Section 32(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)The Secretary of the District Authority/Committee or the Chairman of the Taluk Legal Services Committee as the case may be, shall prepare a 'cause list' for each bench of the Lok Adalat and intimate the same to all concerned about the date, time and the place of such Lok Adalat at least seven days before the date of such Lok Adalat and such notice to the parties may be dispensed with by the Secretary of the District Authority/Committee or the Chairman of the Taluk Legal Services Committee, if he is of the opinion that proper and due notice has been given to the parties at the time of making reference under regulation 31(2).
