Section 2 in The Supreme Court Legal Services Committee Regulations, 1996
2. Definitions.
- In these regulations, unless the context otherwise requires,-(a)"Act" means the Legal Services Authorities Act, 1987 (39 of 1987);(b)"Central Authority" means the National Legal Services Authority constituted under section 3 of the Act;(c)"Chairman" means the Chairman of the Supreme Court Legal Services Committee;(d)"Committee" means the Supreme Court Legal Services Committee;(e)"legal service advocate" means an advocate who has been assigned any work related to legal service;(f)"Legal Service Counsel-cum-Consultant" means an Advocate appointed as Legal Service Counsel-cum-Consultant by the Committee;(g)"member" means a member of the Committee;(h)"Secretary" means the Secretary of the Committee appointed under sub-section (3) of section 3-A of the Act.
