DLSA/TLSC
Aims and objectives:
- Creating legal awareness among the general public by organizing legal awareness functions and workshops.
- Providing free legal advice by establishing legal aid clinics in all taluks and legal support and protection centers in selected villages.
- Providing free legal aid (Services) to the persons entitled for it.
- Amicable settlement of Pre-litigation and cases pending in the courts by organizing Lok- Adalats (Janata Nayalaya).
Persons entitle to free Legal Aid:
The following persons are entitled for free legal aid
- Persons belonging to Scheduled Caste or Scheduled Tribe
- Woman & Children
- Factory workers
- Victim of group clashes, violence, flood, drought, Earthquake, Industrial destruction etc.
- Victims of communal clashes
- Persons suffering from mental or any other disability
- Persons who are under the custody of protection home mental hospital etc.,
- Bonded labours and victims of human trafficking
- All categories of persons whose Annual Income is below Rs. 3 Lakh.(Rs.3,00,000/-)
- All categories of persons whose Annual Income is below Rs. 3 lakhs are eligible for free legal aid in Apex Court (Supreme Court)
DISTRICT LEGAL SERVICES AUTHORITY, BENGALURU RURAL DISTRICT, BENGALURU
In the background of Article 39A of the Constitution of India, the Legal Services Authorities Act, 1997 came into effect with the main object to spread Legal Awareness amongst the public at large by conducting Legal Literacy Camps, Workshops, and Seminars and also to settle the dispute amicably by way of ADR methods as well as extend the legal aid to the needy people. As per the Act, in India three authorities viz., National Legal Services Authority (NALSA), State Legal Services Authority (KSLSA), District Legal Services Authority (DLSA) as well as three committees viz., Supreme Court Legal Services Committee, High Court Legal Services Committee and Taluka Legal Services Committees are constituted to achieve the object.
The District Legal Services Authority, Bengaluru Rural District is working in the City Civil Court Cmplex 2nd Floor, Bengaluru. District Legal Services Authority, Bengaluru Rural District consists of Five Taluka Legal Services Committees i.e., Devanahalli, Anekal, Nelamangala, Hosakote and Doddaballapura. All these Legal Services Committees are working in their respective Talukas Court complex buildings.
| Chairman | Member Secretary | Sri. M L Raghunath, Prl. District and Sessions Judge, Bengaluru Rural District. | Sri. Sandeep Salian, Senior Civil Judge, Member Secretary DLSA, Bengaluru Rural District . |
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Apart from the Chairman and Member Secretary, District Legal Services Authority is consisting of the following members:-
- The Deputy Commissioner of the District
- The Chief Executive Officer of the Zilla Panchayath
- The Superintended of Police of the District
- The District Government Pleader
- The Assistant Director of Prosecution
- The President, District Bar Association.
Likewise, the Taluka Legal Services Committees are headed by principal / Senior most Senior Civil Judges of respective talukas as Ex-officio Chairman and the Principal/senior-most Civil Judge of respective talukas is the Secretary and consists of other Statutory Members. In recent years, the activities of the District Legal Services Authority spread into many spheres such as, providing legal services, constituting Lok-Adalats and mediation, organizing legal awareness programs to create legal awareness, and extending legal aid to the needy people and awarding compensation under Victim Compensation Scheme-2011 etc.
LEGAL AID
The District Legal Services Authority, Bengaluru Rural District effectively functions to give legal services to the public at large. To achieve the goal, the District Legal Services Authority constituted legal aid clinics viz., Front Office Clinic, Taluk Office Clinic, Jail Clinic, CDPO Office Clinic, Juvenile Justice Board Clinic, Village Legal Care & Support Center, Senior Citizen Clinic, North Eastern Clinic, ART Legal Aid Clinic, Swadhar Grugh, Police Station Legal Aid Clinic. In the recent past, a “ Legal Aid Defence Counsel System ” has been set up to provide Legal Aid in a criminal matters in Sessions Court.To give legal services through these clinics and other modes, the Bengaluru Rural District . District Legal Services Authority and Taluka Legal Services Committees have selected Advocates and empaneled as under:
The List of Panel Advocates working in District Legal Services Authority, Bengaluru Rural District.
The District Legal Services Authority and Taluka Legal Services Committees are extending legal aid to the needy people through the above-empaneled advocates, who are also working periodically in legal aid clinics.
VICTIM COMPENSATION SCHEME – 2011
For the implementation of the scheme, the District Legal Services Authority Bengaluru Rural District, constituted the Victim Compensation Scheme Committee headed by Hon’ble Prl. District & Sessions Judge and Chairman of District Legal Services Authority and other two members i.e, The Member Secretary of District Legal Services Authority and a Senior Most Advocate of the District Bar Association. After the scheme came in to effect, the Victim Compensation Scheme Committee (DLSA) has decided a large number of Victim Compensation cases and gave compensation to the eligible victims. The judgments passed by the Victim Compensation Committee will be approved by the District Legal Services Authority and the same will be submitted to the Karnataka State Legal Services Authority, Bengaluru for allotment of funds, who in turn secure the fund from the state government and will allot to the District Legal Services Authority, Bengaluru Rural District for disbursement to the Victims.
AWARENESS PROGRAMMES
To create legal awareness to the public at large of Bengaluru Rural District District, the District Legal Services Authority and Taluka Legal Services Committees are organizing more and more legal awareness programs, workshops, and seminars in the District and Taluka Head Quarters as well as in Villages on various subject of laws, Government Schemes and benefits, about the authorities and tried to eradicate the burning local problems faced by the public at large. Thus, the District Legal Services Authority, Bengaluru Rural District Bengaluru spread the message of Access to Justice at the widest level.
DLSA CONTACT DETAILS
Landline: 08022222919
Member Secretary Mobile: 9141193927
E-mail Address : dlsablrrural@gamail.com
| RTI Bengaluru Rural DLSA | Click here |
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| RTI TLSC Anekal | Click here |
| RTI TLSC Devanahalli | Click here |
| RTI TLSC Doddaballapura | Click here |
| RTI TLSC Hosakote | Click here |
| RTI TLSC Nelamangala | Click here |
| Notification of Appointment of Legal Aid Defense Counsels staff | Click here |
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