1. The Particulars of organizations, functions and duties.

The Bihar State Legal Services Authority (BSLSA) has been constituted under the Legal Services Authorities Act, 1987 to provide free Legal Services to the weaker sections of the society and to organize Lok Adalats for amicable settlement of disputes. To give effects to the policies and directions of the NALSA and to give free legal services to the people and conduct Lok Adalat in every District, District Legal Services Authority has been constituted.

THE SECTIONS OF THE SOCIETY AS ENLISTED UNDER SECTION 12 OF THE LEGAL SERVICES AUTHORITIES ACT ARE ENTITLED FOR FREE LEGAL SERVICES, THEY ARE :

A.) A MEMBER OF A SCHEDULED CASTE OR SCHEDULED TRIBE;
B.) A VICTIM OF TRAFFICKING IN HUMAN BEINGS OR BEGAR AS REFERRED TO IN ARTICLE 23 OF THE CONSTITUTION;
C.) A WOMAN OR A CHILD;
D.) A MENTALLY ILL OR OTHERWISE DISABLED PERSON;
E.) A PERSON UNDER CIRCUMSTANCES OF UNDESERVED WANT SUCH AS BEING A VICTIM OF A MASS DISASTER, ETHNIC VIOLENCE, CASTE ATROCITY, FLOOD, DROUGHT, EARTHQUAKE OR INDUSTRIAL DISASTER; OR
F.) AN INDUSTRIAL WORKMAN; OR
G.) IN CUSTODY, INCLUDING CUSTODY IN A PROTECTIVE HOME WITHIN THE MEANING OF CLAUSE (G) OF SECTION 2 OF THE IMMORAL TRAFFIC (PREVENTION) ACT, 1956(104 OF 1956); OR IN A JUVENILE HOME WITHIN THE MEANING OF CLAUSE(J) OF SECTION 2 OF THE JUVENILE JUSTICE ACT, 1986 (53 OF 1986); OR IN A PSYCHIATRIC HOSPITAL OR PSYCHIATRIC NURSING HOME WITHIN THE MEANING OF CLAUSE (G) OF SECTION 2 OF THE MENTAL HEALTH ACT, 1987(14 OF 1987);OR
H.) A PERSON IN RECEIPT OF ANNUAL INCOME LESS THAN THE AMOUNT MENTIONED IN THE FOLLOWING SCHEDULE (OR ANY OTHER HIGHER AMOUNT AS MAY BE PRESCRIBED BY THE STATE GOVERNMENT), IF THE CASE IS BEFORE A COURT OTHER THAN THE SUPREME COURT, AND LESS THAN RS 5 LAKH, IF THE CASE IS BEFORE THE SUPREME COURT.

AS PER SECTION 19 OF BSLSA, REGULATION, 1998:- FOLLOWING PERSONS WILL BE ELIGIBLE FOR LEGAL AID:-
[EVERY PERSON WHO IS A BONAFIDE RESIDENT OF BIHAR AND WHO HAS TO FILE OR DEFEND A CASE IN ANY CIVIL, CRIMINAL, OR REVENUE COURT OR BEFORE ANY TRIBUNAL, JUVENILE JUSTICE BOARD, CONSUMER FORUM OR ANY OTHER JUDICIAL OR QUASI JUDICIAL AUTHORITY, SHALL BE ENTITLED TO LEGAL SERVICES, IF THAT PERSON IS ENTITLED FOR LEGAL SERVICES UNDER SECTION 12 OF LEGAL SERVICES AUTHORITIES ACT, 1987 OR IF HE IS—

(A) A TRANSGENDER; OR
(B) A SENIOR CITIZEN: OR
(C) A PERSON INFECTED WITH HIV OR SUFFERING FROM CANCER OF ANY TYPE; OR
(D) A WORKER OF UNORGANIZED SECTOR OR:
(E) AN ACID ATTACK VICTIM OR;
(F) A PERSON HAVING ANNUAL INCOME NOT MORE THAN RS. 1,50,000 OR AS MAY BE FIXED UNDER RULE 16 OF BIHAR STATE LEGAL SERVICES AUTHORITIES RULES, 1996 FROM TIME TO TIME OR;
(G) NOTWITHSTANDING THE LIMIT OF INCOME, THE LEGAL SERVICES COMMITTEE, DISTRICT AUTHORITY OR STATE AUTHORITY MAY GRANT LEGAL AID IN THE FOLLOWING MATTERS :¬
(I) IN CASE OF GREAT PUBLIC IMPORTANCE:
(II) IN A CASE , THE DECISION OF WHICH IS LIKELY TO AFFECT NUMEROUS PERSONS BELONGING TO THE WEAKER SECTION OF THE COMMUNITY.
(III) IN ANY OTHER CASE IN WHICH ANY PERSON , FOR REASONS TO BE RECORDED IN WRITING BY THE CHAIRMAN IS ENTITLED TO LEGAL AID.]

A WOMAN IS ENTITLED FOR FREE LEGAL AID IRRESPECTIVE OF HER INCOME OR FINANCIAL STATUS. A WOMAN IS ELIGIBLE TO APPLY FOR FREE LEGAL AID BY VIRTUE OF SECTION 12(C) OF THE LEGAL SERVICES AUTHORITIES ACT, 1987.

A CHILD IS ELIGIBLE FOR FREE LEGAL AID TILL THE AGE OF MAJORITY I.E. 18 YEARS. THIS IS EFFECTUATED BY SECTION 12 (C) OF THE LEGAL SERVICES AUTHORITIES ACT, 1987.

• Free Legal Services can be availed from

1. Bihar State Legal Services Authority, Budh Marg, Opposite Museum, Patna-1.
2. High Court Legal Services Committee, Patna High Court.
3. District Legal Services Authority situated in the District Courts Complex in every District of the State.

• LOK ADALAT

Lok Adalat is a forum where the disputes/cases pending in the court of law or at pre-litigation stage are settled/compromised amicably. Lok Adalat has been given statutory status under the Legal Services Authorities Act, 1987. An award made by the Lok Adalat is deemed to be decree of a civil court and is final and binding on all parties. No appeal lies before any court against it.

• NATURE OF CASES TO BE REFERRED TO LOK ADALATS

1. Any case pending before any court.
2. Any dispute which has not been brought before any court and is likely to be filed before any court.
Provided that any matter relating to an offence not compoundable under the law shall not be referred to/settled in Lok Adalat.

• HOW TO GET THE CASE REFERRED TO THE LOK A DALAT FOR SETTLEMENT

• Case pending before the courts:
• If the parties agree to settle the dispute in Lok Adalat or
• One of the parties make an application to the court or
• The court is satisfied that the matter is an appropriate one for settlement in Lok Adalat.

• Any dispute at pre-litigative stage:

The State Legal Services Authority or District Legal Services Authority as the case may be, on receipt of an application from any one of the parties to any pre-litigation stage matter refers such matter to the Lok Adalat for amicable settlement.

• Functions / Duties

The Authority performs the functions as prescribed in the Legal Services Authorities Act 1987.

2. The powers and duties of its officers and employees.

The officers and employees discharge their functions as prescribed under Bihar State Legal Services Authority Rules, 1996.

3. The procedure followed in the decision-making process, including channels of supervision and accountability.

As per the provisions of the Legal Services Authorities Act, 1987 and the Bihar State Legal Services Authority Rules, 1996.

4. The norms set by it for the discharge of its functions.

The Authority is discharging its functions in accordance with the Legal Services Authority Act, 1987 and the Bihar State Legal Services Authority Rules, 1996.

5. The rules, regulations, instructions, manuals and records, held by it or under its control or used by its employees for discharging its functions.
1. The Bihar State Legal Services Authority Rules 1996.
2. Bihar State Legal Services Authority Regulation,1998.
3. The rules, regulations, instructions issued by NALSA from time to time for discharging the functions of BSLSA & DLSAs.

6. Not Applicable.

7. Not Applicable.

8. Not Applicable.

9. A directory of its officers and employees

S.N.	Name	Designation	Telephone No
01	Ms. Shilpee Soniraj	Member Secretary, Appellate Authority	0612-2508943 FAX- 0612-2508390
02	Ms. Gayitri Kumari	Joint Secretary	0612-2508441 FAX- 0612-2508390
03	Ms. Anupama	Registrar, Public Information Officer	0612-2508366 FAX- 0612-2508390
04	Ms. Niharika Singh	Assistant Registrar, Assistant Public Information Officer
05	Ms. Neha Niharika	Assistant Registrar
06	Sri Rajan Kumar	Stenographer
07	Sri Krishna Prasad	Stenographer
08	Sri Jeewan Lal	Lower Division Clerk
09	Sri Sushil Kumar	Lower Division Clerk
10	Sri Rakesh Ranjan	Lower Division Clerk
11	Sri Ajit Kumar	Lower Division Clerk
12	Anwar Raza	Lower Division Clerk
13	Sri Jwala Prasad Verma	Lower Division Clerk
14	Sri Niraj Kumar Thakur	Lower Division Clerk
15	Sri Shiv Prasad	Lower Division Clerk
16	Sri Himanshu Shekhar Sinha	Lower Division Clerk
17	Sri Anil Kr. Singh	Driver
18	Md. Nabi Alam	Driver
19	Sri Amit Kumar-I	Office Attendant
20	Sri Amit Kumar-II	Office Attendant
21	Sri N. K. Bharti	Office Attendant
22	Sri Shiv Kumar	Office Attendant
23	Najir Ahmad	Office Attendant
24	St. Sunita Duwedi	Office Attendant
25	Sri R. P. Singh	Office Attendant
26	Sri Lalan Shah	Office Attendant
27	St. Lal Muni Devi	Sweeper
28	Sri Dashram urao	Night Guard

• Staff working on Contract Basis in the BSLSA & Mobile Lok Adalat Unit

S.N.	Name	Designation
01	Sri Pritam Kumar Bishwas	Computer Operator
02	Sri Rajesh Kumar	LDC
03	Sri Mukesh Kumar	LDC
04	Sri Rajeev Kumar	Peon
05	Sri Umesh Kumar Rajak	Peon
06	Sri Deepak Kumar Pandit	Driver
07	Md. Matin	Driver

10. The monthly remuneration received by each of its officers and employees, including the system of compensation as provided in its regulations.

The Schedule has been mentioned in BSLSA Rules, 1996 as revised from time to time.

11. Not Applicable.

12. Not Applicable.

13. Not Applicable.

14. Not Applicable.

15. The particulars of facilities available to citizens for obtaining information, including the working hours of a library or reading room, if maintained for public use

People can get information telephonically or they can visit BSLSA between 10.30 AM to 5.00 PM on any working day for obtaining information.

17. Not Applicable.

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