Section 30 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
30. Transfer of assets of the Jammu and Kashmir State Legal Services board.
(1)On and with effect from the constitution of the State Legal Services Authority under the provisions of section 3 of the Act-(i)the Jammu and Kashmir State Legal Services Board constituted under rule 3 of the Jammu and Kashmir State Legal Aid to the Poor Rules, 1987 (hereinafter referred to as the said Board) shall stand dissolved ;(ii)all property, movable or immovable, belonging the said Board shall vest in the State Authority and shall be applied by the State Authority to the objects and purposes of the Act and the rules framed thereunder ; and(iii)all the debts and liabilities of the said Board shall be transferred to the State Authority and shall thereafter be discharged and satisfied by it out of the aforesaid property.(2)On and with effect from the-constitution of the High Court Legal Services Committee under section 6 of the Act, the District Legal Services Authority under section 7 of the Act and the Tehsil Legal Services Committee under section 10 of the Act, all properties and assets of the District and Tehsil Legal Aid Authorities constituted under the provisions of the Jammu and Kashmir State Legal Aid to the Poor Rules, 1987 shall stand transferred and vest in the corresponding aforesaid committees or authority, as the case may be.
