Section 3 in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000
3. Function.
(a)In pre-litigation/disputes the grievance application of the party shall be registered as Legal Aid Application by the District Authority, for which a register is to be maintained. After receipt of such application the District Authority shall examine the bona fides and prospects of the claim. It feels just to proceed ahead it shall issue notice to the adversary for an amicable settlement of the disputes. No sooner the adversary appears the dispute shall be referred to the conciliation centre whose endeavour shall be to convince the parties to settle their differences through bilateral dialogues subject to the supervision of the conciliators. In case the conciliators are successful in resolving the dispute the matter with appropriate proposal shall be placed before the permanent Lok Adalat Judge for final disposal. In the event of such disposal it shall amount to a decree in accordance with the provisions of Section 21 of the Legal Services Authorities Act, 1987.(b)The preservation of such decrees till a Permanent Records Room is made available, the record after its disposal shall be kept in the District Record Room.(c)As regards pending cases no sooner appearance is complete and the Court feels just and appropriate, shall refer the case to the District Permanent and Continuous Lok Adalat. A register shall be maintained at the receiving point showing the receipt of record of such cases. Then the Permanent and Continuous Lok Adalat shall make an attempt involving the Counselling and Conciliation Centre for amicable settlement. In case the Conciliators succeed in their efforts they shall remit the record to the permanent Lok Adalat for disposal in accordance with the settlement. After such disposal the Judge Permanent Lok Adalat shall send the record to the Court who was in cession thereof for consignment to the District Record Room.
