Section 17(1) in The Supreme Court Legal Services Committee Regulations, 1996
(1)A person seeking legal services shall comply with any requisition or direction that may be made upon him by the Secretary of the Committee or any of its members from the date the application for legal services is made till he enjoys the legal services granted to him.[* * *] [Omitted by Notification No. G.S.R. 150(E), dated 2nd February, 2000 (w.e.f. 22nd February, 2000)]
