Section 29(5) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(5)State Legal Services Authority, High Court Legal Services Committee, District Legal Services Authority and Tehsil Legal Services Committee may refer all vacancies to the Board for making recruitment. All appointments to be made by the authority shall be from the merit list prepared by such Board.After clause (5) of Regulation 29, the following shall be added as clause (6).-
