Section 12(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(3)The Cell for women shall act as liaison between the Committee and the women residing within the area of the Committee and try to ascertain the problems and difficulties which the women may be facing and bring such problems to the notice of the Committee and take all such steps and make all such recommendations as may be necessary for the purpose of resolving the problems and grievances of women by resort to the legal process.
