Section 30 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
30. Functions of the State Authority.
(1)In addition to the functions specified in-section 4 of the Act the State Authority shall exercise supervision and control including the disciplinary control over the employees of the State Legal Services Authority, High Court Legal Services Committee, District Authority and Tehsil Legal Services Committees and prescribe regulations for effecting such control.(2)The State Authority shall exercise the supervision and control as mentioned in clause (1) through its Executive Chairman.(3)Executive Chairman may in consultation with the Chief Justice delegate powers of supervision and control including power to any person initiate disciplinary proceedings against the officers/ employees of the State Legal Services Authority, High Court Legal Service Committee.
