Section 21 in Chhattisgarh Legal Services Authority Rules, 2002
21. Matters on which legal services admissible.
- In addition to the cases covered under Section 12 read with Section 13 of the Act, legal service may also be provided to all matters where such service shall be aimed at :-(a)amicable settlement of the disputes by bringing about conciliation between the parties to the disputes, and(b)rendering assistance in complying with various legal requirements in order to secure the benefits under various schemes sponsored by or on behalf of the Central Government or the Government of Chhattisgarh or any other public authority for the welfare of the general public or any Section thereof.
