Section 15(3) in The Rajasthan Legal Aid Rules, 1984
(3)If the concerned Legal Aid Committee is of the opinion that lawyer's fee at a rate more than that specified in sub-rule (2) should be paid in view of the complications in a particular case, it can order the payment of such higher fee than the said rates as it deems fit:Provided that no such order for payment of higher fee shall be passed by a Legal Aid Committee constituted at sub-Divisional or Tehsil headquarters unless it has obtained prior approval from the Legal Aid Committee constituted at the district headquarters.
