Section 46(2) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)manner in which conciliation shall be encouraged in civil matters;(b)(i)media of educating the members of the weaker sections of the people in the discharge of functions by the Board under clauses (n), (o) and (p) of Section 23;(ii)the manner in which voluntary organizations shall be sponsored under clause (q) of Section 23 and constitution of such voluntary organisations;(c)constitution of legal advice clinics;(d)conduct of orientation courses for the training of the personnel of the legal aid and legal advice machinery;(e)manner in which help of Legal Practitioner desirous of rendering help without any fee shall be sought;(f)manner in which practice of appearance by amicus curiae may be evolved and encouraged :(ff)[ the emolument and other terms and conditions of service of Executive Chairman under Section 4 (3-B) (iii).] [Inserted by M.P. Act No. 26 of 1986.](g)the form in which and the date by which a supplementary budget shall be submitted under sub-section (3) of Section 29;(h)the manner in which an annual report shall be prepared and forwarded to the State Government under sub-section (1) of Section 30;(i)the manner in which the Board shall cause to be maintained proper books of accounts and other books under sub-section (1) of Section 31;(j)the form and manner in which and the time by which the statistics, returns, particulars or statements shall be submitted under Section 32;(k)enumeration of other matters in which no legal aid or legal advice shall be granted or given under clause (h) of Section 37;(l)(i)the form in which an application shall be made under sub-section (1) of Section 38;(ii)the manner in which settlement shall be brought about under sub-section (2) of Section 38;(m)(i)the form in which an application shall be made under sub-section (1) of Section 39;(ii)the form in which the order sanctioning grant of legal aid shall be made under sub-section (2) of Section 39;(n)(i)the date by which a list of Legal Practitioners shall be prepared under sub-section (1) of Section 40;(ii)the functions and the duties which shall be performed and discharged by the panel of Legal Practitioner under sub-section (3) of Section 40;(iii)the remuneration to which panel Legal Practitioner shall be entitled under sub-section (4) of Section 40;(o)[ the procedure for providing legal aid in the High Court and the Supreme Court;] [Inserted by M P. Act No. 51 of 1976.](p)any other matter which is to be or may be prescribed.
