Section 2 in Rajasthan State Legal Services Authority Regulations, 1999
2. Definitions.
(1)In these Regulations, unless the context otherwise required-(a)"Act" means the Legal Services Authorities Act, 1987 (Act No. 39 of 1987);(b)"Rules" means the Rajasthan State Legal Services Authority Rules, 1995 framed under the Act as amended from time to time;(c)"Chief Justice" means the Chief Justice of the High Court of Judicature for Rajasthan;(d)"High Court" means the High Court of Judicature for Rajasthan;(e)"Awareness Committee" means the High Court Legal Awareness Committee or the District Legal Awareness Committee or the Taluka Legal Awareness Committee, as the case may be.(2)All other words and expressions used in these Regulations, but not defined, shall have the same meanings as are assigned to them in the Act or the rules framed there under.Chapter-II High Court Legal Services Committee
