The Legal Services Authorities Act, 1987 (Central Act No. 39 of 1987) having been passed by Parliament and having received the assent of the President, has been placed on the Statute Book of India. As the preamble to the Act shows, the Act has been enacted to constitute legal services authorities to provide free and competent legal services to the weaker sections of the society to ensure that opportunities for securing justice are not denied to any citizen for reason of economic or other disabilities and to organise Lok Adalats to secure that the operation of the legal system promotes justice on a basis of equal opportunity. Thus the Act has two-fold objectives before it The Constitution of legal service authorities to 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 for reason of economic or other ....