Section 18 in Jammu and Kashmir Legal Services Authorities Act, 1997
18. Organization of Lok Adalats.
(1)The State Authority or District Authority or the High Court Legal Services Committee, or as the case may be, Tehsil Legal Services Committee may organize Lok Adalats as such intervals and places and for exercising such jurisdiction and for such areas as it thinks fit.(2)Every Lok Adalat organised for an area shall consist of such number of-(a)serving or retired judicial officers ; and(b)other persons, of the area as may be specified by the State Authority or the District Authority or the High Court Legal Services Committee, or as the case may be, the Tehsil Legal Services Committee, organising such Lok Adalats.(3)The experience and qualification of persons referred to in clause (b) of sub-section (2) for Lok Adalats shall be such as may be prescribed by the Government in consultation with the Chief Justice of the High Court.(4)Lok Adalat shall have jurisdiction to determine and to arrive at a compromise or settlement between the parties to a dispute in respect of-(i)any case pending before ; or(ii)any matter which is falling within the jurisdiction of and is not brought before, any court for which the Lok Adalat is organised :Provided that the Lok Adalat shall have no jurisdiction in respect of any case of matter relating to an offence not compoundable under any Law.
