Section 19(2) in The Legal Services Authorities Act, 1987
(2)Every Lok Adalat organised for an area shall consist of such number of—(a)serving or retired judicial officers; and(b)other persons,of the area as may be specified by the State Authority or the District Authority or the Supreme Court Legal Services Committee or the High Court Legal Services Committee, or as the case may be, the Taluk Legal Services Committee, organising such Lok Adalat.
