Section 10(3) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(3)The Monitoring and Mentoring Committee at the level of the High Court shall consist of, -(i)[a Senior Advocate or an Advocate of at least 15 years of standing as nominated] [Substituted 'a sitting or retired Judge of the High Court or a Senior Advocate as may be nominated' by Notification F. No. L/61/10/NALSA, dated 28.8.2019 (w.e.f. 9.9.2010).] by the Chairman, High Court Legal Services Committee;(ii)Secretary, High Court Legal Services Committee.
