Section 10(6) in The Legal Literacy Camp, Scheme, 1999
(6)Chairman/Members of the Saksharata Dal and all other respected invitees will have discourse on various subjects as referred to above.In addition to above, salient feature of the provision of Section 12 of Legal Services Authority Act, 1987 and relevant provisions of the regulations with regard to Legal Aid, Legal Services should be highlighted. It should be emphasised that Legal Services does not only include providing assistance to any deserving poor litigant in pending matter, but it also includes Legal Services for any pro-trial and post-trial matters. Further, the deserving persons shall also be legally assisted with regard to their problems relating to other Government agencies who are not giving required relief to such persons to which they are entitled. Moot Courts may also be held.In these camps, an attempt may be made to provide maximum Legal advice to the needy persons.Notifications[Notification F.No. 38-Estt-SLSA-99, dated 30-8-1999.] [Published in M.P. Rajpatra Part IV (Ga), dated 8-10-1999 at pp. 572-573.] - In exercise of the powers conferred by clause (g) of Section 2 read with clauses (a) and (b) of sub-section (2) of Section 7 of the Legal Services Authorities Act, 1987 (No. 39 of 1987) the State Authority, has framed Lok Adalat Scheme, 1997 which has already been published in the Madhya Pradesh Rajpatra Part 4(c), dated 9th January, 1998, the State Authority hereby issues the following instructions to organise Permanent and Continuous Lok Adalats under this scheme, namely :-For High CourtProcedure for organising permanent and continuous Lok Adalat. - (1) For High Court there shall be a column in the Computer Sheet namely whether party would like to refer the matter to the Lok Adalat;
