Section 13 in The National Legal Services Authority Rules, 1995
13. The experience and qualifications of other persons of the Lok Adalats organised by the Supreme Court Legal Services Committee specified in sub-section (3) of section 19
.-A person shall not be qualified to be included in the Lok Adalat unless he is-(a)a member of the legal profession; or(b)a person of repute who is specially interested in the implementation of the Legal Services Schemes and Programmes; or(c)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 labour.
