Section 20 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
20. Matters on which legal service is admissable.
- In addition to the cases covered under sections 12 and 15 of the Act, legal services may also be provided in all matters where such services shall be aimed at(a)amicable settlement of the dispute by bringing about conciliation between the parties to the disputes ; and(b)rendering assistance in complying with various legal requirements in order to secure the benefits under various schemes sponsored by the State Government or any other public authority or for the welfare of the general public or any section thereof.
