Section 2 in Punjab State Legal Services Authorities Rules, 1996
2. Definitions
. - (1) In these rules, unless the context otherwise requires, -(a)"Act" means the Legal Services Authorities Act, 1987;(b)"aided person" means a person to whom legal service is provided in accordance with the provisions of these rules;(c)"Additional Director" means a member of the Punjab Superior Judicial Service appointed by the State Government after consultation with the Chief Justice of the High Court, as Additional Director Legal Services in the Directorate of Legal Services;(d)"Director" means the Director Legal Services, Punjab who is appointed as Member Secretary under sub-section (3) of Section 6 of the Act;(e)"eligible person" means a person, who is eligible for legal services under these rules;(f)"High Court" means the High Court of Punjab and Haryana at Chandigarh.(g)"legal practitioner" shall have the same meaning as assigned to this expression in the Advocates Act, 1961;(h)"legal proceedings" means civil, criminal, revenue or any other proceeding arising under any law for the time being in force from its inception to final disposal in a court of law and includes preparatory steps for institution of such proceedings and also includes quasi-judicial and administrative proceedings before any tribunal or authority established under any law;(i)"member" means the member of the State Authority, District Authority or Sub-Divisional Legal Service Committee, as the case may be;(j)"State Government" means the Government of the State of Punjab in the Department of Legal and Legislative Affairs; and(k)""Sub-Divisional Committee" means a Sub-Divisional Legal Services Committee constituted under section 11-A of the Act.(2)All other words and expressions used in these rules, but not defined shall have the meaning as assigned to them in the Act.
