Section 14(3) in The Rajasthan Legal Aid Rules, 1984
(3)The High Court Legal Aid Committee shall prepare and keep for each district a panel of lawyer willing to render their services and the assignment of a lawyer to a person eligible for the grant of legal aid shall, as far as possible, be made from out of such panel of lawyers. The High Court Legal Aid Committee may appoint a full time panel lawyer in each district for legal aid on such terms and conditions as it may deem fit.
