Section 5 in The Supreme Court Legal Services Committee Regulations, 1996
5. Powers and functions of the Committee.
- The powers and functions of the Committee shall be-(a)to administer and implement the legal services programme insofar as it relates to the Supreme Court of India and for this purpose take all such steps as may be necessary and to act in accordance with the directions issued by the Central Authority from time to time;(b)to receive and scrutinise applications for legal services and to decide all questions as to the grant of or withdrawal of legal service;(c)to maintain panels of advocates on record and of senior advocates in the Supreme Court for giving the legal advice;(d)to decide all matters relating to payment of honorarium, costs, charges and expenses of legal services to the [advocates on record, senior advocates and advocates] [Substituted for the words "advocates on record and to senior advocates" by Notification No. G.S.R. 646 (E) dated 31.7.2012 (w.e.f. 26.7.1996)] of the Supreme Court;(e)to prepare and submit returns, reports and statistical information in regard to the legal services programme to the Central Authority.
