Section 28 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
28.
The annual report shall, in general, contain a complete account of the activities of the Board during the previous financial year and in particular give information in regard to the following matters :-(a)number of cases in which legal advice was given;(b)number of cases in which legal advice was given to landless agricultural labourers;(c)number of cases, in which legal advice was given to rural artisans;(d)number of cases showing numbers separately in which legal advice was given to eligible members of Scheduled Tribes and Scheduled Castes;(e)number of cases other than those specified in clauses (b), (c) and (d) in which legal advice was given;(f)number of cases in which legal aid was given;(g)number of cases in which legal aid was given to landless agricultural labourers;(h)number of cases in which legal aid was given to rural artisans;(i)number of cases showing numbers separately in which legal aid was given to eligible members of Scheduled Tribes and Scheduled Castes;(j)number of cases other than those specified in clauses (g), (h) and (i), in which legal aid was given;(k)number of cases in which the Board permitted, irrespective of means test, legal aid and legal advice,-(i)in matters of great public importance;(ii)in test cases;(iii)in such special cases which the Board considered to be deserving legal aid and legal advice;(l)brief description of cases falling under clause (j);(m)number of cases in which amicable settlement of disputes was arrived at by securing co-operation of parties of dispute;(n)nature of difficulties, if any, experience in bringing parties to dispute together for amicable settlement;(o)nature of cases in which legal advice or legal aid is sought in large number;(p)number of Panel Legal Practitioners in the State;(q)number of Legal Practitioners who have rendered help without any fee together with number of cases in which such help was rendered;(r)number of cases in which aided persons reimbursed expenses over legal aid and legal advice of their own accord;(s)number of cases in which expenses on legal advice and legal aid had to be recovered as arrears of land revenue;(t)brief report on Board's activities under clauses (n) to (s) of Section 23 with assessment of results;(u)impediments in the administration of the Act or those rules and concrete suggestions to remove such impediments;(v)(i)Grant in aid and income from other sources during last financial year;(ii)Expenditure incurred by the Board during last financial year;(iii)Balance amount with Board at the end of last financial year;(w)Amount allotted to the Board under Adivasi Pariyojna during last financial year;(x)Expenditure incurred on item (w) during last financial year.
