Section 8 in Chhattisgarh State Legal Services Authority Regulations, 2003
8. Powers and functions of the Chairman.
(1)The Chairman of the Committee shall be in overall charge of administration and implementation of programmes of the Committee.(2)The Chairman shall call the meetings of the Committee convened through the Secretary atleast once in a period of three months.(3)The Chairman shall preside over the meeting of the Committee.(4)The Chairman shall have all the residuary powers of the Committee.
