CHHATTISGARH HIGH COURT LEGAL SERVICES COMMITTEE, BILASPUR
 

About the Committee

Chairman of the Committee

Criteria for availing legal aid services

Steps to obtain legal aid

Submission of application for legal aid
Disposal of application
Programmes, Schemes and Services
Mode of Legal Services

Legal aid services not provided in certain cases

Progress Report
Contact Address
 
Important Links
Supreme Court Legal Services Committee
Supreme Court of India
High Court of Chhattisgarh
Indian Courts Portal
NALSA

 

PROGRAMMES, SCHEMES AND SERVICES OF THE COMMITTEE IN BRIEF

 

(1) Monthly lok adalat on every 1 st Saturday.

(2) Quarterly lok adalat on every 2 nd week of the month which may on Tuesday.

(3) Legal services to persons who satisfy the criteria laid down under the Legal Services Authority Act, 1987.

(4) Legal literacy programmes for villagers or underprivileged groups.

(5) Legal literacy programmes in the district jails or in the central jails.

(6) Legal literacy classes for 9 th standard students in the school situated at village side in consultation with concerning head of the school (proposed).

(7) Visit to the Vriddha Ashram, deaf and dumb schools, mental health centres and Juvenile homes for providing legal aid, if any (proposed).