Section 20 in Chhattisgarh Legal Services Authority Rules, 2002
20. The experience and qualifications of other persons of Lok Adalats under sub-section (4) of Section 19.
- 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 people including Scheduled Castes, Scheduled Tribes, Women, Children, rural and urban labourers; or(b)a lawyer of standing; or(c)a person of repute who is specially interested in the implementation of the Legal Services Schemes and Programmes.
