Section 15 in The Orissa State Legal Services Authority Regulations, 1996
15. Modes of Legal aid.
- Legal aid may be given in all or any one or more of the following modes, namely :(a)payment of the Court fees, process fees, expenses of witnesses and all other charges payable or incurred in connection with any legal proceedings;(b)representation by a legal practitioner in legal proceedings;(c)supply of certified copies of judgements, orders, notes of evidence and other documents in legal proceedings;(d)preparation of Appeal Paper Book, including printing and translation of documents, in legal proceedings; [* * *] [Deleted vide Orissa Gazette Extraordinary No. 125 dated 2.2.1998.](e)drafting of legal documents;(f)[ organising Lok Adalats, Legal Aid Camps, Legal Literacy Camps and the like by the Authorities and Committees under the Act and the Rules.] [Added vide Orissa Gazette Extraordinary No. 125 dated 2.2.1998.]
