Section 38 in Rajasthan State Legal Services Authority Regulations, 1999
38. Procedure for maintaining record of case referred under Section 20 of the Act or otherwise.
(1)Secretary of the District Authority/ Committee, or Chairman of the Taluk Legal Services Committee, as the case may be, shall maintain a register wherein all the cases received by him by way of reference to the Lok Adalat shall be entered giving particulars as below-i. Date of the receipt;ii. Nature of the case;iii. Such other particulars as may be deemed necessary; andiv. Date of settlement and return of the case file.(2)When the case is finally disposed of by the Lok Adalat, an appropriate entry shall be made in the register.
