Section 33(1) in Chhattisgarh State Legal Services Authority Regulations, 2003
(1)The Chairman of the District Authority shall prepare a panel of lawyers as a Legal Service Advocate in consultation with the President of the District Bar Association, no person who has put in less than Seven years practice be included in the panel. For Taluk Committee, the Chairman of the District Authority shall prepare a panel of lawyers in consultation with the Chairman of the Taluk Committee. No person who has put in less than Seven years practice be included in the panel.
