Section 24 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
24. Conciliation.
(1)Where the applicant for legal aid and advice is already a party to a proceeding in any Court or authority, the panel Advocate to whom the case is entrusted may after taking proper instructions submit the papers to the Conciliation Cell to consider whether the matter could be amicably settled by conciliation.(2)The panel advocates appearing for the applicant in a proceeding in any Court or authority may make an application in the Court or before the authority intimating that an attempt is being made for conciliation of dispute and may secure some time for effecting conciliation.(3)The Conciliation Cell on receipt of papers may follow the same procedure for attempting settlement of a dispute which is pending for adjudication in Court and may make a report to the Committee and the Advocate on the panel of the result of the conciliation.(4)If the Conciliation Cell is unable to secure settlement to the dispute in respect of matter which is before Court concerned, the panel advocate shall intimate that fact to the Court concerned.
