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State of Madhya Pradesh - Section

Section 3 in The Legal Literacy Camp, Scheme, 1999

3. Objects.

- The objectives of the State Legal Services Authority regarding legal literacy camp are as follows :-
(i)to formulate guidelines for contents of legal literacy materials;
(ii)to consider the use of visuals in legal literacy materials with a view to supporting or illustrating the legal concepts of legal processes;
(iii)to undertake preparation of sample materials on legal literacy;
(iv)to review the existing materials on legal literacy;
(v)to organise the Legal Literacy Camps known as "Vidhik Saksharata Shivir" in rural areas as well as in urban slums;
(vi)to provide the information about all schemes launched by State Government as well as Central Government and all statutory laws, rules etc. to the weaker section of the society including Scheduled Tribes, Scheduled Castes, Backward Classes, Agriculturists and Labourers, which are made for protection of their interests.