Section 15 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
15. Special engagement of senior advocates in appropriate cases.
(1)If the [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] or Executive Chairman or Chairman of the Legal Services Institution is of the opinion that services of senior advocate, though not included in the approved panel of lawyers, has to be provided in any particular case the Legal Services Institution may engage such senior advocate.(2)Notwithstanding anything contained in the State regulations, the Executive Chairman or Chairmen of the Legal Services Institution may decide the honorarium for such senior advocate:Provided that special engagement of senior advocates shall be only in cases of great public importance and for defending cases of very serious nature, affecting the life and liberty of the applicant.
