Section 21 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
21. Modes of providing legal services.
- Legal services may be given in all or anyone or more of the following modes, namely :-(a)by payment of Court fee, process fee, expenses of witnesses, preparation of the paper book, lawyers fee and all other charges payable or incurred in connection with any legal proceedings ;(b)through representation by a legal practitioner in legal proceedings ;(c)by suppling certified copies of judgements orders, notes or evidence and other documents in legal proceedings;(d)by preparation of appeal paper book, including printing, typing' and translation of documents in legal proceedings ;(e)by drafting of legal documents ;(f)by giving legal advice on any legal matter; and through Mediation Centres or Family Counselling Centres.
