Section 2 in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000
2. Definition.
(a)"Permanent and Continuous Lok Adalat" - Means Lok Adalat established for continuously providing as additional forum to the litigants for conciliatory settlement of their disputes and cases.(b)"Counselling and Conciliation Centres" - This is ancillary to permanent and continuous Lok Adalat whose endeavour shall be to settle the disputes and cases amicably in presence of the parties before placing the same in the permanent and continuous Lok Adalat.(c)"Permanent Lok Adalat Judge" - Registrar of the District Courts functioning as the Secretary of the District Legal Services Authority or some other Judicial Officer as nominated by the Executive Chairman shall work as the permanent Lok Adalat Judge.(d)"Members of Conciliation and Counselling Centre" - Two members of the District Legal Service Authority shall be nominated by the Chairman of the said Authority to act as conciliators in the District Counselling and Conciliatory Centres.(e)"Disputes and Cases" - Both pending cases as well as disputes at pre-litigation stage.
