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    National Legal Services Authority (NALSA)

    Last updated: 04-08-2023

    NALSA (4) (1)

    Article 39A of the Constitution of India provides for free legal aid to the poor and weaker sections of the society and ensures justice for all. Articles 14 and 22(1) of the Constitution also make it obligatory for the State to ensure equality before law and a legal system which promotes justice on the basis of equal opportunity to all. In the year

    1987, the Legal Services Authorities Act was enacted by the Parliament which came into force on 9th November, 1995 to establish a nationwide uniform network for providing free and competent legal services to the weaker sections of the society on the basis of equal opportunity. The National Legal Services Authority (NALSA) has been constituted under the Legal Services Authorities Act, 1987 to monitor and evaluate implementation of legal aid programmes and to lay down policies and principles for making legal services available under the Act.

    In every State, a State Legal Services Authority and in every High Court, a High Court Legal Services Committee have been constituted. District Legal Services Authorities, Taluk Legal Services Committees have been constituted in the Districts and most of the Taluks to give effect to the policies and directions of the NALSA and to provide free legal services to the people and conduct Lok Adalats in the State.

    Supreme Court Legal Services Committee has been constituted to administer and implement the legal services programme insofar as it relates to the Supreme Court of India.

    Functioning of NALSA

    NALSA lays down policies, principles, guidelines and frames effective and economical schemes for the State Legal Services Authorities to implement the Legal Services Programmes throughout the country.

    Primarily, the State Legal Services Authorities, District Legal Services Authorities, Taluk Legal Services Committees, etc. have been asked to discharge the following main functions on regular basis:

    • To Provide Free and Competent Legal Services to the eligible persons;
    • To organize Lok Adalats for amicable settlement of disputes and
    • To organize legal awareness camps in the rural areas.

    i. FREE LEGAL SERVICES

    The Free Legal Services include:-

    • Payment of court fee, process fees and all other charges payable or incurred in connection with any legal proceedings;
    • Providing service of lawyers in legal proceedings;
    • Obtaining and supply of certified copies of orders and other documents in legal proceedings.
    • Preparation of appeal, paper book including printing and translation of documents in legal proceedings.

    Persons eligible for getting free legal services includes:-

    • Women and children;
    • Members of SC/ST
    • Industrial workmen
    • Victims of mass disaster, violence, flood, drought, earthquake, industrial disaster.
    • Disabled persons. vi) Persons in custody
    • Persons whose annual income does not exceed Rs. 1 lakh (in the Supreme Court Legal Services Committee the limit is Rs. 5,00,000/-).
    • Victims of Trafficking in Human beings or begar

    ii. LOK ADALATS

    Lok Adalat is one of the Alternative Disputes Resolution Mechanisms. It is a forum where the disputes/cases pending in the court of law or at pre-litigation stage are settled/compromised amicably. The Lok Adalat has been given statutory status under the Legal Services Authorities Act, 1987. Under this Act, an award made by a Lok Adalat is deemed to be a decree of a civil court and is final and binding on all parties and no appeal lies against thereto before any court.

    • Lok Adalats are being organized by the Legal Services Authorities/Committees for settlement of cases pending before courts u/s 19 of the Legal Services Authorities Act, 1987 and also for matters at pre-Litigative stage, under the guidance of NALSA.
    • Chapter VI-A has been inserted in the Legal Services Authorities Act, 1987 in the year 2002, with a view to provide compulsory pre-Litigative mechanism for conciliation and settlement of disputes relating to ‘Public Utility Services’.
    • Further in view of Covid, E-Lok Adalat has been conceptualized which significantly improved access to justice for people who were otherwise unable to participate in the Lok Adalats.

    iii. LEGAL AWARENESS PROGRAMMES

    As a part of the preventive and strategic legal aid, NALSA through the State Legal Services Authorities, conduct legal literacy programmes. In some States, Legal Literacy Programmes are conducted every year in schools and colleges and also for empowerment of women in a routine manner, besides the rural legal literacy camps.

     

    iv. DETAILS OF GRANT-IN-AID RELEASED TO NATIONAL LEGAL SERVICES AUTHORITY (NALSA):

    Name of the Grantee Body Type of Grantee Body Type of Grant Amount disbursed during FY 2021-22 Purpose
    National Legal Services Authority (NALSA) Statutory Body Recurring 2017-18 100 To perform its functions as the Central Authority as per Section 4 and Section 15 (2) of the Legal Services Authorities Act, 1987 and for meeting other expenses as per any other provisions of the said Act.
    2018-19 150
    2019-20 140
    2020-21 100
    2021-22 145
    2022-23 190