Section 16(3) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(3)The District Legal Services Authorities and Taluk Legal Services Committees shall submit copies of the bi-monthly reports of their [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] to the Executive Chairman of the State Legal Services Authority.
