Section 10 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
10. [ Monitoring and Mentoring Committee. [Substituted by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).]
(1)Every Legal Services Institution shall set up a Monitoring and Mentoring Committee for close monitoring of the court based legal services rendered and the progress of the cases in the legal aided matters and to guide and advise the panel lawyers.(2)The Monitoring and Mentoring Committee at the level of the Supreme Court shall consist of, -(i)[a Senior Advocate or an Advocate of at least 15 years of standing as nominated] by the Chairman, Supreme Court Legal Services Committee;(ii)Secretary, Supreme Court Legal Services Committee;(iii)a renowned Academician or an Advocate-on-Record having ten years of practice to be nominated by the Chairman of the Supreme Court Legal Services Committee;(iv)The Legal Service Counsel-cum-Consultant, Supreme Court Legal Services Committee.(3)The Monitoring and Mentoring Committee at the level of the High Court shall consist of, -(i)[a Senior Advocate or an Advocate of at least 15 years of standing as nominated] [Substituted 'a sitting or retired Judge of the High Court or a Senior Advocate as may be nominated' by Notification F. No. L/61/10/NALSA, dated 28.8.2019 (w.e.f. 9.9.2010).] by the Chairman, High Court Legal Services Committee;(ii)Secretary, High Court Legal Services Committee.(4)The Monitoring and Mentoring Committee at the State or District Legal Services Authority shall consist of, -(i)Member-Secretary or Secretary of the Legal Services Institution, as the case may be;(ii)one serving judicial officer from the State Higher Judicial Service;(iii)one retired judicial officer or one Advocate of fifteen years' standing or more.(5)The Monitoring and Mentoring Committee at the Taluk Legal Services Committee shall consist of, -(i)Chairman of the Taluk Legal Services Committee;(ii)one retired judicial officer [or] [Inserted by Notification F. No. L/61/10/NALSA, dated 28.8.2019 (w.e.f. 9.9.2010).];(iii)one advocate of 10 years standing or more.(6)The members of the Monitoring and Mentoring Committee shall render their services on the days as may be required and fixed by the Executive Chairman or Chairman of the Legal Services Institution and the members except serving Judicial Officers shall be paid the honorarium as fixed by the Executive Chairman.]
