Section 30(6) in Rajasthan State Legal Services Authority Regulations, 1999
(6)The Judicial records shall be returned within ten days of the Lok Adalat irrespective of whether or not the case is settled by the Lok Adalat with an endorsement about the result of the proceedings. However, the Lok Adalat Committee shall be free to detain the record/file of the case it thinks proper to place the case in next Lok Adalat when there is a possibility of settlement, and inform the court concerned.
