dlsa objectives
Objectives:-
Article 39-A of the Constitution of India provides that the State shall secure that the operation of the legal system promotes justice on the basis of equal opportunity, and shall, in particular, provide free legal aid, by suitable legislation or schemes or in any other way, to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities. On the basis of Article 39-A of Constitution the Legal Services Authorities have constituted for the purpose of provide free and competent legal services to the weaker section 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 Adalaths to secure that the operation of the legal system promotes justice on a basic of equal opportunity
Our Mission:-
To legally empower the marginalized and excluded groups of the society by providing effective legal representation, legal literacy and awareness and bridging the gap between the legally available benefits and the entitled beneficiaries.
To strengthen the system of Lok Adalats and other Alternate Dispute Resolution mechanisms in order to provide for informal, quick, inexpensive and effective resolution of disputes and minimize the load of adjudication on the overburdened judiciary.
Our Vision:-
To promote an inclusive legal system in order to ensure fair and meaningful justice to the marginalized and disadvantaged sector.
Our Legal Workforce:-
Panel Lawyers-Panel Lawyer” means a lawyer selected under Regulation 8 of the National Legal Services Authority (Fee and Competent Legal Services) Regulation, 2010 to render free and competent legal services to the deserving the needy persons under the scheme.
Panel Lawyers List of DLSA,Cuttack
Para Legal Volunteers-Para-Legal Volunteer shall educate people, especially those belonging to weaker sections of the society, to enable them to be aware of their right to live with human dignity, to enjoy all the constitutionally and statutorily guaranteed rights as also the duties and discharge of obligations as per law.
Para Legal Volunteers for Cuttack District
Legal Aid Defence Counsel System-It will provide free legal assistance to the accused in custody and the defendants in criminal cases in line with the public defence system. It would come to the rescue of the needy, for and distressed persons in the State.
Legal Aid Defense Counsels Details