Section 2 in The Legal Literacy Camp, Scheme, 1999
2. Definition.
- In this scheme, unless the context otherwise requires,-Legal Aid means, providing lawyers to those who are unable to pay fees for the Legal Services, Legal Aid means not only Legal representation in court cases but also include legal advice, counselling, arbitration and conciliation, creation of legal awareness about their rights, duties and obligations etc. in the other words to ensure protection of legal and constitutional rights of the under privileged, the poor, the neglected and the indigent, its object is to make it impossible for any men. women or child to be denied the equal protection of laws simply because he or she is poor or indigent person.Our constitution promises equal justice to all citizens The promise of equal justice in our democratic society requires us to dedicate ourselves to the great task of converting that promise into reality because millions of our citizens claim redress against injustice in one form or another. One of the fundamentals of a true democracy that its citizens should be educated in their legal rights and that they should also be entitled to legal assistance in the assertion or defence of their rights.Therefore, the emergence of legal literacy should essentially be seen in the ongoing process of socialization of laws and legal process. Legal literacy implies basic awareness regarding laws and legal process for common man as an aid to equipping the person for a meaningful participation in the process of development.
