Section 24 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
24. Functions of District Legal Aid and Legal Advice Committee.
- The functions of the Legal Aid and Legal Advice Committee shall be-(a)to receive and investigate applications for legal aid;(b)to provide for legal advice;(c)to maintain panel of Legal Practitioners for giving legal aid or legal advice;(d)to decide all questions as to the grant or withdrawal of legal aid;(e)to make payment of fees to panel Legal Practitioners and generally to provide for costs of legal aid and legal advice out of the funds placed at his disposal by the Board and to take proceedings for recovery of costs awarded to the aided persons;(f)irrespective of means lest to permit legal aid or legal advice-(i)in matters of great public importance; or(ii)in a test case; or(iii)in such special cases which the district legal aid and legal advice committee considers to be deserving of legal aid and legal advice :Provided that no legal aid under this clause shall be granted save with prior approval of the Board;(g)to perform such other functions as the Board may entrust.
