Section 27 in Rajasthan State Legal Services Authority Regulations, 1999
27. Intimation to the State Authority.
- The Secretary of the High Court Legal Services Committee or the District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall inform the State Authority about the proposal to organise the Lok Adalat well before the date on which the Lok Adalat is proposed to be organised and furnish the following information to the State Authority-i. The place and the date and time at which the Lok Adalat is proposed to be organised;ii. Whether some of the organisations as referred to in regulation 26, 1(iv); 2(iv); 3(iv) of this scheme have agreed to associate themselves with the Lok Adalat;iii. Categories and nature of cases, viz. pending cases or pre-litigation disputes, or both, proposed to be placed before the Lok Adalat;iv. Number of cased proposed to be brought before the Lok Adalat;v. Any other information relevant to the convening and organising of the Lok Adalat
