Section 15(1) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(1)If the [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] or Executive Chairman or Chairman of the Legal Services Institution is of the opinion that services of senior advocate, though not included in the approved panel of lawyers, has to be provided in any particular case the Legal Services Institution may engage such senior advocate.
