Section 38(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)Secretary of the District Authority/ Committee, or Chairman of the Taluk Legal Services Committee, as the case may be, shall maintain a register wherein all the cases received by him by way of reference to the Lok Adalat shall be entered giving particulars as below-i. Date of the receipt;ii. Nature of the case;iii. Such other particulars as may be deemed necessary; andiv. Date of settlement and return of the case file.
