Section 2 in The Haryana State Legal Service Authority Rules, 1995
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"Act" mean the Legal Services Authorities Act, 1987 (Central Act No. 39 of 1987) as amended by Legal Services Authorities Act, 1987 (Central Act No. 59 of 1994);(b)"Chairman" means the Executive Chairman of the State Authority, or the Chairman of the District Authority or the Chairman of the Sub-Divisional Legal Services Committee, as the case may be;(c)"Director of Legal Awareness and Para-legal Training" means the person so appointed under rule 11.(d)"District Authority" means the District Legal Services Authority constituted under Section 9 of the Act;(e)"High Court Legal Services Committee" means a High Court Legal Services Committee constituted under Section 8A of the Act;(f)"Joint Member Secretary" means the person so appointed as the Joint Member Secretary of the State Authority under rule 8;(g)"Member" means the member of the State Authority appointed under Section 6(2)(c), member of the District Authority appointed under Section 9(2), member of the High Court Legal Services Committee appointed under Section 8A(2) and member of the Sub-Divisional Legal Services Committee appointed under Section 11A(2)(b) of the Act, or as the case may be;(h)"Member-Secretary" means the Member-Secretary of the State Legal Services Authority appointed under Section 6 of the Act;(i)"Schedule" means schedules appended to these rules;(j)"Section" means the Section of the Act;(k)"Secretary means the Secretary of the High Court Legal Services Committee constituted under Section 8A of the Act, the Secretary of the District Legal Services Authority constituted under Section 9 of the Act, or the Secretary of the Sub-Divisional Legal Services Committee constituted under rule 16(4), as the case may be;(l)"State Authority" means the State Legal Services Authority constituted under Section 6(1) of the Act;(m)"Sub-Divisional Legal Services Committee" means the committee constituted under Section 11A of the Act;(n)All other words and expressions used in these rules but not defined shall have the meaning, respectively assigned to them in the Act.
