Section 24 in The Haryana State Legal Service Authority Rules, 1995
24. Panel for legal Service.
(1)The State Authority, District Authority, Sub-Divisional Legal Service Committee and High Court Legal Services Committee, shall prepare such number of panel of legal practitioners as it may consider necessary.(2)Every panel prepared under sub-rule (1) shall be continued for a period of two years from the date of its preparation.(3)Appointment of legal practitioner for legal service shall be made as far as possible from the penal of legal practitioners prepared under sub-rule (1) by the Authority/Committee;Provided that the Authority/Committee may appoint a legal practitioner not included in any panel in a case where it deems it necessary for imparting justice and may even appoint a legal practitioner of the choice of the applicant.(4)Every persons included in the panel shall be required to communicate, in writing to the Member-Secretary of the Authority/Committee concerned, his willingness to serve on the panel.(5)Any vacancy in the panel caused by resignation or otherwise may be filled in by the Authority/Committee as soon as possible.(6)If any persons after having agreed to serve on a panel, neglects or refuses to discharge the duties property the Authority/Committee may delete his name from the panel after giving him opportunity to be heard.(7)If any person after having agreed to serve on a panel is guilty of misconduct or violates any of the provisions of these rules, he shall be liable to be removed from the panel.(8)Save as otherwise directed by the Authority/Committee, a legal practitioner who ceases to be on the panel whether on account of resignation or otherwise, shall as soon as practicable, after he so ceases to be on the penal, deliver all the papers pertaining to cases entrusted to him, to the Member-Secretary of Authority/Committee.
