Section 2 in Delhi Legal Services Authority Regulations,2002
2. Definitions
(a)‘Act’ means the Legal Services Authorities Act, 1987 (39 of 1987).(b)‘State Authority’ means the Delhi Legal Services Authority,(c)‘High Court Committee’ means the High Court Legal Services Committee constituted under Section 8A of the Act.(d)‘District Authority’ means the District Legal Services Authority constituted under Section 9 of the Act.(e)‘Rules’ means the Delhi Legal Services Authority Rules, 1996.(f)‘Aided person’ means a person to whom legal service is provided in accordance with the provisions of the Act, rules and these regulations.(g)‘Chairman’ means the Chairman of the High Court Legal Services Committee or Chairman of the District Authority as the case may be.(h)‘Chief Justice’ means the Chief Justice of the High Court of Delhi.(i)‘Executive Chairman’ means the Executive Chairman of the Delhi Legal Services Authority constituted under Section 6 of the Act.(j)‘Legal Practitioner’ shall have meaning as assigned to the expression in the Advocates Act, 1961.(k)‘Legal service’ includes rendering of any services in the conduct of any case or other legal proceedings before any court or any other authority or tribunal and giving of advice on any legal matter.(l)‘Lok Adalat’ means the Lok Adalat organised under Chapters VI or VI A of the Act.(m)‘Member’ means a member of the State Authority, High Court Legal Services Committee, District Legal Services Authority as the case may be.(n)‘Member Secretary’ means the Member Secretary of the Delhi Legal Services Authority.(o)‘Nominated Member’ means a member nominated to the State Authority, High Court Committee, the District Authority as the case may be.(p)‘Patron-in-Chief’ means the Patron-in-Chief of the Delhi Legal Services Authority.(q)‘Secretary’ means the Secretary of the High Court Legal Services Committee, or District Authority as the case may be.(r)‘Section’ means the section of the Act.(s)All other words and expressions used in these regulations but not defined shall have the meaning respectively as assigned to them in the Act and the rules framed thereunder.
