Section 2 in Chhattisgarh Legal Services Authority Rules, 2002
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Act" means the Legal Services Authorities Act, 1987 (No. 39 of 1987);(b)"Chairman" means the Executive Chairman of the State Authority or, as the case may be, Chairman, High Court Legal Services Committee or the Chairman of the District Authority or the Chairman of the Taluk Legal Services Committee;(c)"District Authority" means a District Legal Services Authority constituted under Section 9 of the Act;(d)"High Court Legal Services Committee" means the High Court Legal Services Committee constituted under Section 8-A of the Act;(e)"Legal Practitioner" shall have the same meaning as assigned to it in the Advocate Act, 1961 (No. 25 of 1961);(f)"Member" means a member of the State Authority nominated under clause (c) of sub-section (2) of Section 6 or, as the case may be, a member of the District Authority nominated under clause (b) of subsection (2) of Section 9 of the Act;(g)"Secretary" means the Member-Secretary of the State Legal Services Authority constituted under Section 6, or, as the case may be, the Secretary of the High Court Legal Services Committee constituted under Section 8-A, or, as the case may be, the Secretary of the District Legal Services Authority constituted under Section 9 of the Act;(h)"Section" means a section of the Act;(i)"State Authority" means the State Legal Services Authority constituted under Section 6 of the Act;(j)"Taluk Legal .Services Committee" means a Taluk Legal Services Committee constituted under Section 11-A of the Act;(k)All other words and expressions used in these Rules but not defined shall have the meaning respectively assigned to them in the Act.
