Section 31 in Rajasthan State Legal Services Authority Regulations, 1999
31. Lok Adalat at the Pre-Litigation Stage.
(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.(2)The Secretary/Chairman of the District Authority/Committee, as the case may be after hearing the parties, if he thinks proper to refer the matter to the Lok Adalat, he shall direct the parties to appear before the Lok Adalat for Pre-litigation settlement on the date fixed for the Lok Adalat.(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.(4)In cases which are referred to the Lok Adalat at pre-litigation stage, the version of the parties and other documents submitted by them along with the original award of the Lok Adalat, shall form part of Judicial record.(5)After the Lok Adalat is over, the record of the cases of pre-litigation stage, shall remain in the custody of the Secretary/Chairman of the District Authority/Committee, as the case may be.
