Section 39(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(3)Whenever an application is referred to an Advocate on the panel and after obtaining opinion, it is considered desirable to take any steps for processing the application by filing an application in Court or before a public authority or defending the applicant, the Advocate on the panel shall do everything that is necessary and proper for prosecuting the claim on behalf of the applicant or defending the applicant before any Court or authority.
