Tele-Law: Reaching the Unreached is an e-interface mechanism to seek legal advice and consultation at a pre-litigation stage. It connects needy and marginalised in need of legal aid with the Panel Lawyers via video conferencing/telephonic facilities available at Common Service Centres (CSCs) situated at the Panchayat level. Launched in 2017, the Tele-Law service is now directly accessible through the Tele-Law Mobile App (available on Android & IOS).
Accessibility :
Easy Connect via video conferencing / telephonic facilities availing at CSCs, situated at the Panchayat level and through Tele-Law Mobile App
Affordability :
Free of Cost for all Citizen
Frontline Functionaries :
• Para Legal Volunteers (PLVs) have been stationed to act as intermediaries, bridging the gap between common people and the Tele-Law service, and also to create public awareness about Tele-Law.
• Village Level Entrepreneurs (VLEs) who run the CSCs facilitate online registration of beneficiaries with Panel Lawyers.
• Panel Lawyers have been positioned to provide legal advice and consultation to people.
• State Coordinators manage different stakeholders in effective implementation of Tele-Law programme in States/UTs.
Real-time Data
A dedicated Tele-Law Dashboard has been developed to capture real-time data on nature of cases registered & advice enabled. This data has also been hosted on the Prayas Dashboard.
