Section 12(3) in The Maharashtra State legal Aid and Advice Scheme, 1979
(3)The District Legal Aid and Advice Committee shall, in addition to the aforesaid powers and functions-(a)supervise, guide and direct the working of the Taluka Legal Aid and Advice Committees within the district; and(b)call for from the Taluka Legal Aid and Advice Committees in the district, such periodical reports, returns and other statistics or information as it may think fit or as are required to be submitted by the Board.
