Section 4 in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000
4. Infrastructure.
(a)The respective District Judges shall provide two rooms, one for the Counselling and Conciliation Centre and another for the Permanent and Continuous Lok Adalat of the District.(b)The Jr. Clerk-cum-Typist posted at the disposal of the Taluk level Legal Aid functionaries within the judgeship shall be the custodian of the records and in-charge of maintenance of all registers referred to above. The maintenance of the registers and records shall be monitored by the Permanent and Continuous Lok Adalat Judge. The District Permanent and Continuous Lok Adalat shall utilise the services of the District Court Nizarat to procure the attendance of the parties.
