Section 5(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)Without prejudice to the generality of the functions referred to in sub-regulation (1), the Committee shall perform all or any of the following functions, namely-(a)provide legal services to persons who satisfy the criteria laid down under the Act, the Rules and the Regulations framed thereunder;(b)conduct Lok Adalats for the cases pending in High Court; and(c)encourage the settlement of disputes by way of negotiations, arbitration and conciliation between the parties thereto.
