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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(1) in Delhi Legal Services Authority Regulations,2002

(1)The Executive Authority of the State Authority shall vest in the Executive Chairman and may be exercised through the Member Secretary who shall act under the control of the executive Chairman :Provided that in respect of any matter concerning the affairs of the State Authority, Patron-in-Chief may render such advice as he may deem it necessary.