Section 21 in The Haryana State Legal Service Authority Rules, 1995
21. Modes of providing legal service.
- Legal service may be given in all or any one or more of the following modes, namely :-(a)By payment of court fee, process fee, expenses of witnesses, preparation of the paper book, lawyer's fee and all other charges payable or incurred in connection with any legal proceedings;(b)By representation by a legal practitioner in legal proceedings;(c)By supplying 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; and(e)By drafting of legal documents.Procedure for Providing Legal Aid
