Section 2(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)In these Regulations, unless the context otherwise required-(a)"Act" means the Legal Services Authorities Act, 1987 (Act No. 39 of 1987);(b)"Rules" means the Rajasthan State Legal Services Authority Rules, 1995 framed under the Act as amended from time to time;(c)"Chief Justice" means the Chief Justice of the High Court of Judicature for Rajasthan;(d)"High Court" means the High Court of Judicature for Rajasthan;(e)"Awareness Committee" means the High Court Legal Awareness Committee or the District Legal Awareness Committee or the Taluka Legal Awareness Committee, as the case may be.
