Section 29 in Punjab State Legal Services Authorities Rules, 1996
29. The experience and qualification of other persons of the Lok Adalats.
[Section 19(4)]. - A person shall not be qualified to be included in the Bench of a Lok Adalat unless he is, -(a)an eminent social worker, who is engaged in the upliftment of the weaker sections of the society, including scheduled castes, women, children, rural and urban labour; or(b)a lawyer of at least ten years standing; or(c)a person of repute, who is specially interested in the implementation of the Legal Services Schemes and programmes; or(d)a medical or any other expert as deemed fit by the Authority or Committee, as the case may be.
