Section 6 in Permanent and Continuous Lok Adalat with Conciliation and Counselling Centre Scheme, 2000
6. Term of office.
(a)The Registrar, District Court shall continue to work as the Permanent and Continuous Lok Adalat Judge as long as he holds the office of the Registrar and Functions as the Secretary of the District Legal Service Authority.(b)The Conciliators nominated by the Chairman of District Legal Service Authority shall continue for a term of 2 years and shall be eligible for renomination subject to suitability.
