Section 10 in The Legal Literacy Camp, Scheme, 1999

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State of Madhya Pradesh - Section

Section 10 in The Legal Literacy Camp, Scheme, 1999

10. Organisation of the Shivir.

(1)About one hundred persons, who are residents of that area should be invited for getting the legal knowledge/information of schemes in a Legal Camp.

(2)The media may be requested to render necessary assistance for publicity the State Legal Services Authority will take up this matter with the local centres.

(3)The co-ordinator of the Saksharata Dal (District Legal Aid Officer) shall arrange all appropriate Ayojan before one week of such Shivir i.e., by Cinema Slide, Pamphlets, Posters, through local newspapers, etc., publicity may also be done by beating of drums in every village in the guidance of Revenue Officer.

(4)Chief Justice/Patron-in-Chief, Executive Chairman, State Legal Services Authority, Chairman, High Court Legal Services Committee, Member-Secretary, State Legal Services Committee, Chairman, District Legal Services Authority, Chairman, Tehsil Legal Services Committee all local officer/workers of the different department of the State Government/Central Government who are related with the welfare schemes may be invited in Shivir to deliver lectures and discuss the following contents of Legal Literacy :-

(a)	Constitution	Preamble, fundamental rights and duties Directive principlesof the State Policy, constitutional remedies
(b)	Family Law	Marriage, Divorce and Separation, maintenance, inheritance andsuccession, Dowry related law, etc.
(c)	Civil Laws	Property rights, stay, specific performance Damages,compensation for the Accident law of negligence or nuisance etc.
(d)	Criminal Law	General.
(e)	Welfare Legislation	Bonded Labour (Abolition), Consumer Protection Adulteration(Food and Drugs) Environment protection etc.
(f)	Procedural Justice	How to get justice, jurisdiction of Courts, right to sue,arrest and bail, search and seizure right to legal aid etc.
(g)	Law relating to the persons with disabilities	How to get equal opportunities protection of rights and fullparticipation

(5)Essential literature, brochures, pamphlets, booklets etc. regarding schemes should be displayed/distributed in the Shivir with the assistance of concerning departments and other Legal Literacy material should also be displayed/distributed by the co-ordinator of the Shivir.

(6)Chairman/Members of the Saksharata Dal and all other respected invitees will have discourse on various subjects as referred to above.In addition to above, salient feature of the provision of Section 12 of Legal Services Authority Act, 1987 and relevant provisions of the regulations with regard to Legal Aid, Legal Services should be highlighted. It should be emphasised that Legal Services does not only include providing assistance to any deserving poor litigant in pending matter, but it also includes Legal Services for any pro-trial and post-trial matters. Further, the deserving persons shall also be legally assisted with regard to their problems relating to other Government agencies who are not giving required relief to such persons to which they are entitled. Moot Courts may also be held.In these camps, an attempt may be made to provide maximum Legal advice to the needy persons.Notifications[Notification F.No. 38-Estt-SLSA-99, dated 30-8-1999.] [Published in M.P. Rajpatra Part IV (Ga), dated 8-10-1999 at pp. 572-573.] - In exercise of the powers conferred by clause (g) of Section 2 read with clauses (a) and (b) of sub-section (2) of Section 7 of the Legal Services Authorities Act, 1987 (No. 39 of 1987) the State Authority, has framed Lok Adalat Scheme, 1997 which has already been published in the Madhya Pradesh Rajpatra Part 4(c), dated 9th January, 1998, the State Authority hereby issues the following instructions to organise Permanent and Continuous Lok Adalats under this scheme, namely :-For High CourtProcedure for organising permanent and continuous Lok Adalat. - (1) For High Court there shall be a column in the Computer Sheet namely whether party would like to refer the matter to the Lok Adalat;

(2)In daily cause list there should be a classification of those cases regarding which any proposal of settlement through Lok Adalat has been made by any party or a counsel;

(3)Such cases which are included in daily cause list shall be listed before the appropriate Bench of the High Court and the counsel representating the party can give their consent for this purpose. Thereafter, Registry will issue S.P C. to party concerned and the matter will be referred to Lok Adalat;

(4)If there is a prayer for any interim relief in any matter in which any of the parties wants the matter to be referred to the Lok Adalat, such matter shall be listed before the appropriate Bench of the High Court for consideration of interim relief and. thereafter, the matter may be referred to Lok Adalat;

(5)In pending cases, if there is a proposal for settlement or after hearing both the parties if the Bench of High Court feels that there are chances of amicable settlement between any parties then such matter can be referred to Lok Adalat;

(6)Any non-working Saturday atleast once in every 3 months can be fixed to organise permanent and continuous Lok Adalat in the High Court. The Secretary of the High Court Legal Service Committee shall constitute Bench or Benches of the High Court, with the prior approval of the Chief Justice, comprising any of the following :-

(i)A sitting or a retired High Court Judge;

(ii)A member of Legal profession;

(iii)An eminent person in the field of law or a Social Worker.

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State of Madhya Pradesh - Section

Section 10 in The Legal Literacy Camp, Scheme, 1999

10. Organisation of the Shivir.