Section 7 in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000
7. Remuneration.
(a)Since the Registrar is working as Secretary of the District Legal Services Authority and getting honorarium as per rules, there is no necessity to make further payment to him for his nomination as Permanent and Continuous Lok Adalat Judge.(b)The conciliators are entitled to get allowance which shall be fixed per sitting basis by the State Authority.
