DLSA/TLSA

ಜಿಲ್ಲಾ ಕಾನೂನು ಸೇವೆಗಳ ಪ್ರಾಧಿಕಾರ, ಬಳ್ಳಾರಿಯ Panel Advocates ಮಾರು ನೇಮಕಾತಿಗಾಗಿ ಅರ್ಜಿಯನ್ನು ಆಹ್ವಾನಿಸುವ ಕುರಿತು ದಿನಾಂಕ 16-4-2025.

ಜಿಲ್ಲಾ ಕಾನೂನು ಸೇವೆಗಳ ಪ್ರಾಧಿಕಾರ, ಬಳ್ಳಾರಿಯ ಕಾನೂನು ನೆರವು ಅಭಿರಕ್ಷಕರ ಕಚೇರಿ [Legal Aid Defence Counsels Office (LADC)] ನಲ್ಲಿ ಗುತ್ತಿಗೆ ಆಧಾರದ ಮೇಲೆ ನೇಮಕಾತಿಗಾಗಿ ಅರ್ಜಿಯನ್ನು ಆಹ್ವಾನಿಸುವ ಕುರಿತು.

National Legal Services Authority Free Legal Aid Helpline Number : 15100

SPECIAL LOK-ADALAT IN HON’BLE SUPREME COURT,from 29th July, 2024 to 3rd August, 2024

Regarding inviting applications for recruitment on contract basis at the Office of the Legal Assistant Defence Counsels Office (LADC) of the District Legal Services Authority, Bellary

Next National Lok Adalat on 08-03-2025

Intimation of interview letter for eligible candidates for the post of Chief Legal Aid Defense Counsel,Deputy Legal Aid Defense Council and Assistant Legal Aid Defense Council on 25-1-2025 at 3.00 PM

LIST OF PANEL ADVOCATES EMPANELLED WITH DLSA AND TLSC’s ,BALLARI

LIST OF PARA-LEGAL VOLUNTEERS EMPANELLED WITH DLSA AND TLSC’s ,BALLARI

AIMS & OBJECTIVES

The Legal Services Act 1987 is basically aimed to provide free and competent Legal Service to the weaker sections of the society to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities, and to organize Lok Adalats to secure that the operation of the Legal system promotes justice on the basis of equal opportunity. Creating legal awareness, legal aid and Settlement of disputes through amicable settlement are the main functions of the Authority. Legal awareness program’s are taken up for empowerment of legal knowledge to all the citizens in general and to the weaker sections of the society in particular. Various activities are taken up to reach the vulnerable sections of the society such as SC/ST, Women, Industrial Laborers etc., The Authority provides legal aid by way of providing the services of able and efficient services of Lawyers. Any person, who fulfills the criteria, is entitled for the legal Aid. The Lok Adalats organised by the Authorities and the Taluk Committees help the disputing parties to come to settlement through Conciliation and such settlement reached before a Lok Adalath becomes a record having equal status to that of a judgment of the court.

RTI-under section 4 (b) 5(1) and 19 (1) of the Right to information Act, 2005

Ballari RTI