Section 23 in Orissa State Bar Council Legal Aid Rules, 1986
23. Extension of legal aid programme to districts and Tahasils.
- Before introducing or extending the provisions of the Legal Aid Scheme to any revenue District of part thereof the State Bar Council shall take into consideration the resources it will be in a position to collect either in terms of money or in terms of free services of the Advocates and if the Bar Council is of the opinion that a District Legal Aid Committee will be in a position to take up at least 24 cases annually and will be able to render legal advice in similar number of cases annually, only in what event a District Legal Aid Committee in charge of one or more Revenue Districts shall be set up. The State Bar Council and also the Legal Aid Board shall endeavour to extend the Legal Aid Schemes up to the Taluk/Sub-Divisional Legal on the basis of phased programmes and on being sure that scheme once extended to a particular District or part thereof will work properly and efficiently.
