Section 2 in The High Court Legal Services Committee Regulations, 1997
2. Definitions.
- In these regulations, unless the context otherwise requires :(a)"Act" means the Legal Services Authorities Act, 1987;(b)"Aided person" means a person to whom legal aid, legal advice or legal services has been provided in any form;(c)"Chief Justice" means the Chief Justice of the High Court;(d)"Chairman" means the Chairman of the High Court Legal Services Committee;(e)"Committee" means the High Court Legal Services Committee;(f)"Central Authority" means the National Legal Services Authority constituted under Section 3;(g)"High Court" means the High Court of Judicature at Allahabad;(h)"Legal Service" includes rendering of any service in the conduct of any case or other legal proceeding before any court or other authority or tribunal and the giving of advice on any legal matter;(i)"Lok Adalat" means a Lok Adalat organised under Chapter VI of the Act;(j)"Member" means a member of the Committee;(k)"Rules" means the Uttar Pradesh State Legal Services Authority Rules, 1996;(l)"Secretary" means the Secretary of the High Court Legal Services Committee;(m)"Section" means a section of the Act;(n)"State Authority" means Uttar Pradesh State Legal Services Authority constituted under Section 6.
