Section 18(3) in Chhattisgarh State Legal Services Authority Regulations, 2003
(3)No Legal Service Advocate to whom any case is assigned either for legal advice or for legal services shall receive any fee or remuneration whether in cash or in kind or any other advantage, monetary or otherwise, from the aided person or from any other person on his behalf. However, the Executive Chairman shall reserve the right that in case any Legal Service Advocate accepts any remuneration from the aided person, then after getting him self satisfied he can withdraw the case from him and cancel his name from the panel after giving him due opportunity.
