Section 10(2) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(2)The Monitoring and Mentoring Committee at the level of the Supreme Court shall consist of, -(i)[a Senior Advocate or an Advocate of at least 15 years of standing as nominated] by the Chairman, Supreme Court Legal Services Committee;(ii)Secretary, Supreme Court Legal Services Committee;(iii)a renowned Academician or an Advocate-on-Record having ten years of practice to be nominated by the Chairman of the Supreme Court Legal Services Committee;(iv)The Legal Service Counsel-cum-Consultant, Supreme Court Legal Services Committee.
