Section 14 in Orissa State Bar Council Legal Aid Rules, 1986
14.
It shall be the duty of every advocate of at least five years standing to do at least six cases annually free of his professional charges. No such Advocate shall be entitled to refuse to do such cases when so asked for by the Legal Aid Committee.Explanation - Doing a case will mean (1) drafting, fixing and hearing of an injunction application, (2) drafting filing and registration of plaint, (3) drafting and filing of written statement, (4) drafting, filing and admission of appeal, (5) Drafting filing and admission of revision application, (6) arguing an appeal, (7) arguing revision and so on and each such act by an Advocate will constitute doing a case.Note : In allotting the case which are to be conducted by an Advocate free of his professional charges the nature of practice, viz. whether a particular Advocate practice in Criminal, Civil, Taxation or Constitutional law matters shall be taken into account and the case that may be allotted to him shall ordinarily be at a place where he normally practices, and cases should be allotted to Advocates by rotation according to the list which should be maintained in alphabetical order.
