Section 31(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)On receipt of the application by the Secretary of the District Authority/Committee or the Chairman of the Taluk Legal Service Committee, as the case may be, for settlement of a legal dispute between the parties at pre-litigation stage, the Secretary/Chairman of the District Authority/Committee respectively shall examine the matter and if he deems it fit to refer the matter for pre-litigation settlement, he shall issue a notice along with copy of the application and documents if any, to the opposite party for appearing before him.
