Section 33 in Rajasthan State Legal Services Authority Regulations, 1999
33. Procedure for effecting compromise or settlement at Lok Adalat.
(1)When a compromise or settlement has arrived at between the parties, the Lok Adalat shall proceed to make an award on the basis of such compromise.(2)Every award of the Lok Adalat shall be signed by the Panel constituting the Lok Adalat.(3)The original award shall from part of the Judicial records and a copy of the award shall be given to each of the parties duly certified to be true by the Secretary of the District/Committee, or by the Chairman Taluk Legal Services as the case may be.
