Section 8 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
8. Remuneration of Legal Practitioner.
- The Legal Practitioner appointed under sub-rule (3) of Rule 7 shall be entitled to receive from the Collector :-(a)for representing the aided person in any Civil Court the fee admissible under the rules relating to the fees of Advocates and Pleaders prescribed by the High Court of Madhya Pradesh subject to a minimum fee of ten rupees;(b)for representing the aided person in any criminal case, a fee of twenty rupees per day, if the work lasts for more than three hours and a fee of ten rupees per day, if the work lasts for less than three hours;(c)in all other cases and for advice tendered otherwise than in a pending litigation, such fees and charges as the Collector may sanction in accordance with any general or special orders of the State Government :Provided that:-(i)if the Presiding Officer does not attend Court on any day and the Legal Practitioner has previous information on this fact, he shall be paid no fee for that day; and(ii)if the case is adjourned either for the absence of the Presiding Officer or for want of time or absence of witnesses or on request of either party or for any other similar cause and the Legal Practitioner has no previous intimation on this point he shall be paid fee of five rupees.
