Section 35(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(3)At the first meeting with the applicant, the Advocate on the panel to whom his case is assigned shall ascertain in full details all the information and instructions necessary to understand and appreciate the problems or difficulties of the applicant in respect of the subject matter of the dispute or claim. The applicant shall be asked to produce all the documents, if any, relevant to the case in his possession. If the applicant is not in possession of documents or information and is unable to produce copies or documents within reasonable time, the members of the committee, members of the Conciliation Cell or other cell and other social workers who may be associated with the work of the Committee, shall be requested to render to the applicant to secure information regarding the facts and documents.
