AIMS & OBJECTIVES

The Legal Services Act 1987 is basically aimed to provide free and competent legal Service to the weaker sections of the society to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities, and to organize Lok Adalats to secure that the operation of the legal system promotes justice on a basis of equal opportunity. Creating legal awareness, legal Aid and Settlement of disputes through amicable settlement are the main functions of the Authority. Legal awareness programmes are taken up for empowerment of legal knowledge to all the citizens in general and to the weaker sections of the society in particular. Various activities are taken up to reach the vulnerable sections of the society such as SC/ST, Women, Industrial Labours etc., The Authority provides legal aid by way of providing the services of able and efficient services of Lawyers. Any person, who fulfills the criteria, is entitled for the legal Aid. The Lok Adalats organized by the Authorities and the Taluk Committees help the disputing parties to come to settlement through Conciliation and such settlement reached before a Lok Adalat becomes a record having equal status to that of a judgmentoftheCourt.