Section 30 in Rajasthan State Legal Services Authority Regulations, 1999
30. Reference of the case to Lok Adalat.
(1)The cases shall be referred to the Lok Adalat by the concerned court as per Section 20 of the Act.(2)While making such reference, the concerned court shall transmit the record/file to the Secretary of the High Court Legal Services Committee or the Secretary of the District Legal Services Authority or the Chairman Taluk Legal Services Committee, as the case may be, to put the matter before the Lok Adalat and direct the parties to attend the Lok Adalat on the date fixed thereof.(3)On receipt of an application moved before Lok Adalat by any one of the parties for settlement of dispute in the Lok Adalat, the concerned Lok Adalat shall send the application to the concerned court for appropriate action under intimation to the applicant.(4)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 be responsible for the safe custody of the record from the time it receives it till they are returned.(5)Each Judicial Officer shall co-operate in holding of Lok Adalat and in transmission of the court records and shall make sincere effort for settlement of disputes through Lok Adalat.(6)The Judicial records shall be returned within ten days of the Lok Adalat irrespective of whether or not the case is settled by the Lok Adalat with an endorsement about the result of the proceedings. However, the Lok Adalat Committee shall be free to detain the record/file of the case it thinks proper to place the case in next Lok Adalat when there is a possibility of settlement, and inform the court concerned.
