Section 4 in The M.P. State Legal Services Authority Rules, 1996
4. The powers and functions of the Member.
- Secretary of the State Authority under sub-section (3) of Section 6.- The powers and functions of the Member-Secretary of the State Authority, inter alia, shall be-(a)to give free legal services to the eligible and weaker sections;(b)to work out modalities of the Legal Services Schemes and programmes approved by the State Authority and ensure their effective monitoring and implementation;(c)to exercise the powers in respect of Administrative, Housekeeping, Finance and Budget matters as Head of the Department in the State Government;(d)to manage the properties, records and funds of the State Authority;(e)to maintain true and proper accounts of the State Authority including checking and auditing in respect thereof periodically;(f)to prepare Annual Income and Expenditure Account and Balance Sheet of the said Authority;(g)to liaise with the Social Action Groups and District and Taluk/Tehsil/ Sub-Division Legal Services Authorities;(h)to maintain upto date and complete statistical information including progress made in the implementation of various Legal Services Programme from time to time;(i)to process proposals for financial assistance and issue Utilisation Certificate thereof;(j)to organise various Legal Services Programmes as approved by the State Authority and convene Meetings/Seminars and Workshops connected with Legal Services Programmes and preparation of Reports and follow-up action thereon;(k)to [produce/prepare] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] video/documentary films, publicity material, literature and publications to inform general public about the various aspects of the Legal Services Programmes;(l)to lay stress on the resolution of Rural Disputes and to take extra measures to draw schemes for effective and meaningful legal services for settling Rural Disputes at the door-steps of the rural people;(m)to perform such of the functions as are assigned to him under the Schemes formulated under Section 4(b) of the Act; and(n)to perform such other functions as may be expedient for efficient functioning of the State Authority.
