Section 2 in Chhattisgarh State Legal Services Authority Regulations, 2003
2. Definitions.
- In these regulations, unless the context otherwise requires :-(a)"Act" means the Legal Services Authorities Act, 1987 (No. 39 of 1987);(b)"Aided person" means a person to whom Legal Services is provided in accordance with the provisions of the Act, rules and these regulations;(c)"Chairman" means the Chairman of the High Court Legal Services Committee, or as the case may be. the Chairman of the District Authority.(d)"Chief Justice" means the Chief Justice of the High Court of Chhattisgarh;(e)"Committee" means the High Court Legal Services Committee constituted under Section 8-A of the Act;(f)"District Authority" means the District Legal Services Authority constituted under Section 9 of the Act;(g)"Executive Chairman" means the Executive Chairman of the State Legal Services Authority constituted under Section 6 of the Act;(h)"High Court" means the High Court of Chhattisgarh;(i)"Legal Practitioner" the expression "Legal Practitioner" shall have the same meaning as assigned to it in the Advocates Act, 1961;(j)"Legal Service" includes the rendering of any service in the conduct of any case or other legal proceedings before any Court or other Authority or Tribunal and the giving of advice on any legal matter;(k)"Legal Service Advocate" means an Advocate who has been assigned any work related to legal services;(l)"Legal Service Counsel-cum-consultant" means an Advocate appointed as Legal Service Counsel-cum-consultant by the Committee, or, as the ease may be, by the District Authority;(m)"Member" means a Member of the High Court Legal Services Committee, or, as the case may be, a Member of the District Legal Services Authority;(n)"Rule" means a rule of the Chhattisgarh State Legal Services Authority Rules, 2003;(o)"Secretary" means the Secretary of the High Court Legal Services Committee constituted under Section 8-A of the Act; or as the case may be, the Secretary of the District Legal Services Authority constituted under Section 9 of the Act;(p)"State Authority" means the State Legal Services Authority constituted under Section 6 of the Act;(q)"Section" means a section of the Legal Services Authority Act, 1987;(r)"State Government" means the Government of the State of Chhattisgarh;(s)Words and expressions used in these regulations but not defined shall have the same meaning respectively assigned to them in the Act.Chapter-II Vesting of Executive Authority
