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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2) in Delhi Legal Services Authority Regulations,2002

(2)The Executive Authority of the District Authority shall vest in its Chairman and may be exercised through its Secretary who shall act under the control of the Chairman.Provided the Executive Chairman may give such advice, as he may deem necessary in respect of any matter concerning the affairs of the District Authority.