Section 10 in Rajasthan State Legal Services Authority Regulations, 1999
10. Functions of the District Legal Services Authority .
(1)It shall be the duty of every District Authority, in accordance with Section 10 of the Act, to perform such of the functions of the State Authority in the District as may be delegated to it from time to time by the State Authority.(2)Without prejudice to the generality of the functions referred to in sub-regulation (1), or under Sub-section (2) of Section 10, the District Authority may perform all or any of the following other functions, namely-(a)hold Legal Literacy Camps to promotes legal awareness in the people specially the women and the weaker sections of the society;(b)publish/distribute pamphlets, booklets and other newsletters for legal awareness;(c)establish and control Para-Legal Clinics to promote legal awareness;(d)arrange seminars and the workshops to that effect;(e)take appropriate measures for spreading Legal Literacy and Legal Awareness amongst the people in particular, to educate the weaker sections of the society about their rights, benefits and privileges guaranteed by the Constitution and by social welfare legislations and other enactments as well as administrative programmes and measures etc;(f)make special efforts to enlist the support of voluntary social welfare institutions working at the grass-root level, particularly among the Scheduled Castes and the Scheduled Tribes, Women and Rural and Urban Labour segments;(g)produce video/documentary films, publicity material, literature and publications to inform general public about the various aspects of the Legal Services Programmes.(3)In the discharge of its functions under the Act, the District Authority shall, wherever it is considered appropriate, act in co-ordination with other governmental and non-governmental institutions, universities and others engaged in the work of promoting the cause of legal services to the poor and shall also be guided by such directions as the State Authority may give to it in writing.
