Section 11 in The High Court Legal Services Committee Regulations, 1997
11. Modes of providing Legal Services.
- Legal Services may be given in any or more of the following modes, namely :(a)towards payment of Court-fees, Process-fee and all other charges payable or incurred in connection with any legal proceedings;(b)through engagement of a legal practitioner;(c)for obtaining and supply of certified copies of judgment, order and other documents in legal proceedings :Provided that payment of Court-fees, process-fee and other expenses shall be allowed to the extent as per general orders of the State Authority.
