Section 5 in The High Court Legal Services Committee Regulations, 1997
5. Functions of the Committee.
(1)It shall be the duty of the Committee to give effect to such policies, programmes and schemes of Legal Aid, Legal Advice and Legal Services as may be formulated and required by the Central Authority and the State Authority.(2)The Committee shall perform all or any of the functions, namely:(a)provide Legal Aid, Legal Advice and Legal Services to persons who are eligible for the purpose under the Act or the Rules;(b)organise and conduct Lok Adalats for High Court cases; and(c)encourage settlement of cases by way of negotiations, arbitration and conciliation.
