Section 9(2) in Delhi Legal Services Authority Regulations,2002
(2)(a)The Legal Practitioner appearing in the High Court shall be paid as per fee Schedule.(b)The Legal Practitioner appearing in the matters arising out the cases referred to by the District Authority shall be paid as per fee Schedule.(c)The Legal Practitioners representing the cases referred to by the respective Authorities and Committee or Forum shall be paid as per fee Schedule or as may be fixed by the Executive Chairman.
