Section 26 in Punjab State Legal Services Authorities Rules, 1996
26. Honorarium payable to legal practitioner on the panel.
[Section 28(2)(p)]. - (1) The legal practitioners brought on the panel in terms of rule 24, shall be paid by the concerned authority or the Committee such honorarium, as may be determined from time to time by the State Authority in respect of the legal proceedings conducted and advice tendered by them under these rules.(2)No legal practitioner to whom any case is assigned for legal service shall receive any fee or remuneration, whether in cash or in kind or any other advantage, monetary or otherwise, from the aided person or from any other person on his behalf.(3)In case the final judgment or order is rendered by the court against the aided person, the concerned legal practitioner shall also submit alongwith his fee bill, his opinion, in writing, with reasons as to whether the case is fit for further appeal or revision, as the case may be, within seven days of the receipt of the certified copy of final judgment or order.
