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State of Odisha - Act

Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003

ODISHA
India

Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003

Rule ORISSA-HIGH-COURT-PERMANENT-AND-CONTINUOUS-LOK-ADALAT-SCHEME-2003 of 2003

Published on 4 November 2003
Commenced on 4 November 2003
[This is the version of this document from 4 November 2003.]
[Note: The original publication document is not available and this content could not be verified.]

Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003Published vide Notification No. S.R.O. No. 655/2003, 4th November 2003, O.G.E. No. 1784 dated 20.11.2003Orissa State Legal Services AuthorityCantonment Road, CuttackS.R.O. No.655/2003. - In exercise of the powers conferred by Section 7 (1) of the Legal Services Authorities Act, 1987, the Orissa State Legal Services Authority do hereby give effect to the enclosed "The Orissa High Court Permanent & Continuous Lok Adalat Scheme, 2003" duly approved in the Full Court meeting of the Hon'ble High Court.

Chapter I

1. Short title.

- This Scheme may be called the "Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003".

2. Definitions.

- In this Scheme unless the context otherwise require,

(a)"Act" means the Legal Services Authorities Act, 1987 (No. 39 of 1987);

(b)"Chairman" means the Chairman of the Orissa High Court Legal Services Committee;

(c)"Committee" means Orissa High Court Legal Services Committee constituted under Section 8-A of the Act;

(d)"Patron-in-Chief" means the Chief Justice of Orissa High Court;

(e)"State Authority" means Orissa State Legal Services Authority constituted under Section 6 of the Act;

(f)"Chief Justice" means the Chief Justice of Orissa High Court;

(g)"Lok Adalat" means Permanent and Continuous Lok Adalat under the Scheme.

Chapter II
Procedure for organizing Lok Adalat

3.

The Committee shall organize Lok Adalats as and when it thinks proper. To begin with Lok Adalat sitting shall be held at least once in a month on a Saturday.

4.

The Secretary of the Committee shall issue notices to the parties of the case for their consent to get the case decided by the Lok Adalat.

5.

The Chief Justice or any other Judge may refer cases to the Lok Adalat along with the record of the case for settlement. The Secretary of the Committee shall also prepare the list of such cases in which parties have consented to get their cases disposed of through Lok Adalat.

6.

The number of sittings shall be worked out by the Lok Adalat depending upon the workload in consultation with the Committee.

Chapter III
Composition of Lok Adalat

7.

The Secretary of the Committee shall with the approval of the Chief Justice or any other Judge so authorized by him constitute Benches of the Lok Adalats.

8.

Every Lok Adalat organised by the Committee shall consist of Serving or retired Judges of the High Court.

9.

The Patron-in-Chief with the consultation of the Executive Chairman of the State Authority may prepare a panel and nominate the retired Judges as members of the Lok Adalat.

10.

The Patron-in-Chief may nominate the sitting Judge of the High Court with the consultation of Chairman as and when he thinks it proper.

Chapter IV
Maintenance of the Records

11.

The Secretary of the Committee shall be responsible for safe custody of the records of the Lok Adalat.

12.

The secretary of the Committee shall maintain a Register of the Lok Adalat giving particulars of the,-

(i)Date of the receipts;

(ii)Category and subject wise nature of the case;

(iii)Details of the parties;

(iv)Such other particulars, as may be deemed necessary; and

(v)Date of settlement and return of the case file;

(vi)When the case is finally disposed of by the Lok Adalat, result of the case will be entered in the register.

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State of Odisha - Act