Section 18 in Rajasthan State Legal Services Authority Regulations, 1999
18. Mode of providing Legal Services.
- Legal Services may be provided in all or any one or more than one of the following modes, namely-(a)process fees and all other charges payable or incurred in connection with any legal proceedings except court fees;(b)representation by a legal practitioner in a legal proceeding;(c)obtaining of certified copies of orders and other documents in the legal proceedings;(d)preparation of paper book including printing and translation of documents, in the legal proceedings;(e)any other expenses which chairman of Legal Services Committee or District Authority deem fit to grant in special circumstances of a given case.
