Section 51 in Rajasthan State Legal Services Authority Regulations, 1999
51. Functions of District Legal Awareness Committee.
(1)It shall be the duty of the District Legal Awareness Committee to give effect to the policy and direction of the State Authority.(2)Without prejudice to the generality of the functions referred to in sub-regulation (1), the District Legal Awareness Committee shall, for the District perform all or any of the functions, enumerated in sub-regulation (2) of regulation 46 herein before mentioned for High Court Legal Awareness Committee.
