Free Legal Aid

Particulars

Description

Name of the Scheme

Free Legal Aid Scheme

Sponsored by

Both: Central & State Government

Funding Pattern

National Legal Services Authority, New Delhi as well as State Government finances the scheme.

Ministry/Department

Department of Legal and Legislative Affairs

Description

Under the scheme, budget is provided to meet the expenses of Counsel fee and to hold Lok Adalat.

Beneficiaries

Individual,Family,Community,

Benefits

Benefit Type

Others,

Other Benefits

Free Legal Aid

Details of Beneficiaries

- A member of a Scheduled Caste or Scheduled Tribe
- A victim of trafficking in human beings or begar as referred to in article 23 of the Constitution.
-Women/Child
- A mentally ill or otherwise disabled person.
- A person under circumstances of undeserved want such as being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster or
- An industrial workman or
- In custody, including custody in a protective home within the meaning of clause g of section 2 of the Immoral Traffic Prevention Act, 1956, or in a juvenile home within the meaning of clause-j of section 2 of the juvenile Justice Act 1986, or in a psychiatric hospital or psychiatric nursing home with in the meaning of clause-g of section 2 of the Mental Health Act, 1987 or
- In receipt of annual income less than Rs. 100000/- .

Eligibility criteria

-Persons belonging to General category having income below Rs. 100000/- are entitled to get free Legal Aid. - All other beneficiaries are entitled for legal service without income ceiling.

How to Avail

Fill in the Legal Aid Form-cum-Affidavit for seeking free Legal Aid. The form is available with the Chairman/Secretary, District Legal Services Authority, Sri Muktsar Sahib as well as in the office of Assistant District Attorney (Legal Services), Sri Muktsar Sahib.