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Supreme Court Legal Services Committee (Amendment) Regulations, 2019 — Notified; regulation providing cases in which ‘Legal Services’ not to be provided –Omitted

F.No.6(2)/96-NALSA.—In exercise of the powers conferred by Section 29 of the Legal Services Authorities Act, 1987 (39 of 1987), the Central Authority hereby makes the following regulations further to amend the Supreme Court Legal Services Committee Regulations, 1996, namely: –

1. Short title and commencement — (1) These regulations may be called the Supreme Court Legal Services Committee (Amendment) Regulations, 2019.

                              (2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Supreme Court Legal Services Committee Regulations, 1996 (hereinafter referred to as the principal regulations), in Regulation 10, –

(i) in sub-regulation (3), for the words, “two thousand five hundred”, the words “twenty-five thousand” shall be substituted.

3. In the principal regulations, Regulation 14 shall be omitted.


*For the purpose of understanding, let’s have a look at the earlier provision:

Sub- Regulation (3) of Regulation 10 before the amendment was as follows:

For the purpose of meeting incidental minor charges, court-fee, stamps and expenditure necessary for obtaining copies of documents, etc., a permanent advance of Rupees two thousand five hundred shall be placed at the disposal of the Secretary of the Committee.

After the amendment introduced, sub-regulation (3) of Regulation 10 will read as follows:

For the purpose of meeting incidental minor charges, court-fee, stamps and expenditure necessary for obtaining copies of documents, etc., a permanent advance of Rupees twenty-five hundred shall be placed at the disposal of the Secretary of the Committee.

Regulation 14, which lays down certain cases in which the “Legal Services” will not be provided shall be omitted after the introduction of above amendments.


Ministry of Law and Justice

[Notification dt. 18-09-2019]

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