Section 3(4) in The Supreme Court Legal Services Committee Regulations, 1996
(4)The Committee shall become successor of the erstwhile Supreme Court Legal Aid Committee and will honour all the commitments made by the erstwhile Supreme Court Legal Aid Committee insofar as providing legal aid in cases before Supreme Court in India, is concerned. No asset or liability of the Supreme Court (Middle Income Group) Legal Aid Committee will devolve on the Committee, but the Committee may extend such facilities of its establishment to the said Supreme Court (Middle Income Group) Legal Aid Committee as the Chairman may approve.
