Section 6 in The Supreme Court Legal Services Committee Regulations, 1996
6. Functions and powers of the Chairman.
(1)The Chairman of the Committee shall be in overall charge of administration and implementation of the programmes of the Committee:Provided that the Chairman shall not directly concern any question as to grant or withdrawal of legal service to any person.(2)The Chairman shall cause the meetings of the Committee convened through the Secretary at least once in a period of three months.(3)The Chairman shall preside over the meetings of the Committee.(4)The Chairman shall have all the residuary powers of the Committee.
