Section 5 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
5. Functions of High Court Legal Services Committee.
(1)It shall be the duty of the High Court Legal Services Committee to give effect to the policy and directions of the State Authority.(2)Without prejudice to the generality of the functions referred to in sub-regulation (1) the Committee shall, perform all or any of the following functions for the High Court, namely :-(a)provide legal services to persons who satisfy the criteria laid down under the Act and the rules framed thereunder ;(b)conduct Lok Adalats for High Court cases ; and(c)encourage the settlement of disputes by way of negotiations, arbitration and conciliation.
