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State of Madhya Pradesh - Act

The M.P. State Legal Services Authority Rules, 1996

MADHYA PRADESH
India

The M.P. State Legal Services Authority Rules, 1996

Rule THE-M-P-STATE-LEGAL-SERVICES-AUTHORITY-RULES-1996 of 1996

Published on 24 June 1996
Commenced on 24 June 1996
[This is the version of this document from 24 June 1996.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. State Legal Services Authority Rules, 1996Published vide Notification F. No. 17 (E)-141-21-B (2), dated 24-6-1996, M.P. Rajpatra, dated 24-6-1996 at pp 522(7)-522(13)In exercise of the powers conferred by Section 28 of the Legal Services Authorities Act, 1987 (No. 39 of 1987), [x x x] [Omitted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] and in consultation with the Chief Justice of the Madhya Pradesh High Court, the Government of Madhya Pradesh makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called "The Madhya Pradesh State Legal Services Authority Rules, 1996".

(2)They shall come into force on such date as the State Government may, by notification, appoint.

2. Definitions.

- In these Rules, unless the context otherwise requires,-

(a)"Act" means the Legal Services Authorities Act, 1987 (No. 39 of 1987) [x x x] [Omitted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(b)"Chairman" means the Executive Chairman of the State Authority, or, as the case may be, the Chairman of the Taluk/Tehsil/Sub Division Legal Services Committee;

(c)[ "Legal Practitioner" shall have the same meaning as assigned to it in the Advocates Act, 1961 (No. 25 of 1961)] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.];

(d)[x x x] [Clause (d) omitted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(e)"Member" means the member of the State Authority appointed under clause (c) of sub-section (2) of Section 6 of the Act, or as the case may be;

(f)"Secretary" means the Member-Secretary of the State Legal Services Authority constituted under Section 6 of the Act or, the Secretary of the High Court Legal Services Committee constituted under Section 8-A of the Act, or the Secretary of the District Legal Services Authority constituted under Section 9 of the Act or as the case may be;

(g)[x x x] [Omitted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(h)"Taluk/Tehsil/Sub-Division Legal Services Committee" means a Taluk/Tehsil/Sub-Division Legal Services Committee constituted under Section 11-A of the Act;

(i)All other words and expressions used in these Rules but not defined shall have the meaning respectively assigned to them in the Act.

3. The number, experience and qualifications of other members of the State Authority under clause (c) of sub-section (2) of Section 6.

(1)The State Authority shall have not more than fifteen members.

(2)[ The following shall be the ex-officio members of the State Authority:-

(a)The Chief Secretary, Government of Madhya Pradesh;

(b)Advocate General of the State;

(c)The Secretary in charge of the Department of Finance;

(d)The Secretary incharge of the Department of Home;

(e)The Secretary in charge of the Department of Law & Legislative Affairs;

(f)Registrar General of Madhya Pradesh High Court;

(g)Chairman of the Madhya Pradesh Rajya Anusuchit Janjati Ayog and Madhya Pradesh Rajya Anusuchit Jati Ayog;

(h)Chairman, State Bar Council of Madhya Pradesh;

(i)President, Madhya Pradesh High Court Bar Association, Jabalpur; and

(j)Two Chairman of the District Authority, as may be nominated by the State Government in consultation with the Chief Justice of High Court].

(3)The State Government may nominate, in consultation with the Chief justice of the High Court, other three members from amongst those possessing the experience and qualifications prescribed in sub-rule (4) of this rule.

(4)A person shall not be qualified for nomination as a member of the State Authority unless he is-

(a)an eminent Social Worker who is engaged in the upliftment of the weaker sections of the people, including Scheduled Castes, Scheduled Tribes, women, children, rural and urban labour; or

(b)an eminent person in the field of law; or

(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.

4. The powers and functions of the Member.

- Secretary of the State Authority under sub-section (3) of Section 6.- The powers and functions of the Member-Secretary of the State Authority, inter alia, shall be-

(a)to give free legal services to the eligible and weaker sections;

(b)to work out modalities of the Legal Services Schemes and programmes approved by the State Authority and ensure their effective monitoring and implementation;

(c)to exercise the powers in respect of Administrative, Housekeeping, Finance and Budget matters as Head of the Department in the State Government;

(d)to manage the properties, records and funds of the State Authority;

(e)to maintain true and proper accounts of the State Authority including checking and auditing in respect thereof periodically;

(f)to prepare Annual Income and Expenditure Account and Balance Sheet of the said Authority;

(g)to liaise with the Social Action Groups and District and Taluk/Tehsil/ Sub-Division Legal Services Authorities;

(h)to maintain upto date and complete statistical information including progress made in the implementation of various Legal Services Programme from time to time;

(i)to process proposals for financial assistance and issue Utilisation Certificate thereof;

(j)to organise various Legal Services Programmes as approved by the State Authority and convene Meetings/Seminars and Workshops connected with Legal Services Programmes and preparation of Reports and follow-up action thereon;

(k)to [produce/prepare] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] video/documentary films, publicity material, literature and publications to inform general public about the various aspects of the Legal Services Programmes;

(l)to lay stress on the resolution of Rural Disputes and to take extra measures to draw schemes for effective and meaningful legal services for settling Rural Disputes at the door-steps of the rural people;

(m)to perform such of the functions as are assigned to him under the Schemes formulated under Section 4(b) of the Act; and

(n)to perform such other functions as may be expedient for efficient functioning of the State Authority.

5. [ Terms of office of the Executive Chairman. [Substituted by Notification dated 2-6-2004.]

- The Executive Chairman of the State Authority, whether a serving or retired Judge of the High Court, shall hold office during the pleasure of the Governor.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

6. [ Special provisions for the Patron-in-Chief, Executive Chairman of the State Legal Services Authority and Chairman, High Court Legal Services Committee. [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(1)The Patron-in-Chief, Executive Chairman, in case he is a sitting Judge of the High Court, and the Chairman High Court Legal Services Committee, shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the State Authority or the High Court Legal Services Committee, as the case may be, and be paid by the said Authority or the Committee, as the case may be, in accordance with the provisions of the High Court Judge (Travelling Allowances) Rules, 1956.

(2)

(i)The Patron-in-Chief and the Executive Chairman each shall be provided with a staff car and driver by the State Authority and the expenditure on account of the pay and allowances of the staff car drivers as well as the maintenance and repairs of the cars shall be borne by the said Authority.

(ii)The Chairman, High Court Legal Services Committee shall be provided with a staff car and a driver by the Committee and the expenditure on account of the pay and allowances of the car driver as well as the maintenance and repairs of the car shall be borne by the Committee.

(3)The ceiling for the petrol consumption for cars provided under sub-rule (2) shall be 200 litres per month.

(4)The Patron-in-Chief, Executive Chairman, State Legal Services Authority and Chairman, High Court, Legal Services Committee each shall be provided with telephone with S.T.D. facility, and furnished office at the residence, and each of them shall be entitled to sumptuary-allowance of one thousand rupees per month.]

6A. [ Special provision for the Chairman of the District Legal Services Authorities and the Chairman Taluk/Tahsil/Sub-Division Legal Services Authorities. [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

- The Chairman, District Legal Services Authorities and the Chairman Taluk/Tahsil/Sub-Divisional Legal Services Authorities shall be entitled to sumptuary allowance of Five Hundred rupees and Three Hundred rupees per month, respectively.]

7. Conditions of service of the Executive Chairman in case of a retired Judge of the High Court.

- Where the Executive Chairman of the State Authority is a retired Judge of the High Court or retired as High Court Judge during his term of office as Executive Chairman of the State Authority :-

(i)his terms and conditions shall be such as are specified in the Government of India, Ministry of Finance, Department of Expenditure-O.M. No. 19048/7/80-E.IV, dated 8th October, 1987 or such other relevant orders of the State Government as may be applicable to the retired Judges of the High Court appointed on Commissions/ Committees;

(ii)he shall be permitted to subscribe to the Contributory Provident Fund of the State; and

(iii)he shall be entitled to a sumptuary allowances to the tune of rupees [one thousand] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] per month and paid by the State Authority.

8. Meetings of the State Authority.

(1)The State Authority shall meet atleast once in three months.

(2)The Member-Secretary may, or when so directed by the Patron-in-Chief or in his absence by the Executive Chairman, convene a meeting of the State Authority at the place, date and time to be fixed in consultation with the Executive Chairman of the State Authority.

(3)Any five members of the State Authority may send their requisition addressed to the Member-Secretary of the State Authority for consideration of the subject or matter specified in the requisition.

(4)On receipt of the requisition, the Member-Secretary shall, [with the approval of] [Substituted by Notification.No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] consultation with the Patron-in-Chief or, in his absence, with the Executive Chairman, convene a meeting of the State Authority for consideration of the subject or matter specified in the requisition :Provided that in case the meeting of the State Authority is going to be held within a month from the date of receipt the requisition, then the subject or matter mentioned in the requisition shall be included for consideration in the agenda of such meeting with the approval of the Patron-in-Chief of, or in his absence, the Executive Chairman.

(5)Any member desiring consideration of any subject or matter at any meeting of the State Authority may intimate in writing such subject or matter to the Member-Secretary and if such intimation is received before notice for the meeting is issued, it shall be included in the agenda of the meeting with the approval of the Patron-in-Chief or, in his absence, the Executive Chairman, but if, however, such intimation is not received before the issue of the notice of the meeting, then the subject or matter mentioned in the notice may be considered at the meeting with the permission of the presiding officer at the meeting.

(6)The Member-Secretary shall give seven day's notice to the members for the meeting.

(7)The Patron-in-Chief of the State Authority or, in his absence, the Executive Chairman, shall preside over the meeting of the State Authority.

(8)All questions at any meeting of the State Authority shall be determined by a majority of votes of the member present and voting and the Patron-in-Chief, as the case may be, or the Executive Chairman who may be presiding at the meeting, shall have a casting vote in case of an equality of votes.

(9)The quorum for the meeting shall be one-third of the total members of the State Authority.

9. The terms of office and other conditions relating thereto, of members and Member-Secretary of the State Authority under sub-section (4) of Section 6.

(1)The members of the State Authority nominated under sub-rule (3) of Rule 3 and 2 (vii) of Rule 3 by the State Government shall continue for a term of two years [and shall be eligible for renomination for one more term] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.].

(1A)[ (i) The State Government may, in consultation with the Chief Justice of the High Court remove any member of the State Authority nominated under sub-rule (3) of Rule 3, who-

(a)fails, without sufficient cause, to attend three consecutive meetings of the State Authority; or

(b)has been adjudged as insolvent; or

(c)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or

(d)has become physically or mentally incapable of acting as a member; or

(e)has so abused his position as to render his continuance in the State Authority prejudicial to the public interest.

(ii)A member may, by writing under his hand addressed to the State Government, resign from the State Authority and such resignation shall take effect from the date on which it is accepted by the State Government or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.]

(2)A member of the State Authority nominated under sub-rule (3) of Rule 3 may, in consultation with the Chief Justice of the High Court be removed by the State Government it in the opinion of the State Government, he is not desirable to continue as a member.

(3)If any member nominated under sub-rule (3) of Rule 3 ceases to be a member of the State Authority for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.

(4)[ (a)] [Renumbered by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] All members nominated under sub-rule (3) of Rule 3 shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the State Authority and shall be paid by the State Authority in accordance with the rules as are applicable to the Grade 'A' officers, as amended from time to time.

(b)[ All members except the Executive Chairman and Member-Secretary, if they are retired Judges of High Court, shall function in an honorary capacity.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(5)[ All members except under sub-rule (2) of Rule 3 and those nominated under sub-rule (3) of Rule 3, who happen to be serving Government Officers, shall be entitled for payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the State Authority in accordance with the provisions of the rules applicable to them and be paid by the office from where the concerned members draw their pay and allowances and expenditure on this account shall be debited to the budget head to which their pay and allowances are debited.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(6)The Member-Secretary of the State Authority shall be the whole time employee and shall hold office for a term not exceeding five years.

(7)In all matters like age of retirement, pensions, pay and allowances; benefits and entitlements and disciplinary matters, the Member-Secretary shall be governed by the [Madhya Pradesh Uchcha Nyayik Sewa (Bharti Tatha Sewa Sharten) Niyam, 1994] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] and he shall be on deputation to the State Authority.

10. The number of officers and other employees of the State Authority under sub-section (5) of Section 6.

- The State Authority shall have such number of officers and other employees for rendering secretarial assistance and for its day to day [functions as specified in the Schedule or] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] as may be notified by the State Government from time to time, in consultation with the Chief Justice of the High Court.

11. The conditions of service and the salary and allowances of officers and other employees of the State Authority under sub-section (6) of Section 6.

- [(1) The officers and other employees of the State Authority shall be entitled to draw pay and allowances in the scale of pay indicated against each post in the Schedule or at par with officers and employees of the State Government holding equivalent posts.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(2)In all matters like age of retirement, pensions, pay and allowances, other benefits and entitlements and disciplinary matters, the officers and other employees of the State Authority shall be governed by the State Government Rules as are applicable to [officers and employees of the State Government] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] holding equivalent posts.

(3)The officers and other employees of the State Authority shall be entitled to such other facilities, allowances and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.

(4)[ Notwithstanding anything contained in these rules, the State Authority shall have power to transfer its officers and other employees and the officers and other employees of the High Court Legal Services Committee, District Legal Services Authorities and Taluk/Tahsil/Sub-Division Legal Services Committees on its own establishment or on the establishments of the High Court Legal Services Committee, other District Legal Services Authorities or Taluk/Tahsil/Sub-Division Legal Services Committees, as the case may be.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

12. The experience and qualifications of Secretary of the High Court Legal Services Committee under sub-section (3) of Section 8-A.

- A person shall not be qualified for appointment as Secretary of the High Court Legal Services Committee unless he is an officer of the High Court not below the rank of Additional Registrar.

13. The number of officers and other employees of the High Court Legal Services Committee under Section 8-A and the conditions of service and the salary and allowances payable to them under sub-section (6) of that section.

(1)The High Court Legal Services Committee shall have such number of officers and other employees for rendering secretarial assistance and for its day to day [functions as specified in the Schedule or] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.

(2)[ The Officer and other employees of the High Court Legal Services Committee shall be entitled to pay and allowance in the scale of pay indicated against each post in the Schedule or at par with officers and employees of the State Government holding equivalent posts.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(3)In all matters like age of retirement, pensions, pay and allowances, other benefits and entitlements and disciplinary matters, the officers and other employees of the High Court Legal Services Committee shall be governed by the State Government Rules as are applicable to [officers and employees of the State Government] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] holding equivalent posts.

(4)The officers and other employees of the High Court Legal Services Committee shall be entitled to such other facilities, allowances and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.

14. The number, experience and qualifications of members of the District Authority under clause (b) of sub-section (2) of Section 9.

(1)The District Authority shall have not more than eight members.

(2)The following shall be ex-officio members of the District Authority-

(i)District Magistrate;

(ii)Superintendent of Police;

(iii)Chief Judicial Magistrate;

(iv)District Government Pleader, and

(v)[ the President. District Bar Association.] [Inserted by Notification No. 17 (E)-f8-97-XXI-B (II), dated 30-6-1998.]

(3)The State Government may nominate, in Consultation with the Chief Justice of the High Court, other members from amongst those possessing the qualifications and experience prescribed in sub-rule (4) of this rule.

(4)A person shall not be qualified for nomination as a member of the District Authority unless he is-

(a)a dedicated social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes, Women, Children and rural labour;

(b)a well versed in the field of law; or

(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes.

(5)[ (i) A member of the District Authority nominated under sub-rule (3) by the State Government shall continue for two years and be eligible for renomination for one more term.

(ii)The State Government may in consultation with the Chief Justice of the High Court, remove any member who-

(a)has been adjudged as insolvent; or

(b)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or

(c)has so abused his position as to render his continuance in the District Authority prejudicial to the public interest :

Provided that no member shall be removed on the ground specified in clause (c) unless the Patron-in-Chief or the Executive Chairman, on a reference made to him in this behalf by the State Government, has on an enquiry made by him in accordance with such procedure as he may specify in this behalf, recommended the removal of such member be removed.

(iii)A member may, by writing in his hand addressed to the State Government, resign from the District Authority and such resignation shall take effect on the date on which it is accepted by the State Government or on the expiry of 30 days from the date of tendering his resignation, whichever is earlier.

(iv)A member nominated under sub-rule (3), may, with the approval of the Chief Justice of the High Court, be removed by the State Government if in the opinion of the State Government he is not desirable to continue as a member.

(v)If any member nominated under sub-rule (3) ceases to be a member of the District Authority for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.

(vi)All members nominated under sub-rule (3) shall be entitled to payment of Travelling Allowances and Daily Allowances in respect of journeys performed in connection with the work of the District Authority and shall be paid by the District Authority in accordance with the rules as are applicable to the Grade 'B' officers of the....

(vii)If the nominated member is a Government employee, he shall be entitled to only one set of Travelling allowances and daily Allowances either from his parent department, or, as the case may be, from the District Authority.]

15. The number of officers and other employees of the District Authority under sub-section (5) of Section 9.

- The District Authority shall have such number of officers and other employees for rendering secretarial assistance and for its day-to-day [functions as specified in the Schedule or] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.

16. The conditions of service and the salary and allowances of the officers and other employees of the District Authority under sub-section (6) of Section 9.

- [(1) The officers and other employees of the District Authority shall be entitled to pay and allowances as specified in Schedule or at par with officer and employees of the State Government holding equivalent post.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(2)In all matters like age of retirement, pensions, pay and allowances, other benefits and entitlements and disciplinary matters, the officers and other employees of the District Authority shall be governed by the State Government Rules as are applicable to [the officers and employees of the State Government] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] holding equivalent posts.

(3)The officers and other employees of the District Authority shall be entitled to such other facilities, allowances and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.

(4)[ Subject to regulations made by the State Authority the officers and other employees of the District Legal Services Authorities shall be under the general control of the State Authority.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

17. The number, experience and qualifications of members of the Taluk/ Tehsil/Sub-Division Legal Services Committee under clause (b) of sub-section (2) of Section 11-A.

(1)The Taluk/Tehsil/Sub-Division Legal Services Committee shall have not more than five members.

(2)The following shall be ex-officio members of the Taluk/Tehsil/Sub-Division Legal Services Committee :-

(i)[ the President of the Local Bar Association] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.];

(ii)Sub-Divisional Officer;

(iii)Sub-Divisional Police Officer.

(3)The State Government may, nominate in consultation with the Chief Justice of the High Court, other members from amongst those possessing the qualifications and experience prescribed in sub-rule (4) of this rule.

(4)A person shall not be qualified for nomination as a member of the Taluk/Tehsil/Sub-Division Legal Services Committee unless he is-

(a)a dedicated social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes, Scheduled Tribes. Women, Children and rural labour; or

(b)well versed in the field of law; or

(c)a person of repute who is specially interested in the implementation of the Legal Sen ices Schemes.

18. The number of officers and other employees of the Taluk/Tehsil/ Sub-Division Legal Services Committee under sub-section (3) of Section 11-A.

- The Taluk/Tehsil/Sub-Division Legal Services Committee shall have such number of officers and other employees for rending secretarial assistance and for its day-to-day [functions as specified in the Schedule or] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.

19. The conditions of service and the salary and allowances of the officers and other employees of the Taluk/Tehsil/Sub-Division Legal Services Committee under sub-section (4) of Section 11-A.

- [(1) The officers and other employees of the Taluk/Tehsil/Sub-Division Legal Services Committee shall be entitled to pay and allowances as specified in the Schedule or at par with officers and employees of the State Government holding equivalent posts.] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

(2)In all matters like age of retirement, pensions, pay and allowances, other benefits and entitlements and disciplinary matters, the officers and other employees of the Taluk/Tehsil/Sub-Division Legal Services Committee shall be governed by the State Government Rules as are applicable to [officers and employees of the State Government] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] holding equivalent posts.

(3)The officers and other employees of the Taluk/Tehsil/Sub-Division Legal Services Committee shall be entitled to such other facilities, allowance and benefits as may be notified by the State Government from time to time in consultation with the Chief Justice of the High Court.

(4)[ Subject to the Regulations made by the State Authority, the officers and other employees of the Taluk/Tahsil/Sub-Division Legal Services Committee shall be under the general control of the State Authority.] [Inserted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

20. The upper age limit of annual income of a person entitling him to Legal Services under clause (b) of Section 12, if the case is before a Court other than the Supreme Court.

- Any citizen of India whose annual income from all sources does not exceed [Rs. 25,000/- (Rupees twenty five thousand)] [Substituted by Notification No 17 (E)-8-2002-XXI-B (II), dated 13-9-2002.] or such higher amount as may be notified by the State Government from time to time, shall be entitled to legal service under clause (b) of Section 12 of the Act.

21. The experience and qualifications of other persons of the Lok Adalats other than referred to in sub-section (4) of Section 19.

- A person shall not be qualified to be included in the Bench of Lok Adalat unless he is-

(a)A dedicated social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes. Scheduled Tribes. Women, Children, rural and urban labour; or

(b)a [legal practitioner] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] of standing; or

(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes and Programmes.

22. Absorption of officers and employees of Madhya Pradesh Vidhik Sahayata Tatha Vidhik Salah Board.

- The officers and employees working in the Madhya Pradesh Vidhik Sahayata Tatha Vidhik Salah Board constituted under the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Live Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976 (No. 26 of 1976) at the commencement of these rules shall be treated as the officers and employees of the State Legal Services Authority constituted under the Legal Services Authorities Act, 1987 (No. 39 of 1987) as amended by Legal Services Authorities Act, 1994 (No. 59 of 1994).

23. Transitory Provisions.

(1)All assess and liabilities of the Madhya Pradesh Vidhik Sahayata Tatha Vidhik Salah Board, established under Section 3 of the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Live Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976 (No. 26 of 1976), on the date of commencement of these rules shall stand vested in the State Authority and the said authority shall have all powers necessary to take possession of, recover and deal with such assets and discharge such liabilities.

(2)Any proceedings pending immediately before the date of commencement of these rules to which the said Board was a party shall be continued as if the State Authority was a party thereof in lieu of the said Board.

24. [ Matters on which legal service is admissible. [Inserted by Notification No. 17 (E)-58-S7-XXI-B (II), dated 30-6-1998.]

- In addition to the case covered under Sections 12 and 13 of the Act. legal service may also be provided in all matters where such service shall be aimed at :-

(a)amicable settlement of the disputes 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 or on behalf of the Central Government or the Government of Madhya Pradesh or any other public authority for the welfare of the general public or any section thereof.

25. Mode of providing legal service.

- Legal Service may be given in all/any one or more of the following modes, namely :-

(a)by payment of court fee, process fee, expense of witnesses and paper book, lawyers fee and all other charges payable in connection with any legal proceedings;

(b)through representation by a legal practitioner in legal proceedings;

(c)by supplying certified copies of judgements, orders, notes of evidence and other documents in legal proceedings;

(d)by preparation of paper book, including printing, typing and translation of documents in legal proceedings;

(e)by drafting of legal documents; and

(f)by giving legal advice on any legal matter.

26. Headquarters and office of the State Authority.

- Headquarters and office of the State Authority shall be located at Jabalpur, the main Seat of the High Court.] [Inserted by Notification No. 17 (E)-f8-97-XXI-B (II), dated 30-6-1998.][Schedule] [Substituted by Notification dated 26-4-1999.][See Rules 10, 11(1), 13(1), (2), 15, 16(1), 18 & 19]A. State Legal Services Authority

No.	Name of the post	Scales of Pay	No. of Posts	Remarks
(1)	(2)	(3)	(4)	(5)
1.	Secretary	5900-200-6700 or 7300-100-7600	1
2.	Dy. Secretary	3200-100-3700-125-4700	3	One each for Jabalpur, Indore and Gwalior.
2-A.	Under Secretary	3000-100-3500-125-4500	2
3.	Account Officer	2200-75-2800-100-4000	1
4.	Private Secretary to Executive Chairman	2000-60-2300-75-3200-100-3500 + Bihngualstenography allowance fixed by the Government from time to time+ petrol allowances sanctioned by the Government from time timeto time.
5.	Legal Aid Officer	2000-60-2300-75-3200-100-3500	67
5-A.	Audit Officer	2000-60-2300-75-3200-100-3500	1
6.	Senior Computer Programme System Analyst	2000-60-2300-75-3200-100-3500	1
7.	Superintendent	1640-60-2600-75-2900	1
8.	Personal Assistant or Stenographer to Secretary	1640-60-2600-75-2900 + Bilingual stenographyallowance and petrol allowance fixed by the Government from timeto time or 1400-40-1440-50-2340	1
8-A.	Assistant Auditor	1400-40-1440-50-2300	2
9.	Accountant (Trained)	1320-40-1440-50-2040	4	Two for Jabalpur and one each for Indore and Gwalior
10.	Assistant Protocol Officer	1240-40-1440-50-2340+15 litre petrol every month.	1
11.	Upper Divisional Clerk	1240-40-1440-50-2340	5	Three for Jabalpur and one each for Indore and Gwalior
12.	Lower Divisional Clerk	950-25-1000-30-1210-40-1530	11	Five for Jabalpur and three each for Indore and Gwalior
13.	Computer Operator	950-25-1000-30-1210-40-1530	3
14.	Car-Driver	950-25-1000-30-1210-40-1530	3
15.	Daftari	775-12-871-15-1036-20-Special Allowance	2
16.	Peon	750-12-870-15-945	16	For Patron-in-Chief-2 For Secretary-3 For Dy. Secretary-6 ForAccountants Officer-1 Office-2
17.	Farrash	750-12-870-15-945	3
18.	Waterman	750-12-870-15-945	3
19.	Watchman	750-12-870-15-945	3
20.	Sweeper	750-12-870-15-945	3

B-High Court Legal Services Committee

(1)	(2)	(3)	(4)	(5)
1.	Secretary	One pay scale if member of Higher Judicial Service, or3700-125-4700-150-5000 if Addl. Registrar (ministerial)	1
2.	Stenographer	1400-40-1440-50-2340	2
3.	Accountant (Trained)	1320-40-1440-50-2040	1
4.	Upper Division Clerk	1200-40-1440-50-2040	1
5.	Lower Division Clerk	950-25-1000-30-1210-40-1530	2
6.	Car Driver	950-25-1000-30-1210-40-1530	1
7.	Peon	750-12-870-15-945	4

C-District Legal Services Authority

(1)	(2)	(3)	(4)	(5)
1.	Upper Division Clerk	1240-40-1440-50-2040	54	Two each for Bhopal, Indore, Gwalior, Jabalpur, Rewa, Raipur,Bilaspur, Ujjain, Sagar and one each for rest of theAuthorities.
2.	Lower Division Clerk	950-25-1000-30-1210-40-1530	90	Two for each Authority.
3.	Process Server	750-12-870-15-945 + Rs. 75/- extra allowance	99	Three each for Bhopal, Indore, Gwalior, Jabalpur, Rewa,Raipur, Bilaspur, Ujjain, Sagar and two each for rest of theAuthorities.
4.	Peon	750-12-870-15-945	45

D-Taluk Legal Services Committee

(1)	(2)	(3)	(4)	(5)
1.	Lower Division Clerk	950-25-1000-30-1210-40-1530	160	One for each Committee where Civil Courts are functioning.
2.	Peon	750-12-870-15-945	160	One for each Committee.

[Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.]

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