Section 10(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)Without prejudice to the generality of the functions referred to in sub-regulation (1), or under Sub-section (2) of Section 10, the District Authority may perform all or any of the following other functions, namely-(a)hold Legal Literacy Camps to promotes legal awareness in the people specially the women and the weaker sections of the society;(b)publish/distribute pamphlets, booklets and other newsletters for legal awareness;(c)establish and control Para-Legal Clinics to promote legal awareness;(d)arrange seminars and the workshops to that effect;(e)take appropriate measures for spreading Legal Literacy and Legal Awareness amongst the people in particular, to educate the weaker sections of the society about their rights, benefits and privileges guaranteed by the Constitution and by social welfare legislations and other enactments as well as administrative programmes and measures etc;(f)make special efforts to enlist the support of voluntary social welfare institutions working at the grass-root level, particularly among the Scheduled Castes and the Scheduled Tribes, Women and Rural and Urban Labour segments;(g)produce video/documentary films, publicity material, literature and publications to inform general public about the various aspects of the Legal Services Programmes.
