Section 32 in Rajasthan State Legal Services Authority Regulations, 1999
32. Functions of the Lok Adalat.
(1)The Secretary of the District Authority/Committee, or the Chairman of the Taluk Legal Services Committee, as the case may be, shall assign specific cases to each bench of the Lok Adalat.(2)The Secretary of the District Authority/Committee or the Chairman of the Taluk Legal Services Committee as the case may be, shall prepare a 'cause list' for each bench of the Lok Adalat and intimate the same to all concerned about the date, time and the place of such Lok Adalat at least seven days before the date of such Lok Adalat and such notice to the parties may be dispensed with by the Secretary of the District Authority/Committee or the Chairman of the Taluk Legal Services Committee, if he is of the opinion that proper and due notice has been given to the parties at the time of making reference under regulation 31(2).(3)Every bench of the Lok Adalat shall make sincere efforts to bring about a conciliatory settlement in every case put before it without bringing about any kind of coercion, threat or undue influence, allurement or misrepresentation.
