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

 

ABOUT THE COMMITTEE

 

There is a general perception in villagers, needy people or underprivileged people that approaching the High Court for legal remedy is unaffordable but this is not true because Chhattisgarh High Court Legal Services Committee, Bilaspur, is functioning for those people. For providing legal aid and advice free of cost (to the poor litigants), the Committee has been constituted dated 05 th December, 2003 under the Legal Services Authority Act, 1987.

The Committee is functioning as per the Scheme, Regulations and Legal Services Authority Act, 1987. The Act is as follows:

•  The Legal Services Authority Act 1987

•  Chhattisgarh State Legal Services Autshority Regulation, 2003

•  Chhattisgarh State Lok Adalat Scheme, 2003.

 

   


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CHHATTISGARH HIGH COURT LEGAL SERVICES COMMITTEE, BILASPUR

High Court premises, Bilaspur, (C.G.)

Office Phone No. 07752-238161

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