Section 24 in Orissa State Bar Council Legal Aid Rules, 1986
24. Framing of necessary rules and regulations.
- State Bar Council Legal Aid Committee shall frame all necessary rules and regulations, including rules regarding.(a)Constitution formation, reconstitution, and/or selection of members of different Committee mentioned in these rules.(b)Filling up of vacancies in such Committee.(c)Regarding elections of Chairman, Executive Chairman, Secretary, Treasurer and other Office bearers wherever and whenever necessary.(d)Providing for appointment of necessary staff and to fix salary, allowances, honorarium in respect of such members of staff.(e)Providing for fees or honorarium to be paid to Advocates and other Lawyers doing legal aid cases.(f)Providing for necessary form for appeals against decision of Legal Aid Bodies refusing to grant or deciding to grant aid advice as the case may be in the limited form, and to prescribe period of limitation and speedy decision of such appeal.(g)Providing for running the Legal Aid Office and for maintainable of discipline and prescribing duties in respect of staff.(h)To frame all necessary rules, regulations to carry out the total legal aid scheme and programmes for organizing training camps, workshops, etc. wherever and whenever necessary.(i)Prescribing necessary forums regarding applications for grant of legal aid and all other matters connected therewith forums for preferring appeals, registers for maintaining records accounts and all other forms that may be necessary to run the legal aid schemes envisaged by these rules.(2)In finalising such rule or in making any amendments thereof State Bar Council Legal Aid Committee shall be consulted and opinion, if any, expressed by such Committee shall be considered.
