control.