Integrated Delivery of Legal Services (IDLS )
Last updated: 06-10-2022

DEPARTMENT OF JUSTICE
&
NATIONAL LEGAL SERVICES AUTHORITY
COLLABORATES ON
INTEGRATED DELIVERY OF LEGAL SERVICES
(IDLS)
KEY FEATURES
I. Integration of Tele-Law with Legal Service Authorities(District and State)
• Easy and Direct connect between beneficiary and Panel Lawyers via Video Conferencing and Telephone facilities through CSC and the Tele-law mobile app for Citizens and Lawyers
• Free of Cost Advice for Citizens
• Advice in regional/local dialect
• Strengthen community based pre-litigationwith formal justice delivery mechanism
• 700+ Retainer Lawyers to give online legal advice & consultation from Front offices of DLSA
• Attend15 calls of 20 minutes each in a day
• Success Stories of Lawyers to be published in Voice of Beneficiaries (VoBs).
• Real time case tracking through Tele-Law Dashboard
• Monthly awards for panel Lawyers and other frontline functionaries
II. Expansion of Nyaya Bandhu (Pro Bono) Network
• Pro bono Lawyers to register on Nyaya Bandhu Mobile App
• Legal Assistance representation to register Applicants
• On-board 7000+ Pro bono Lawyers from the DLSA/SLSA
• Case tracking and Feedback mechanism from both lawyers and applicants
• Awards for Pro bono Lawyers
IIII. Legal Literacy and Awareness Programme in 112 Aspirational Districts
• Synergy between Local/District Administration and DLSA/SLSA
• Thematic district wiseLegal literacy & Awareness Campaign Plan
• Dissemination of Information on Right, Duties and Entitlements to citizens
• Recognition of DLSA’s for maximum outreach and innovative campaign
