Section 17 in Orissa State Bar Council Legal Aid Rules, 1986
17.
It shall be the duty of the Advocate who will be in charge of a Legal Aid Case or proceeding, to keep the person for whom he appears in such cases properly informed about the day to day proceedings, to maintain proper registers of such cases and to discharge his duty properly. He shall also keep the Legal Aid Committee or the Sub-Committee as the case may be informed from time to time in such manner as may be prescribed about the progress of the case allotted to him. He will however, be entitled to receive incidental charges for writing letters maintenance of registers etc. according to prescribed scale.
