Section 22 in Orissa State Bar Council Legal Aid Rules, 1986
22. Association of law students with legal aid scheme.
- It shall be within the jurisdiction of the State Legal Aid Board and also of the District Legal Aid Committee to consider whether the services of the final year law students should be associated profitable with the Legal Aid work and if so desired, they shall be entitled to formulate appropriate scheme for associating specified number of qualified student with the Legal Aid Scheme.
