Section 28 in The Haryana State Legal Service Authority Rules, 1995
28. 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)an eminent social worker who is engaged in the upliftment of the weaker sections of the people; including Scheduled Castes, Schedules Tribes, Women, Children, Rural and Urban Labour; or(b)a lawyer of standing; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes and Programes.
