Section 13 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
13.
(1)With a view to seek help of Legal Practitioners desirous of rendering help without any fee, the District Committee shall prepare a list of such Legal Practitioners in the district every year in the month of October in the following manner, namely :-(i)the District Committee shall, by notice invite applications by such date as it may fix, in this behalf, from the persons possessing the qualifications prescribed under sub-rule (2) of Rule 9;(ii)every application under clause (i) shall contain the number of legal proceedings in which the applicant is desirous of rendering help in a year as a Legal Practitioner, if required so to do, without payment of any fee and shall also be accompanied by the document in support of his eligibility under sub-rule (2) of Rule 10;(iii)the applications received under clause (i) shall be scrutinised by the District Committee with a view to ascertain the eligibility of the applicants under sub-rule (2) of Rule 10 and after such scrutiny the District Committee shall prepare final list of the applicants eligible under the said sub-rule.(2)The District Committee may, if it so consider of desirable, utilise the services of a Legal Practitioner, out of the list prepared under clause (ii) of sub-rule (1), in any legal proceeding for performance of functions and duties of a Penal Legal Practitioner prescribed under Rule 11 without payment of any fee therefor.
