Section 24(3) in The Haryana State Legal Service Authority Rules, 1995
(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.
