Section 7 in Chhattisgarh State Legal Services Authority Regulations, 2003
7. Powers and functions of the Committee.
(a)The powers and functions of the Committee shall be to administer and implement the legal services programme in so far as it relates to the High Court and for this purpose take all such steps as may be necessary and to act in accordance with the direction issued by the Central Authority or the State Authority from time to time -(b)to receive and scrutinize applications for legal services and to decide all questions as to grant of withdrawal of legal services on such terms and conditions as may be laid down by the Committee from time to time.(c)to maintain panel of advocates of the High Court for giving legal service.(d)to decide all matters relating to payment of honorarium, costs, charges and expenses of legal services to the Advocates of the High Court.(e)to prepare and submit returns, reports and statistical information in regard to the legal services programmes to the State Authority.
