Section 2 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
2. Definitions.
(1)In this rules, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Legal Services Authorities Act, 1997 ;(b)"aided person" means a person to whom legal service is provided in accordance with the provisions of these rules ;(c)"eligible person" means a person who is eligible for legal services under these rules ;(d)"Government" means the Government of Jammu and Kashmir State ;(e)"High Court" means the High Court of Jammu and Kashmir ;(f)"Legal Practitioner" shall have the same meaning as assigned to this expression in the Advocates Act, 1961 (Central) ;(g)"Legal proceedings" means civil, criminal, revenue or any other proceeding arising under any law for the time being in force from its inception to final disposal in a court of law and includes preparatory steps for institution of such proceedings and also includes quasi-judicial and administrative proceedings before any tribunal or authority established under any law.(h)"Member" means the State Authority, High Court Legal Services Committee, District Authority or Tehsil Legal Service Committee, as the case may be.(2)All other words and expressions used in these rules, but not defined shall have the meaning as assigned to them in the Act.
