(1) It shall be the duty of the State Authority to give to effect to the policy and directions of the Central Authority. (2) Without prejudice to the generality of the functions referred to in sub-section (1) , the State Authority shall perform all or any of the following functions, namely:— (a) give legal service to persons who satisfy the criteria laid down under this Act; (b) conduct 1 [Lok Adalats, including Lok Adalats for High Court cases]; (c) undertake preventive and strategic legal aid programmes; and (d) perform such other functions as the State Authority may, in consultation with the 2 [Central Authority], fix by regulations.Open in Lexace · Ask the AI about this section
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