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

A member of a Scheduled Caste or Scheduled Tribe
A victim of trafficking in human beings or beggar
A woman or a child
A mentally ill or otherwise disabled person
A victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquack or industrial disaster etc.
An industrial workman
Person in custody, including in a protective Home, Juvenile Home, Psychiatric Hospital or Nursing Home etc
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

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
Through representation by a legal practitioner in legal proceedings
By supplying certified copies of judgments, order notes or evidence and other documents in legal proceedings
By preparation of appeal, paper book, including printing, typing and translation of documents in legal proceedings
By drafting of legal documents
By giving legal advice on any legal matter
Through Mediation Centers or Family Counseling Centers

Members of District Authority

District & Sessions Judge – Chairman
Chief Judicial Magistrate - Secretary
Deputy Commissioner – Member
Superintendent of Police – Member
District Attorney - Member

Name of the Secretary, District Legal Service Authority

Ms. Mona Singh, Chief Judicial Magistrate,
Contact No. 0129-2225022

Name of the Official
Ms. Neelam, Assistant
Sh. Sonu Kumar, Clerk
Sh. Asha, Legal Aid Clerk

Sh.Prabhat Shankar Srivastva, Stenographer
Sh. Pradeep, Stenographer

Contact No: 0129-2261898