Section 2 in Orissa High Court Permanent and Continuous Lok Adalat Scheme, 2003
2. Definitions.
- In this Scheme unless the context otherwise require,(a)"Act" means the Legal Services Authorities Act, 1987 (No. 39 of 1987);(b)"Chairman" means the Chairman of the Orissa High Court Legal Services Committee;(c)"Committee" means Orissa High Court Legal Services Committee constituted under Section 8-A of the Act;(d)"Patron-in-Chief" means the Chief Justice of Orissa High Court;(e)"State Authority" means Orissa State Legal Services Authority constituted under Section 6 of the Act;(f)"Chief Justice" means the Chief Justice of Orissa High Court;(g)"Lok Adalat" means Permanent and Continuous Lok Adalat under the Scheme.
