Legal Aid Facilities available in the State of Uttarakhand
a) Every person who has to file or defend a case shall be entitled to free legal services from State Legal Services Authority, High Court Legal Services Committee, District Legal Services Authority or Tehsil Legal Services Committee as the case may be, under Section 12 of the Legal Services Authorities Act, 1987 and Rule 16 of the Uttaranchal State Legal Services Authority Rules, 2006, if that person is-
- A member of Scheduled Caste or Scheduled Tribe;
- A victim of trafficking in human beings or beggar as referred to in Article 23 of the Constitution;
- A woman or a child;
- A mentally ill or otherwise disable person;
- A person under circumstances of undeserved want such as being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster;
- An industrial workman;
- In custody, including custody in a protective home within the meaning of clause (g) of section 2 of the Immoral Traffic (Prevention) Act, 1956, or in a Juvenile home within the meaning of clause (j) of section 2 of the Juvenile Justice Act, 1986 or in psychiatric hospital of psychiatric nursing home within the meaning of clause (g) of section 2 of the Mental Health Act, 1987;
- Ex-service man;
- Persons from Transgender Community;
- Senior Citizen
- HIV/AIDS Infected persons.
In receipt of Annual Income from all sources less than 3,00,000/- (Three Lakhs) or such other higher amount as may be prescribed by the State Government, if the case is before a court other than the Supreme Court.
Note: No Income limit for the Persons mentioned at Serial No. 1 to 11
b) Apart from this Lok Adalats are organized in all the Courts of the State and facilities of Mediators, Counsellors and Legal Aid Defense Counsels (LADCs) are also provided and Legal Aid Clinics have been established in Hospitals, Jails, Police Stations, Villages etc.
c) For creating awareness regarding availability of free legal aid/services regular awareness camps/programmes are also organized throughout the State by the Legal Services Authorities.