Section 4(4) in Delhi Legal Services Authority Regulations,2002
(4)The State Authority may also establish or direct the District Authority to establish counselling centres at various places in the State with a view to providing permanent or quasipermanent infrastructure for resolving legal disputes between the parties, whether they may be pending in courts or may be in offing. For establishing such centres it will be open to the State Authority/or the District Authority to take active assistance/support of such social service organisations that have zeal for legal aid work.
