Section 8(11) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(11)[ The number of Retainer lawyers in the panel of each Legal Services Institution, should not exceed the minimal requirement as determined by the Executive Chairman or the Chairman, as the case may be.] [Inserted by Notification F. No. L/61/10/NALSA, dated 28.8.2019 (w.e.f. 9.9.2010).]
