Section 21(3) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(3)The application-cum-affidavit shall be accompanied with a certificate of the competent authority who for the purpose of clauses (a), (b), (c), and (f) of section 12 of the Act shall be Tehsildar/any Gazetted Officer, for the purpose of clause (d) Medical Officer and for purposes of clause (g) of the section 12 shall be incharge of the custody and Superintendent Hospital, Nursing Home respectively. The certificate shall be in "Form B" annexed herewith or in the form prescribed under relevant rules governing that particular category.
