Section 55 in Rajasthan State Legal Services Authority Regulations, 1999
55. Function of Taluk Legal Awareness Committee.
(1)It shall be the duty of the Taluk Legal Awareness Committee to give effect of the policy and direction of the State Authority and District Legal Awareness Committee.(2)Without prejudice to the generality of the functions referred to in sub regulation (1), the Taluk Legal Awareness Committee shall, for the Taluk Concerned perform all or any of the functions, enumerated in sub-regulation (2) of regulation 46 herein before mentioned for the High court Legal Awareness Committee.
