Section 28 in Rajasthan State Legal Services Authority Regulations, 1999
28. Procedure for organising Lok Adalat.
(1)The Secretary of the High Court Legal Services Committee or the District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be shall convene and organise Lok Adalat on regular intervals as may be deemed proper in view of the number of cases available for being taken up.(2)The Secretary of the High Court Legal Services or the District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall organise Lok Adalat at least one in a quarter and as soon as sufficient number of cases referred to it under section 20 of the Act or otherwise are available for being taken up.(3)The Secretary of the High Court Legal Service Committee or District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall be free to organise Special Lok Adalat for any specific kind of cases available for being taken up.(4)The Secretary of the High Court Legal Services Committee of District Authority of the Chairman of the Taluk Legal Services Committee, as the case may be, may associate the members of legal clinic, social organisation, charitable and philanthropic institutions and other similar organisations with the Lok Adalat.
