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Tele-Law means the use of communications and information technology for the delivery
of legal information and advice. This e-interaction between lawyers and people would
be through the video-conferencing infrastructure available at the CSCs.
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The concept of Tele-Law is to facilitate delivery of legal advice through a panel
of lawyers stationed at the state Legal Services Authorities (SLSA) and CSC. The
project initiates to connect citizens with lawyers through video conferencing facilities
by the Para-Legal Volunteers.Tele Law service enables anyone to seek legal advice
without wasting precious time and money. The service is free for those are eligible
for free legal Aid as mentioned under Section 12 of Legal Services Authority Act,
1987. For all others a nominal fee of INR 30 Rs is charged.
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Legal matters in which advice can be taken through Tele-Law service :-
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• दहेज, पारिवारिक विवाद, तलाक, घरेलू हिंसा और रखरखाव
• कार्यस्थल पर महिलाओं का यौन उत्पीड़न
• भूमि विवाद, किरायेदारी और पट्टे,
• संपत्ति और विरासत के अधिकार
• समान कार्य के लिए समान वेतन, न्यूनतम मजदूरी
• मातृत्व लाभ, गर्भावस्था की चिकित्सा समाप्ति, प्री और पोस्ट नेटल के दुरुपयोग की
रोकथाम
• बाल विवाह यौन से बच्चों का संरक्षण अपराध
• बाल श्रम / बंधुआ मजदूरी, शिक्षा का अधिकार
• एफआईआर, गिरफ्तारी, जमानत देना
• अनुसूचित जाति और अनुसूचित जनजाति के खिलाफ अत्याचार
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How it works:-
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Bihar State Legal Services Authority is conducting the "Tele Law Scheme" in the
State of Bihar under the direction of Department of Justice, Government of India
and National Legal Services Authority. The Scheme was launched on 6th August, 2017
and it was made functional from 2nd February, 2018 phase wise after training of
mapped PLVs and VLEs with 14 Panel Lawyers who are working on the basis of following
the roster. In the Tele Law Centre per day two Panel Lawyers are available for Legal
Advice through Video Conferencing or Mobile/Telephone. The Concept of Tele Law is
very useful as it facilitate delivery of legal advice to beneficiary through Video
Conferencing/Mobile by the panel of lawyers stationed at the State Legal Services
Authorities.
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Citizen Eligible for Tele-Law Service
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S.No
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Categories of Marginalized persons (Section 12 of Legal Services Authorities Act 1987)
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Fees For Tele Law Service
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Documents to be brought to CSC for Registration
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1
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Women
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NIL
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NIL
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2
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Children( Below 18 years of age)
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NIL
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NIL
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3
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SC / ST
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NIL
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Caste Certificate
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4
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Victims of Trafficking
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NIL
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Self- Declaration /Copy of Police FIR /Affidavit
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5
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Mentally Ill and Differently abled
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NIL
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Disability Certificate
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6
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Victims of Natural Disaster/Ethnic Violence
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NIL
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District
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7
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Workers in unorganized Sector
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NIL
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Job Card / MGNREGA Card
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8
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People with low income groups (Income as specified by State)
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NIL
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BPL Card /Income Certificate
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9
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Under trials /In custody
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NIL
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Any relevant Case document
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10
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Persons other than those mentioned above
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NIL
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Aadhar Card / Any ID proof
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