Section 21(1) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(1)Subject to the approval of the State Authority, the Legal Services Authority/Legal Service Committee shall prepare a panel of legal practitioners who are prepared to represent or prosecute the cases on behalf of the legal aided persons under these regulations. The legal practitioners on the panel shall be paid honorarium as set out in the Schedule:"The Panel shall remain in force for a period of two years from the date of preparation."
