Section 4 in Orissa State Bar Council Legal Aid Rules, 1986
4. Function.
- The function of the Legal Aid Committee shall be as follows :(1)To formulate policies for implementing the legal aid and advice to be given to the person eligible under these rules and to see that the policies formulated or prescribed are properly implemented by the District and Tahasil Legal Aid Bodies, and also to exercise effective supervision and control over these bodies.(2)To arrange Legal Aid workshops for lawyers, and to arrange training programmes for lawyers, para-legal workers and law students periodically.(3)To prepare Legal Aid literature for the purpose of spreading legal consciousness among the poorest sections.(4)To prepare Legal Aid literature for the purpose of spreading legal consciousness among the poorest sections of the community in different legal languages and to arrange for reaching those to the people in the slums villages and other appropriate place.(5)To arrange for the protection of the poor and illiterate relating to their legal rights in all cases of aggression either in hands of Govt, or that of individuals individually or collectively.(6)To arrange for prosecutions and/or defence in respect of public interest litigants affecting large number of persons.(7)To take appropriate legal aid/or other effective measures to locate and assist bonded labourers.(8)To take all other necessary steps to make the legal aid in the poorer sections of the people effective and meaningful and to see that the same are made available to them at the appropriate time so that they gain confidence in respect of the legal aid programme.
