Section 5 in Himachal Pradesh State Legal Services Authority Regulations, 1996
5. Functions of High Court Legal Services Committee.
(1)It shall be the duty of the High Court Legal Services 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 High Court Legal Services Committee shall, for the High Court, perform all or any of the following functions, namely :(a)provide legal services to persons who satisfy the criteria laid down under the Act and the rule framed thereunder;(b)conduct Lok Adalats for High Court case; and(c)encourage the settlement of dispute by way of negotiations, arbitration and conciliation.
