Section 11(viii) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(viii)to submit report regarding advisability of filing appeal, revision or other proceeding in cases in which the Court passes any judgement, decree or order against the aided person within fifteen days from the date of such judgement, decree or order accompanied by a certified copy of such judgement, decree or order and in cases where appeal or revision is recommended, also with proposed memorandum of appeal or revision, as the case may be;
