Section 5 in Rajasthan State Legal Services Authority Regulations, 1999
5. Functions of the Committee.
(1)It shall be the duty of the 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, namely-(a)provide legal services to persons who satisfy the criteria laid down under the Act, the Rules and the Regulations framed thereunder;(b)conduct Lok Adalats for the cases pending in High Court; and(c)encourage the settlement of disputes by way of negotiations, arbitration and conciliation between the parties thereto.
