Section 22(1) in The Jammu and Kashmir Legal Services Authorities Rules, 1998
(1)A person desiring any legal service shall furnish an application-cum-affidavit addressed to the Member-Secretary of the State Authority, Secretary High Court Legal Services Committee, Chairman of the District Authority or the Tehsil Legal Services Committee (here in after referred to as Authority or Committee), as the case may be in a form. approved by the State Authority.
