Page 116 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

The State Legal Services Authority in collaboration with the District Legal Services Authority, Guntur organized
Legal Services Programme on NALSA (Effective Implementation of Poverty Elevation Schemes) Scheme,
2015 on 25.05.2022. The Hon’ble Executive Chairman, Member Secretary, APSLSA, Principal District Judge,
Revenue Officials, Police Officials and other departments have participated.

8. Visits of the Hon’ble Executive Chairman, NALSA.

The State Legal Services Authority in collaboration with the District Legal Services Authority, Visakapatnam
organised the New Module Campaign about “Say no to Plastic, Safe Environment and Issues Relating to
Unorganised Labour” on 02.06.2022 at Visakapatnam.

The Hon’ble Executive Chairman, NALSA Hon’ble Sri Justice Uday Umesh Lalit, Hon’ble the Patron-in-Chief,
APSLSA Hon’ble Sri Justice Prashant Kumar Mishra, Hon’ble Executive Chairman, APSLSA, Hon’ble Sri Justice
Ahsanuddin Amanullah have graced the programme. The Member Secretary, APSLSA, Advocate General,
District Collector, Commissioner of Police, Commissioner of Municipal Corporation, Vice Chairman, Bar Council
of A.P., President, Bar Association, Visakapatnam have participated in the programme.

9.LEGAL AID CLINICS
Total Number of 367 Legal Aid Clinics are functioning in various places in the State and rendering necessary
assistance. Among them 83 Jail Clinics are functioning one in each jail in the district.

OTHER PROGRAMMES/ACTIVITIES WITH REGARD TO:

i. Protection of the Rights of the Convicted prisoners
ii. Legal Aid to Jail inmates.
iii. Campaign for Legal Assistance to family members of the prisoners
iv. Jail Adalats
v. Jail Visits by the Secretary, DLSA or Chairman, MLSC as the case may be
vi. Jail Clinics.
vii. UT Prisoners Review Committees.
viii. Prison PLVs
ix. Legal Awareness programmes in villages
x. creating awareness in electronic mode.
xi. Capacity Building Programmes for Panel Lawyers and PLVs.
xii. Training programme to Full Time Secretaries of DLSAs and other Stakeholders on effective implementation
of Victim Compensation SCheme and Mediation was conducted on 04.09.2019 at Guntur. The Secretaries
of DLSAs, Police Officers
xiii. Para Legal Volunteers Programmes
xiv. Agrigold claims:
Pursuant to the directions of the Hon’ble High Court for the State of Telengana in PIL No.193/2015 the State
Authority took steps in regard to the claims of Agrigold Depositors, the State Authority and DLSAs have made
efforts, co-ordinated with the CID Department, Govt of Andhra Pradesh, finance Department, treasuries etc.,
Large number of depositors have been guided and assisted through Staff, PLVs and Panel lawyers of DLSAs
concerned and necessary assistance has been rendered to huge number of depositors. All the DLSAs have
set up separate counters and help desks and collected the claim forms, scrutinized and adjudicated and

116 Annual Report - High Court of Andhra Pradesh