Section 31(3) in Rajasthan State Legal Services Authority Regulations, 1999
(3)The matter so referred, if not settled at the pre-litigation stage by the Lok Adalat, the Secretary/Chairman of the District Authority/ Committee, as the case may be, shall keep the record of the papers and shall advice the parties in seeking remedy in a court and if any of the party is fit to get legal aid he shall direct the same to apply for legal aid to the proper authority.
