Section 2 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
2. Definitions.
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Legal Services Authorities Act, 1987 (39 of 1987);(b)"Form" means a Form annexed to these Regulations;(c)"front office" means a room in the Legal Services Institution where legal services are made available;(d)"legal practitioner" shall have the meaning assigned to it in clause (i) of section 2 of the Advocates Act, 1961 (25 of 1961);(e)"Legal Services Institution" means the Supreme Court Legal Services Committee, a State Legal Services Authority, the High Court Legal Services Committee, District Legal Services Authority or the Taluk Legal Services Committee, as the case may be;(ea)[ "Monitoring and Mentoring Committee" means the Committees set up under regulation 10; [Substituted by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).](eb)"Panel Lawyer" means a legal practitioner empanelled as a Panel lawyer under regulation 8;](f)"Para-Legal Volunteer" means a para-legal volunteer trained [under the 'National Legal Services Authority Scheme for Para Legal Volunteers' and empanelled] [Substituted 'as such' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] by a Legal Services Institution;(g)"Secretary" means the Secretary of the Legal Services Institution;(h)"section" means the section of the Act;(i)"State regulation" means regulation made by the State Authorities under the Act.(2)All other words and expressions used but not defined in these regulations shall have the same meanings assigned to them in the Act.
