Section 10(3) in The Orissa Legal Aid to the Poor Rules, 1975
(3)The lump sum grant referred to in Clause (c) of the preceding sub-rule shall not be given, unless the party encloses with his application for legal aid a letter from the legal practitioner engaged by him to the effect that he will contest the case in the party's behalf and that he will -(a)not charge the party anything more towards his fees, or(b)reduce his fees by the lump grant.He shall, in the event he writes in the manner indicated in Clause (b), also indicate the balance of the fees the party would pay him.
