Section 39(4) in Rajasthan State Legal Services Authority Regulations, 1999
(4)Every bench of the Lok Adalat may evolve its own procedure for conducting the proceeding before it and shall not be bound by either the civil procedure code or the Evidence Act or the Code of Criminal Procedure. However, the bench shall be guided by the principles of natural Justice, equity, fair play and other legal Principles.Chapter-VI Funds and Accounts
