Section 2 in Orissa State Bar Council Legal Aid Rules, 1986
2. Definitions.
- In these rules unless the context otherwise requires for -(a)"Act" means the Advocates Act, 1961;(b)"Advocate" means an Advocate who is enrolled as such by the Orissa State Bar Council under the provisions of the Act whose name is maintained on the Roll of State Bar Council;(c)"Aided person" means a person to whom legal aid or advice has been sanctioned, and who is receiving or has received legal aid or advice;(d)"The Council" means the Orissa State Bar Council;(e)"Court" includes all Courts and tribunals and other authority before which legal advocates are entitled to appear, act and plead;(f)"Legal Aid" shall includes representation by an Advocate and all such other assistance that may be necessary from time to time;(g)"Legal Advice" includes oral or written advice on the liberty, right, title or interest of a person;(h)"Financial Year" means the period from 1st April, of one year to 31st March, of the next succeeding year;(i)"Prescribed Year" means the period from 1st April of one year to 31st March of the next succeeding year;(j)"Rules" means the Orissa State Bar Council Legal Aid Rules, 1986.(k)"Secretary" means the Secretary of Orissa State Bar Council.Chapter - II Constitution and Function of the Orissa State Bar Council
