Section 20 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
20. Process in the application.
(1)As soon as the application is received in the office of the Member-Secretary it shall be given a Serial No. and entered in the register of application in Form D.(2)All the information required to be recorded in brief on the basis of the information given by the applicant shall be entered by the person whose duty it is to enter the application in the register of applications.(3)The Member Secretary may refer the application to the said Advocate on the panel according to the nature of the case.(4)If relief is sought by way of advice only, an endorsement to that effect shall be made while forwarding the application to the Advocate on the Panel, who shall submit his opinion in writing to the Member Secretary, within two weeks as far as possible, having due regard to the question of limitation involved.(5)The Advocate on the panel shall interview the applicant or a person appearing on his behalf, to obtain necessary and further information and instructions whether oral or documentary on the date fixed for appearance of the applicant. If the Advocate on the panel is unable to meet the applicant on the date fixed, the applicant may be informed in writing as far as possible in advance of further date on which meeting may be fixed at the convenience of the Advocate on the panel.(6)As far as possible the Advocate on the panel may give the opinion on the basis of the instructions and documents furnished or produced by or on behalf of the applicant within a period of two weeks, as far as possible having due regard to the question of limitation inferred from the receipt of the reference of the applicant to the Advocate on the panel.
