Section 15(ii) in Orissa State Bar Council Legal Aid Rules, 1986
(ii)Appropriate Legal Aid Committee shall prepare two separate panel, one of Senior Advocates who will appear only for a particular hearing and the other with names of such junior Advocates who will not act and plead for the deceit whole case which will be referred to them. (For this purpose those Advocates who has a length of practice for more than 20 years and are willing to act as Senior Advocate will be recorded as such)
