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PERMANENT AND CONTINUOUS PENSION LOK ADALAT SCHEME, 2003
In pursuance of the provisions of sub-section (1) of Section 19 of the Legal Services Authorities Act, 1987 (39 of 1987), the Maharashtra State Legal Services Authority with the Approval of the State Government, is hereby pleased to frame the following Scheme of Permanent and Continuous Pension Lok Adalat, namely :-
Scheme 1 Short title
(1) This Scheme may be called the Permanent and Continuous Pension Lok Adalat Scheme, 2003.
(2) It shall come into from the date of publication of the Scheme in the Maharashtra Government Gazette.
Scheme 2 Organisation
Maharashtra State Legal Services Authority has decided to constitute Pension Lok Adalat/s and may request High Court Legal Services Comittee at Mumbai and Sub-Committees at Aurangabad or Nagpur to organise Permanent and Continuous Pension Lok Adalat as follows :-
(a) The Pension Lok Adalat may be held every month on non working high Court Saturday or Sunday, as would be convenient.
(b) The Pension Lok Adalat may be oranised in the premises of the High Court at Bombay, Aurangabad or at Nagpur.
(c) The Pension Lok Adalat Shall have jurisdiction to determine and to arrive at a compromise or settlement, as regards pension and/or gratuity, between the parties to a dispute in respect of any case pending before any Authority, Tribunal or Court with respect to the employees of.
(i) State Government
(ii) Local Self Government and:
(iii) State Government Corporations:
Provided that the Lok Adalat shall have no jurisdiction in respect of any case or matter relating to an offence not compoundable under any law.
Scheme 3 As per Section 19(2) of the Legal Services Authorities Act, 1987 every pension Lok Adalat shall consist of:-
(a) a retired Honourable Judge of High Court, Bombay as Head of the panel:
(b) a retired Chief Secretary or Secretary as would be nominated by the State Government.
(c) an eminent Advocate. The Lok Adalat so organised shall follow th procedure laid down in the Legal Services Autorities Act, 1987
Scheme 4 Formation of a Committee to take follow up action
The Government of Maharashtra shall issue orders regarding appointment of a Committee with the following members ot take follow up action on th directions given by the Pension Lok Adalat.
Chairman : Director of Pension (Nodal Officer, not below rank of secretary).
Members : (1) Deputy Secretary to Government (Pension) Finance Department.
(2) Deputy Secretary to Government G.A.D. Department.
(3) Joint Secretary (Personnel)/Deputy Secretary to Government of the Concerened Depatrment of Manatralaya.
Scheme 5 Publicity
(a) After fixing the date and venue of Pension Lok Adalat extensive publicity shall be giben to the proposed Pension Lok Adalat through the media of T.V. / Radio/Posters/Publicity Department of Government. Every available forum shall be utilised for giving wide publicity to the Lok Adalat.
(b) Special Circulars in respect of the proposed Pension Lok Adalat shall be issued by the Government of Maharashtra to all Concerned Departments.
(c) The High Court Legal Services Committee shall with the permission of the High Court affix notice of the Pension Lok Adalat on the Notice Board of the High Court.
(d) The High Court Legal Services Committee shall request the Registrar, High Court, Bombay to issue directions to the concerned departments to sort out all the cases pertaining ot pension and with the co-ordination of the High Court Legal Services Committee issue notices to the parties calling for their willingeness to place their matter before Permanent Lok Adalat. A list shall be prepared of matters, which are to be placed before the Permanent and Continuous Pension Lok Adalat.
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