Section 21 in The M.P. State Legal Services Authority Rules, 1996
21. The experience and qualifications of other persons of the Lok Adalats other than referred to in sub-section (4) of Section 19.
- A person shall not be qualified to be included in the Bench of Lok Adalat unless he is-(a)A dedicated social worker who is engaged in the upliftment of the weaker sections of the people including Scheduled Castes. Scheduled Tribes. Women, Children, rural and urban labour; or(b)a [legal practitioner] [Substituted by Notification No 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] of standing; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes and Programmes.
