Section 3 in Chhattisgarh State Legal Services Authority Regulations, 2003
3.
The Executive Authority of the State Authority shall vest in the Executive Chairman and may be exercised through the Member Secretary who shall act under the control of the Executive Chairman :Provided that in respect of any decision to be taken, the Patron-in-Chief may give such advice as is deemed necessary.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.The Executive Authority of the Taluk Committee shall vest in its Chairman and may be exercised either by himself or through such other officer who is chosen for the purpose.Chapter-II-A
