Section 25 in Rajasthan State Legal Services Authority Regulations, 1999
25. Proceedings by the Chairman in urgent cases.
- Notwithstanding anything to the contrary contained in these regulations, in case the Chairman of any Committee/District Authority is of the opinion that such a situation has arisen herein immediate action is required to be taken or there is no possibility of immediately convening the meeting of the Committee/District Authority, then he may , in anticipation of the approval of the Committee/District Authority concerned, take such action as he may deem fit, and there after he shall, as soon as possible send a report of his action so taken to the Committee/District Authority, concerned.Chapter-V Lok Adalat
