Section 30(2) in Punjab State Legal Services Authorities Rules, 1996
(2)On and with effect from the constitution of the High Court Legal Services Committee under section 8-A of the Act, the District Legal Services Authority under section 9 of the Act and the Sub-Divisional Legal Services Committee under Section 11-A of the Act, all properties and assets of the State Legal Services Committees, District Legal Service Committees and the Sub-Divisional Level Legal Committees constituted under the provisions of the Punjab State Grant of Free Legal Service to the Poor Rules, 1990, shall stand transferred and vested in the corresponding aforesaid Committees or authority, as the case may be.
