Section 4 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
4. Legal Services Institution to have a front office.
(1)All Legal Services Institutions shall have a front office to be manned by [a Retainer Lawyer on rotational basis and] [Inserted by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] a panel lawyer and one or more para-legal volunteers available during office hours.(1A)[ The Front Offices shall act as one stop centres for legal aid seekers to receive legal aid and advice and all information about their cases and all legal services provided by the Legal Services Institutions.] [Inserted by Notification F. No. L/61/10/NALSA, dated 28.8.2019 (w.e.f. 9.9.2010).][***] [Omitted '(2)' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).][***] [Omitted '(3)' by Notification F. No. L/61/10/NALSA, dated 18.9.2019 (w.e.f. 9.9.2010).](4)The panel lawyer in the front office may obtain secretarial assistance from the staff of the Legal Services Institutions.[***] [Omitted '(5)' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).]
