Section 16 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
16. Pleaders appointed on monthly remuneration.
- Government may appoint pleaders to act and plead under these rules on a monthly remuneration for a particular area for a particular court. In cash cases the Distt. Probation and Social Welfare Officer should send a copy of his order under rule 7 to such pleaders. In respect of matters other than monthly remuneration, such pleaders will be governed by these rules and shall by entitled to T.A. & incidental expenditure etc. in accordance with rule 10 and 11 respectively.
