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Chhattisgarh Legal Services Authority Rules, 2002

Published vide Notification No. 6776/5414/21-B/C.G./2002, dated 26-10-2002, published in the C.G. Rajpatra (Asadharan) dated 28-10-2002 at pages 546 (11-22)

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(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.

[(a) Chairman, High Court Legal Service Committee.

(n) Member Secretary of the Authority appointed under sub-section (3) of Section 6 of the Act.]

(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;

(b) an eminent person in the field of law; or

(c) a person of repute who is specially interested in the implementation of the Legal Services Schemes.

(i) His terms and conditions shall be such as are specified in the Government of India, Ministry of Finance, Department of Expenditure-O.M. No. 19048/7/80-E-IV, dated 8th October, 1987 or such other relevant orders of the State Government as may be applicable to the retired Judges of the High Court appointed on Commission's/Committees.

(ii) He shall be permitted to subscribe to the G.P.F.

(a) to give free legal services to the eligible and weaker sections;

(b) to work out modalities of the Legal Services Schemes and programmes approved by the State Authority and ensure their effective monitoring and implementation;

(c) to exercise with the approval of the Executive Chairman, the powers in the respect of Administrative, Finance and Budget matters as Head of the Department in the State Government;

(d) to manage the properties, records and funds of the State Authority;

(e) to maintain true and proper accounts of the State Authority including checking and auditing in respect thereof periodically;

(f) to prepare Annual Income and Expenditure Account and Balance-Sheet of the said Authority;

(g) to liaise with the Social Action Groups and District and Taluk/ Tehsil/Sub-Division Legal Services Authorities;

(h) to maintain up to date and complete statistical information including progress made in the implementation of various Legal Services Programme from time to time;

(i) to process proposals for financial assistance and issue Utilisation Certificate thereof;

(j) to organize various Legal Services Programmes as approved by the State Authority and convene meetings or seminars and workshops connected with the Legal Services Programmes and preparation of reports and follow-up action thereon;

(k) to produce or prepare video or documentary films, publicity material, literature and publications to inform general public about the various aspects of the Legal Services Programmes;

(l) to lay stress on the resolution of rural disputes and to take extra measures to draw schemes for effective and meaningful Legal Services for settling rural disputes at the door-steps of the rural people;

(m) to perform such of the functions as are assigned to him under the Schemes formulated under clause (b) of Section 4 of the Act; and

(n) to perform such other functions as may be expedient for the efficient functioning of the State Authority.

(i) District Magistrate;

(ii) Superintendent of Police of the District;

(iii) Chief Judicial Magistrate of the District; and

(iv) District Government Pleader.

(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 and rural labourers; or

(b) an eminent person in the field of law; or

(c) a person of repute who is specially interested in the implementation of the Legal Services Schemes.

(i) Sub-collector;

(ii) Sub-divisional Police Officer;

(iii) President of the Local Bar Association.

(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 and rural labourers; or

(b) an eminent person in the field of law; or

(c) a person of repute who is specially interested in the implementation of the Legal Services Schemes.

(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.

(a) amicable settlement of the disputes by bringing about conciliation between the parties to the disputes, and

(b) rendering assistance in complying with various legal requirements in order to secure the benefits under various schemes sponsored by or on behalf of the Central Government or the Government of Chhattisgarh or any other public authority for the welfare of the general public or any Section thereof.

(a) by payment of Court fee, process fee, expenses of witnesses and paper book, lawyers fee and all other charges payable in connection with any legal proceedings;

(b) through representation by a legal practitioner in legal proceedings.

(c) by supplying certified copies of judgements, orders, notes of evidence and other documents in legal proceedings;

(d) by preparation of paper book, including printing, typing and translation of documents in legal proceedings;

(e) by drafting of legal documents; and

(f) by giving legal advice to any legal matter.

[(B) The transfer of positing of officers and staff of the Authority will be made by the Executive Chairman after consultation with the Patron-in-Chief.]

Schedule-A

(See Rule 9)

A. State Legal Services Authority

Schedule-B

(See Rule 11)

B. High Court Legal Services Committee

Schedule-C

(See Rule 13)

C. District Legal Services Committee

Schedule-D

(See Rule 16)

D. Taluk Legal Services Committee