Section 2 in District Legal Services Authority Regulations, 1998
2. In these Regulations, unless the context otherwise requires :-
a) “Act” means the Legal Services Authorities Act 1987 (39) of 1987 as amended by the Legal Services Authorities (Amendment) Act, 1994 (59 of 1994)b) “ Aided Person “ shall have the same meaning as defined under Regulation 2 ( f ) of the Delhi State Legal Services Authority Regulations 2002 ;c) " Chairperson " means the Chairperson of the District Legal Services Authority ;d) “ Chief Justice “ means the Chief Justice of the High Court of Delhi ;e) " District Authority “ means District Legal Services Authority , Delhi constituted under Section 9 of the Act ;f) “ Evaluation Committee " means the Committee as constituted under the National Legal Services Authority ( Free and Competent Legal Services ) Regulations , 2010 ;g) “ Executive Chairman “ means the Executive Chairman of the Delhi State Legal Services Authority ;h) “ High Court “ means the High Court of Delhi ;i) " Legal practitioner “ shall have the same meaning as assigned to the expression in the Advocates Act ,1961 ;j) “ Legal Service shall have the same meaning as defined in Section 2 ( c ) of the Act ;k) “ Legal Services Advocate " ( LSA ) means an advocate who has been empanelled by the State Authority in any of the panels constituted to provide legal aid and services and would also include an advocate who has been assigned any work , related to legal services by the State or the District Authority ;l) " Legal Services Counsellor " ( LSC ) means any person appointed as counsellor by the State Authority ;m) " Member “ means a member of the District Legal Services Authority ;n) “ Monitoring and Mentoring Committee " means the Committee constituted under the National Legal Services Authority ( Free and Competent Legal Services ) Regulations , 2018- ;o) “ Para Legal Volunteer “ ( PLV ) means a person trained and certified as such by the Delhi State Legal Services Authority ;p) “ Rule “ means a rule of the Delhi State Legal Services Authority Rules , 1996 ;q) " Secretary " means the secretary of the District Legal Services Authority appointed under sub - section ( 3 ) of Section 9 of the Act ;r) “ Section " means a Section of the Legal Services Authorities Act , 1987 ;s) “ State Authority " means the Delhi State Legal Services Authority constituted under Section 6 of the Act ;t) “ State Government “ means the Government of National Capital Territory of Delhi ;u) Words and expressions used in the regulations but not defined shall have the same meaning respectively assigned to them in the Act ;[Substituted by District Legal Services Authorities ( Amendment ) Regulations ,2021]
