Free Legal Aid

The Legal Services Authorities Act, 1987 has been enforced and the following persons are entitled to free legal aid for filing or defending a case in any court of law

1. A member of a Scheduled Caste or Scheduled Tribe

2. A victim of trafficking in human beings or beggar

3. A woman or a child

4. A mentally ill or otherwise disabled person

5. A victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster etc

6. An industrial workman

7. Person in custody, including in a protective Home, Juvenile Home, Psychiatric Hospital or Nursing Home etc

8. A person whose annual income from all sources does not exceed Rupees Fifty Thousand (Rs.50, 000/-)

The Legal Services could be provided in any of the following modes

1. By payment of court fee, process fee, expenses of witnesses, preparation of the paper book, lawyers fee and all other charges payable or incurred in connection with any legal proceedings

2. Through representation by a legal practitioner in legal proceedings

3. By supplying certified copies of judgments, order notes or evidence and other documents in legal proceedings

4. By preparation of appeal, paper book, including printing, typing and translation of documents in legal proceedings

5. By drafting of legal documents

6. By giving legal advice on any legal matter

7. Through Mediation Centers or Family Counseling Centers

Members of District Authority

1. District & Sessions Judge - Chairman

2. Chief Judicial Magistrate � Secretary

SUB DIVISIONS