Section 12 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003
12.
The secretary of the Committee shall maintain a Register of the Lok Adalat giving particulars of the,-(i)Date of the receipts;(ii)Category and subject wise nature of the case;(iii)Details of the parties;(iv)Such other particulars, as may be deemed necessary; and(v)Date of settlement and return of the case file;(vi)When the case is finally disposed of by the Lok Adalat, result of the case will be entered in the register.
