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ABOUT THE CELL

Manuals Suo Moto Disclosure

Organisation and Function

S. No

Item

Disclosure Details

1

Organisation and Function

1.1

Particulars of Organisation, Functions and Duties [Section 4(1)(b)(i)]

1.1.1

Name and Address of the Organization

NATIONAL LEGAL SERVICES AUTHORITY.

B BLOCK, GROUND FLOOR, ADMINISTRATIVE BUILDINGS COMPLEX, SUPREME COURT OF INDIA, NEW DELHI-110001

Communication Address : JAISALMER HOUSE 26, MAN SINGH ROAD, NEW DELHI-110011 PH. NO.-011- 23382778, 23071450,23382121

Website

https://nalsa.gov.in/

1.1.2

Head of the organization

Sh. Bharat Parashar

Email: nalsa-dla@nic.in

Phone No.: 011- 23382778, 23071450,23382121

1.1.3

Vision, Mission and Key Objectives

Vision & Mission

To promote an inclusive legal system in order to ensure fair and meaningful justice to the marginalized and disadvantaged sector.

 

Key Objectives

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 Alternative 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.

 

1.1.4

Functions and Duties

 Please click here to view the Organization Functions

1.1.5

Organization Chart

Please click here to view the Organization Chart

1.1.6

Any other details-the genesis, inception, formation of the department and the HoDs from time to time as well as the committees/ Commissions consulted from time to time have been dealt

The details about various departments and HoDs can be viewed here

1.2

Power and Duties of its Officers and Employees [Section 4(1) (b)(ii)]

1.2.1

Powers and Duties of Officers (administrative, financial and judicial)

Please click here to view the Powers and Duties of Officers

1.2.2

Power and Duties of other Employees

Please click here to view the Powers and Duties of Officers

1.2.3

Rules/ orders under which powers and duty are derived and Exercised

Please click here to view the Powers and Duties of Officers

1.3

Procedure followed in decision-making process [Section 4(1)(b)(iii)]

1.3.1

Process of decision making Identify key decision-making points

Decision are taken in accordance with the provisions of Legal Services Authorities Act, 1987, NALSA (Lok Adalat) Regulations, 2011, NALSA (Free and Competent Legal Services) Regulations, 2010 and NALSA Rules, 1995 by the Central Authority of NALSA from time to time. Policy matters are decided at the level of Central Authority or Executive Chairman, NALSA

1.3.2

Final decision-making authority

The Chief Justice of India is the Patron-in-Chief of this Authority. The second senior most Judge of the Hon’ble Supreme Court of India is the Executive Chairman of this Authority. The Member Secretary is the Head of the Department of National Legal Services Authority.

1.3.3

Related provisions, acts, rules etc.

Please click the following links for details:

1. Acts

2. Rules

1.3.4

Time limit for taking decisions, if any

NA

1.3.5

Channel of supervision and accountability

For Channel of supervision and accountability :

click here

1.4

Norms for Discharge of Functions [Section 4(1)(b)(iv)]

1.4.1

Nature of functions/ services offered

Please click the following link for further details:

Promoting Inclusive Legal System

1.4.2

Norms/ standards for functions/ service delivery

1.4.3

Process by which these services can be accessed

For legal assistance and dispute redressal following Legal Services Institutions have been established as per the LSA Act 1987:

At Taluka Level: Taluk Legal Services Committee

At District Level: District Legal Services Authorities

At State Level: State Legal Services Authority

At High Court Level: High Court Legal Services Committee

At Supreme Court Level: Supreme Court Legal Services Committee

1.4.4

Time-limit for achieving the targets

NA

1.4.5

Process of redressal of grievances

Through LSMS Portal: click here.

Through sending E-mail

Through CPGRAM Portal: click here.

Through post and Personal Visit to Legal Services Institutions. The address of the Legal Services Institutions are:

click here.

Internal Complaints Committee on Sexual Harassment

The details can be seen here.

1.5

Rules, Regulations, Instructions Manual and Records for Discharging Functions [Section 4(1)(b)(v)]

1.5.1

Title and nature of the record/ manual /instruction

Acts

1. The Legal Services Authorities Act, 1987

Rules

1. The National Legal Services Authority Rules, 1995

2. The Supreme Court Legal Services Committee Rules, 2000

3. The Permanent Lok Adalat (Other Terms and Conditions of Appointment of Chairman And Other Persons) Rules, 2003

Regulation

1. National Legal Services Authority (Lok Adalat) Regulations, 2009

2. National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010

3.National Legal Services Authority (Legal Services Clinics) Regulations, 2011

1.5.2

List of Rules, regulations, instructions manuals and records.

Please click for Acts here to view the details.

Please click for Rules here to view the details.

1.5.3

Acts/ Rules manuals etc.

1.5.4

Transfer Policy and Transfer Orders

Transfer policy

Transfer of employees is done as per functional requirement arising from time to time in various sections.

1.6

Categories of Documents held by the Authority under its Control [Section 4(1)(b) (vi)]

1.6.1

Categories of documents

Service Books, Personal Files, Vouchers, Bills, Sanction Orders, Meeting files.

1.6.2

Custodian of documents / categories

Central Public Information Officer.

1.7

Boards, Councils, Committees and other Bodies constituted as part of the Public Authority [Section 4(1)(b)(viii)]

1.7.1

Name of Boards, Council, Committee etc.

Please click here for the details

1.7.2

Composition

1.7.3

Dates from which constituted

1.7.4

Term / Tenure

1.7.5

Powers and Functions

1.7.6

Whether their meetings are open to the public?

No

1.7.7

Whether the minutes of the meetings are open to the public?

No

1.7.8

Place where the minutes if open to the public are available?

No

1.8

Directory of Officers and Employees [Section 4(1) (b) (ix)]

1.8.1

Name and designation

Please click here for the details

1.8.2

Telephone, fax and email

1.9

Monthly Remuneration received by Officers and Employees including system of compensation [Section 4(1) (b) (x)]

1.9.1

List of employees with Gross monthly remuneration

Salary payment being remitted to the bank accounts of employees on monthly basis.Please click here for the details.

1.9.2

System of compensation as provided in its regulations

Not Applicable

1.10

Name, Designation and other particulars of Public Information Officers [Section 4(1) (b) (xvi)]

1.10.1

Name and designation of the Central Public Information Officer (CPIO), Assistant

Public Information Officer (APIO) and Appellate Authority

Smt. Meena

Section Officer / Central Public Information Officer.

Sh. Pratul Joshi

Under Secretary – II / First Appellate Authority

1.10.2

Address, telephone numbers and email of each designated official

Smt. Meena

Section Officer / Central Public Information Officer. B-Block, Ground Foor, Administrative Buildings Complex, Supreme Court of India, New Delhi-110001 Ph.No. 011-23382778 E-mail- nalsa-dla[at]nic[dot]in.

Sh. Pratul Joshi

Under Secretary – II / First Appellate Authority B-Block , Ground Floor, Administrative Buildings Complex, Supreme Court of India, New Delhi-110001 E-mail- nalsa-dla[at]nic[dot]in

1.11

No. of employees against whom Disciplinary Action has been proposed / taken [Section 4(2)]

1.11.1

No. of employees against whom disciplinary action has been (i) Pending

for Minor penalty or major penalty proceedings

NA

1.11.2

(ii) Finalised for Minor penalty or major penalty proceedings

Nil

1.12

Programmes to Advance Understanding of RTI [Section 26]

1.12.1

Educational Programmes

The Legal Services Institutions organises awareness programmes on different subjects including Right To Information.

1.12.2

Efforts to encourage public authority to participate in these programmes

The Legal Services Institutions organises awareness programmes on different subjects including Right To Information.

1.12.3

Training of CPIO/APIO

Nil

1.12.4

Update & publish guidelines on RTI by the Public Authorities concerned

Please click here for viewing RTI Rules

Please click here for viewing RTI Act

1.13

Transfer Policy and Transfer Orders [F No. 1/6/2011- IR dt. 15.4.2013]

1.13.1

Transfer Policy and Transfer Orders [F No. 1/6/2011- IR Dt. 15.4.2013]

Transfer policy

Transfer of employees is done as per functional requirement arising from time to time in various sections.

 

Budget and Programmes

2

Budget and Programmes

2.1

Budget allocated to each agency including all plans, proposed expenditure and reports on disbursements made etc. [Section4(1)(b)(xi)]

2.1.1

Total Budget for the public authority

Rs. 347.92cr(Grant-in-Aid)

2.1.2

Budget for each agency and plan & programmes

(1) Legal Aid Programme-LAP, For LAP -Rs. 200Cr

(2) Legal Aid Defence Counsel System-LADCS, For LADCS -Rs. 147.92Cr

2.1.3

Proposed expenditures

(1) For Budgetary Head -Rs. 16.13Cr

(2) For Grants-in-Aid -Rs. 600Cr

(2) LAP- Rs.200Cr

(2) For LADCS-Rs. 400Cr

2.1.4

Budget for each agency, if any

(1)Secretariat General Services- Rs. 6.17cr

(2)Grants-in-Aid -Rs.347.92cr

(i) LAP Rs.200cr

(ii) LADCS- Rs. 147.92cr

2.1.5

Report on disbursements made and place where the related reports are available

Please click : here  

2.1.6

Information related to procurements-(a) Notice/tender enquires and corrigenda if any thereon, (b) Details of the bids awarded comprising the names of the suppliers of goods/services being procured, (c)The works contracts concluded- in any such combination of the above-and, (d) The rate/rates and the total amount at which such procurement or works contract is to be executed

Please click here for viewing the details of the Procurement through GeM.(2024-25)

2.2

Foreign and Domestic Tours [F. No. 1/8/2012- IR dt. 11.9.2012]

2.2.1

Budget

Foreign: Nil

Domestic: Rs.16.24 lakh

2.2.2

Foreign and domestic Tours by ministries and officials of the rank of Joint Secretary to the Government and above, as well as the heads of the Department (a) Places visited (b) The period of visit (c) The number of members in the official delegation (d) Expenditure on the visit

2.2.3

Information related to procurements (a) Notice/tender enquires, and corrigenda if any thereon, (b) Details of the bids awarded comprising the names of the suppliers of goods/ services being procured, (c) The works contracts concluded – in any such combination of the above-and, (d) The rate/ rates and the total amount at which such procurement or works contract is to be executed.

NA

2.3

Manner of Execution of Subsidy Programme [Section 4(i)(b)(xii)]

2.3.1

Name of the programme of activity

NA

2.3.2

Objective of the programme

2.3.3

Procedure to avail benefits

2.3.4

Duration of the programme/ scheme

2.3.5

Physical and financial targets of the programme

2.3.6

Nature/ scale of subsidy /amount allotted

2.3.7

Eligibility criteria for grant of subsidy

2.3.8

Details of beneficiaries of subsidy programme (number, profile etc.)

2.4

Discretionary and Non-discretionary Grants [F. No. 1/6/2011-IR dt. 15.04.2013]

2.4.1

Discretionary and non-discretionary grants/ allocations to State Govt./

NGOs/other institutions

NA

2.4.2

Annual accounts of all legal entities who are provided grants by public

authorities

NA

2.5

Particulars of Recipients of Concessions, Permits of Authorizations granted by the Public Authority [Section 4(1) (b) (xiii)]

2.5.1

Concessions, permits or authorizations granted by public authority

NA

2.5.2

For each concession, permit or authorization granted - (a) Eligibility criteria, (b) Procedure for getting the concession/ grant and/ or permits of authorizations, (c) Name and address of the recipients given concessions/permits or authorizations, (d) Date of award of concessions/ permits of authorizations

2.6

CAG & PAC Paras [F No. 1/6/2011- IR dt. 15.4.2013]

2.6.1

CAG and PAC paras and the action taken reports (ATRs) after these have been laid on the table of both houses of the parliament.

Audit of CAG is being conducted

Publicity and Public Interface

3

Publicity and Public Interface

3.1

Particulars for any arrangement for consultation with or representation by the members of the public in relation to the formulation of policy or implementation there of [Section 4(1)(b)(vii)] [F No 1/6/2011-IR dt. 15.04.2013]

3.1.1

Relevant Acts, Rules, Forms and other documents which are normally accessed by citizens

National Legal Services Authority

Please click here for more.

3.1.2

Arrangements for consultation with or representation by - (a) Members of the public in policy formulation/ policy implementation, (b) Day & time allotted for visitors, (c) Contact details of Information & Facilitation Counter

(IFC) to provide publications frequently sought by RTI applicants

(a) NA

(b) 10:00AM to 4:30PM on working days.

(c) Address Details: National Legal Services Authority. B BLOCK, GROUND FLOOR, ADMINISTRATIVE BUILDINGS COMPLEX, SUPREME COURT OF INDIA, NEW DELHI-110001

COMMUNICATION ADDRESS: GROUND FLOOR, DOUBLE STOREY, JAISALMER HOUSE 26, MAN SINGH ROAD, NEW DELHI-110011 PH. NO.-011- 23382778, 23071450,23382121

3.1.3

Public- private partnerships (PPP)- Details of Special Purpose Vehicle (SPV), if any

NA

3.1.4

Public- private partnerships (PPP)- Detailed project reports (DPRs)

NA

3.1.5

Public- private partnerships (PPP)- Concession agreements.

NA

3.1.6

Public- private partnerships (PPP)- Operation and maintenance manuals

NA

3.1.7

Public- private partnerships (PPP) - Other documents generated as per the implementation of the PPP

NA

3.1.8

Public- private partnerships (PPP) - Information relating to fees, tolls, or the other kinds of revenues that may be collected under authorisation from the government

NA

3.1.9

Public- private partnerships (PPP) -Information relating to outputs and outcomes

NA

3.1.10

Public- private partnerships (PPP) - The process of the selection of the private sector party (concessionaire etc.)

NA

3.1.11

Public- private partnerships (PPP) - All payment made under the PPP project

NA

3.2

Are the details of Policies / Decisions, which affect the public, informed to them? [Section 4(1) (c)]

3.2.1

Publish all relevant facts while formulating important policies or announcing decisions which affect public to make the process more interactive - Policy decisions/ legislations taken in the previous one year

NA

3.2.2

Publish all relevant facts while formulating important policies or announcing decisions which affect public to make the process more interactive - Outline the Public consultation process

NA

3.2.3

Publish all relevant facts while formulating important policies or announcing decisions which affect public to make the process more interactive-Outline the arrangement for consultation before formulation of policy

NA

3.3

Dissemination of Information widely and in such form and manner which is easily accessible to the public [Section 4(3)]

3.3.1

Use of the most effective means of communication - Internet (website)

National Legal Services Authority

Please click here for more.

3.4

Form of accessibility of Information Manual/ Handbook [Section 4(1)(b)]

3.4.1

Information manual / handbook available in electronic format

The document published by NALSA are available through digital mode . The link of schemes /Guidlines/Handbooks are as under:

Please click here for viewing the details.

3.4.2

Information manual / handbook available in Printed format

All Manuals/Schemes are available in Electronic / Digital mode & are made available on website. Please click here for viewing the details.

3.5

Whether information manual/ handbook available free of cost or not [Section 4(1)(b)]

3.5.1

List of materials available Free of cost

All materails are availablein Digital mode for free of cost.

3.5.2

List of materials available at a reasonable cost of the medium

E-Governance

4

E-Governance

4.1

Language in which Information Manual/Handbook Available [F No. 1/6/2011-IR dt. 15.4.2013]

4.1.1

English

Publications & Manuals click here to view the details.

4.1.2

Vernacular / Local Language

NALSA ASHA (Hindi) here to view the details.

NALSA NARI KI UDAAN (Hindi) here to view the details.

NALSA POSH (Hindi) here to view the details.

4.2

When was the information Manual/Handbook last updated? [F No. 1/6/2011-IR dt 15.4.2013]

4.2.1

Last Date of Annual updating

NA

4.3

Information available in Electronic Form [Section 4(1)(b)(xiv)]

4.3.1

Details of information available in electronic form

Please click here to view the details.

4.3.2

Name/ title of the document/record/ other information

4.3.3

Name/ title of the document/record/ other information

4.3.4

Location where available

4.4

Particulars of Facilities available to Citizens for obtaining information [Section 4(1)(b)(xv)]

4.4.1

Name & location of the facilities

GROUND FLOOR, DOUBLE STOREY, JAISALMER HOUSE 26, MAN SINGH ROAD, NEW DELHI-110011 PH. NO.-011- 23382778, 23071450,23382121

 

4.4.2

Details of information made available

Please click here to view the details.

4.4.3

Working hours of the facility

10:00am to 5:00pm

4.4.4

Contact person & contact details (Phone, fax email)

CPIO: National Legal Services Authority. B BLOCK, GROUND FLOOR, ADMINISTRATIVE BUILDINGS COMPLEX, SUPREME COURT OF INDIA, NEW DELHI-110001

Communication Address : JAISALMER HOUSE 26, MAN SINGH ROAD, NEW DELHI-110011 PH. NO.-011- 23382778, 23071450,23382121 Website https://nalsa.gov.in/, Phone No.-PH. NO.-011- 23382778, 23071450,23382121, Email-nalsa-dla@nic.in

4.5

Such other information as may be prescribed under Section 4(i) (b)(xvii)

4.5.1

Grievance redressal mechanism

Please click here to view the details of the Internal Complaints Committee on Caste-based Discrimination and Sexual Harassment.

4.5.2

List of completed schemes/ projects/ Programmes

Please click here to view .

4.5.3

List of schemes/ projects/ programme underway

NA

4.5.4

Details of all contracts entered into including name of the contractor, amount of contract and period of completion of contract

Please click here for viewing the details of the Procurement through GeM.(2024-25)

4.5.5

Annual Report

Please click here to view the details.

4.5.6

Frequently Asked Question (FAQs)

Please click here to view the FAQs.

4.5.7

Any other information such as (a) Citizen’s Charter, (b) Result Framework Document (RFD), (c) Six monthly reports on the (d) Performance against the benchmarks set in the Citizen’s Charter

NA

4.6

Receipt & Disposal of RTI Applications and Appeals [F. No. 1/6/2011-IR dt. 15.04.2013]

4.6.1

Details of applications received and disposed

The details of RTI Applications received and information provided for the year 2024-25. Please click here

4.6.2

Details of appeals received, and orders issued

Please click here to view the details of appeals received and information provided. (2024-25)

4.7

Replies to Questions asked in the Parliament [Section 4(1)(d)(2)]

4.7.1

Details of questions asked and replies given

In 2024 total 46 Parliament Questions received from DOJ,i.e 23-Rajya Sabha, 23-Lok sabha and replies were given to all Parliament questions.

Information as may be Prescribed

5

Information as may be Prescribed

5.1

Such other Information as may be Prescribed [F. No. 1/2/2016-IR dt. 17.8.2016, F No. 1/6/2011-IR dt. 15.4.2013]

5.1.1

Name and details of (a) Current CPIO and FAAs, (b) Earlier CPIO and FAAs from 1.1.2015

Please click here to view List of FAA & CPIO

5.1.2

Details of third-party audit of voluntary disclosure (a) Dates of audit carried out (b) Report of the audit carried out

Please click here to view the Summary Report of Transparency Audit of National Legal Services Authority

   

   

Report of the audit carried out in August, 2024

5.1.3

Appointment of Nodal Officers not below the rank of Joint Secretary/ Additional HoD (a) Date of appointment, (b) Name and Designation of the officers

Sh. Pratul Joshi

Assistant Registrar

5.1.4

Consultancy committee of key stake holders for advice on Suo Moto Disclosure (a) Dates from which constituted, (b)Name and Designation of the officers

NA

5.1.5

Committee of PIOs/FAAs with rich experience in RTI to identify frequently sought information under RTI (a) Dates from which constituted, (b)Name and Designation of the Officers

NA

Information Disclosed on Own Initiative

6

Information Disclosed on Own Initiative

6.1

Item / information disclosed so that public have minimum resort to use of RTI Act to obtain information

6.1.1

Item / information disclosed so that public have minimum resort to use of RTI Act to obtain information

Please click on the following links to view the details

National Legal Services Authority Website

6.2

Guidelines for Indian Government Websites (GIGW) is followed (released in February 2009 and included in the Central Secretariat Manual of Office Procedures (CSMOP) by Department of Administrative Reforms and Public Grievances, Ministry of Personnel, Public Grievances and Pension

6.2.1

Whether STQC certification obtained and its validity

NA

6.2.2

Does the website show the certificate on the Website?

NA
 

List of CPIOs

Sr. No. Year Title Details
1 2024 Revised Notification regarding Officers Designated For Appellate Authority, CPIO and APIO
2 2023 Notification regarding Officers Designated For Appellate Authority, CPIO and APIO