Section 26(1) in Rajasthan State Legal Services Authority Regulations, 1999
(1)The Lok Adalat shall consist of at least one sitting or retired Judicial Officer of the rank not below District Judge or the judge of the High Court and such other members not more than two out of the followings-i. Member of the legal profession;ii. Social worker;iii. Person of repute interested in Legal Services Schemes;iv. Representatives of voluntary social organisations;v. Members of legal clinic, if any.
