The Legal Services Authorities Act, 1987

[Act No. 39 of 1987]

[11th October, 1987.]

Contents
Title	The National Dairy Development Board Act, 1987
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	The National Legal Services Authority
3.	Constitution of the National Legal Services Authority
3A.	Supreme Court Legal Services Committee
4.	Functions of the Central Authority
5.	Central Authority to work in coordination with other agencies
Chapter III	State Legal Services Authority
6.	Constitution of State Legal Services Authority
7.	Functions of the State Authority
8.	High Court Legal Services Committee
8A.	State Authority to act in coordination with other agencies, etc., and be subject to directions given by the Central Authority
9.	District Legal Services Authority
10.	Functions of the District Authority
11.	District Authority to act in coordination with other agencies and be subject to directions given by the Central Authority, etc
11A.	Taluk Legal Services Committee
11B.	Functions of Taluk Legal Services Committee
Chapter IV	Entitlement to Legal Services
12.	Criteria for giving legal services
13.	Entitlement of legal services
Chapter V	Finance, Accounts and Audit
14.	Grants by the Central Government
15.	National Legal Aid Fund
16.	State Legal Aid Fund
17.	District Legal Aid Fund
18.	Accounts and audit
Chapter VI	Lok Adalats
19.	Organisation of Lok Adalats
20.	Cognizance of cases by Lok Adalats
21.	Award of Lok Adalat
22.	Powers of Lok Adalat or Permanent Lok Adalat
Chapter VIA	Pre-Litigation Conciliation and Settlement
22A.	Definitions
22B.	Establishment of Permanent Lok Adalats
22C.	Cognizance of cases by Permanent Lok Adalat
22D.	Procedure of Permanent Lok Adalat
22E.	Award of Permanent Lok Adalat to be final
Chapter VII	Miscellaneous
23.	Members and staff of Authorities, Committees and Lok Adalats to be public servants
24.	Protection of action taken in good faith
25.	Act to have overriding effect
26.	Power to remove difficulties
27.	Power of Central Government to make rules
28.	Power of State Government to make rules
29.	Power of Central Authority to make regulations
29A.	Power of State Authority to make regulations
30.	Laying of rules and regulations