Section 36 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
36. Consent by Advocates on Panel.
(1)Any person volunteering to be included in the panel of Advocates shall communicate his consent to the Chairman of the Committee in the prescribed Form B-1.(2)If any difficulty arises in working out the brief referred to the member of the panel of Advocates or in discharge of his duties in connection with the case referred to the advocate, it may be referred to the Chairman of the Committee whose decision shall be final.(3)Any member of the panel of Advocates may withdraw his membership of the panel of Advocates by an application in writing addressed to the Committee. The member shall cease to be the member of panel of Advocates from the date of acceptance of his withdrawal by the Committee.
