Section 42(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(2)The Committee shall at the end of every financial year submit to the Board an annual report on the working of the Committee. Such report shall also contain the following information, namely:-(a)the total number of applications received for legal aid;(b)total number of applications received for advice;(c)total number of applications referred to conciliation cell;(d)total number of applications settled by the conciliation cell;(e)number of applications in which legal aid was granted;(f)total number of applications for legal aid or advice rejected;(g)the classification of the applicants for legal aid or advice into Scheduled Castes, Scheduled Tribes, Women and others;(h)total amount received by way of reimbursement of cost;(i)total number of applications for legal aid or advice pending at the end of the year;(j)number of meetings held by the Committee.
