Section 30(2) in The Jammu and Kashmir Legal Services Authorities Rules, 1998
(2)On and with effect from the-constitution of the High Court Legal Services Committee under section 6 of the Act, the District Legal Services Authority under section 7 of the Act and the Tehsil Legal Services Committee under section 10 of the Act, all properties and assets of the District and Tehsil Legal Aid Authorities constituted under the provisions of the Jammu and Kashmir State Legal Aid to the Poor Rules, 1987 shall stand transferred and vest in the corresponding aforesaid committees or authority, as the case may be.
