Section 4(3) in Chhattisgarh State Legal Services Authority Regulations, 2003
(3)The State Authority may also establish or direct the District Authority to establish conciliation committees at various centres in the State with a view to providing permanent or quasi-permanent infrastructure for resolving legal disputes between the parties, whether they may be pending in Courts or may be in the offing. For establishing such Committee it will be open to the State authority/or the District Authority to take active assistance/support of such social service organizations that have zeal for legal aid work.
