Section 39 in Rajasthan State Legal Services Authority Regulations, 1999
39. Miscellaneous.
(1)The appearance of lawyers on behalf of the parties at Lok Adalat shall not be refused.(2)No court fee shall be payable by the parties in respect of matters or cases brought before or referred to a Lok Adalat.(3)The secretary of the High Court Legal Services Committee or the Secretary of the District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall provide all assistance as may be necessary to the Lok Adalat.(4)Every bench of the Lok Adalat may evolve its own procedure for conducting the proceeding before it and shall not be bound by either the civil procedure code or the Evidence Act or the Code of Criminal Procedure. However, the bench shall be guided by the principles of natural Justice, equity, fair play and other legal Principles.Chapter-VI Funds and Accounts
