Section 2 in The M.P. State Legal Services Authority Rules, 1996
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Act" means the Legal Services Authorities Act, 1987 (No. 39 of 1987) [x x x] [Omitted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.](b)"Chairman" means the Executive Chairman of the State Authority, or, as the case may be, the Chairman of the Taluk/Tehsil/Sub Division Legal Services Committee;(c)[ "Legal Practitioner" shall have the same meaning as assigned to it in the Advocates Act, 1961 (No. 25 of 1961)] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.];(d)[x x x] [Clause (d) omitted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.](e)"Member" means the member of the State Authority appointed under clause (c) of sub-section (2) of Section 6 of the Act, or as the case may be;(f)"Secretary" means the Member-Secretary of the State Legal Services Authority constituted under Section 6 of the Act or, the Secretary of the High Court Legal Services Committee constituted under Section 8-A of the Act, or the Secretary of the District Legal Services Authority constituted under Section 9 of the Act or as the case may be;(g)[x x x] [Omitted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.](h)"Taluk/Tehsil/Sub-Division Legal Services Committee" means a Taluk/Tehsil/Sub-Division Legal Services Committee constituted under Section 11-A of the Act;(i)All other words and expressions used in these Rules but not defined shall have the meaning respectively assigned to them in the Act.
