Section 10(2) in Delhi State Legal Services Authority Act, 1987
(2)Without prejudice to the generality of the functions referred to in sub-section (1), the District Authority may perform all or any of the following functions, namely:— 1[(a) co-ordinate the activities of the Taluk Legal Services Committee and other Legal Services in the District;](b)organise Lok Adalats within the District; and(c)perform such other functions as the State Authority may 2[*] fix by regulations. 2[*] fix by regulations.”
