Section 15 in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
15. Access to Legal Aid Clinics/Camps/Lok Adalats/Jail Adalats
15.1In conformity with the provisions of the Legal Services Authorities Act, 1987 and the laws in force, in proceedings related to Legal Aid Clinics, Camps, Lok Adalats or Jail Adalats, any person who at the Remote Point is in Jail or Prison shall be examined by the Chairman / Secretary of the District Legal Service Authority or Taluka Legal Service Committee or Members of Lok Adalats before passing any award or order in accordance with law.15.2Such award or order shall have the same force as if it was passed by the regular Lok Adalat or Jail Adalat.15.3Copy of the award or order and the record of proceedings shall be sent to the Remote Point.
