Section 2(1) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(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.
