Section 16 in The Maharashtra State legal Aid and Advice Board
16. Power to frame scheme and to make rules and regulations.
(1)It shall be competent for the Board, with the approval of the State Government, to frame necessary scheme, from time to time providing for the constitution of legal aid committees, prescribing the conditions under which such committees shall function, laying down the procedure and mode of selection of advocates, for providing legal services and the remuneration to be given to them and providing for all other matters which are necessary for effective exercise of its powers and performance of its duties under this Government Resolution.(2)It shall also be competent for the Board, with the approval of the State Government, to frame rules and regulations for the purpose of establishing and operating the legal services programme in the State and for regulating its own procedure.(3)The State Government may accord its approval to any scheme, rule or regulation or any amendment thereof made by the Board under this clause without any modification or subject to such modifications as it may consider proper or return such scheme, rule or regulation or the amendment thereof to the Board for modifying the same in such manner as the State Government may direct.(4)If it appears to the State Government that it is necessary or desirable for carrying out the purpose of this Resolution -(a)to make any scheme in respect of matters specified in clause (1) or to amend any scheme made by the Board under that clause, or(b)to make any rule or regulation in respect of matters specified in clause (2), the State Government may call upon the Board to make such scheme, rule or regulation or amendment within such time as it may specify. If the Board fails to make such scheme, rule or regulation or amendment within the time as may be so specified, the State Government itself may such scheme, rule or regulation or amendment and the scheme, rule or regulation or amendment so made shall be deemed to have been made by the Board under clause (1) or as the case may be, clause (2).
