Section 62 in Rajasthan State Legal Services Authority Regulations, 1999
62. Removal of Non-Governmental Officers or Persons Associated with Legal Literacy Programmes.
- If in the opinion of chairman of the High Court Legal Awareness Committee, District Legal Awareness Committee or Taluk Legal Awareness Committee, as the case may be, any of the non-governmental organisation or members of legal clinic or any other association associated with legal literacy programmes are not taking interest for fulfilment of the objects of such programmes herein before mentioned, he shall order such non-governmental members of legal clinic or any other such organisations to cease to associate themselves from such camps.
