Section 30(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)While making such reference, the concerned court shall transmit the record/file to the Secretary of the High Court Legal Services Committee or the Secretary of the District Legal Services Authority or the Chairman Taluk Legal Services Committee, as the case may be, to put the matter before the Lok Adalat and direct the parties to attend the Lok Adalat on the date fixed thereof.
