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Union of India - Section

Section 11 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010

11. [ Procedure of the Monitoring and Mentoring Committee. [Substituted by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).]

(1)Whenever court based legal aid is provided to an applicant, the Member-Secretary or Secretary as the case may be, shall send the details in Form II to the Monitoring and Mentoring Committee at the earliest.
(2)The Legal Services Institution shall provide adequate staff and infrastructure to the Monitoring and Mentoring Committee for maintaining the records of the day-to-day progress of the legal aided cases.
(3)The Monitoring and Mentoring Committee shall assist the Legal Services Institution in organising training programmes for panel lawyers from time to time to enhance the skill of the panel lawyers.
(4)The Monitoring and Mentoring Committee shall mentor the panel lawyers and guide them in providing quality legal services.
(5)The Monitoring and Mentoring Committee shall maintain a register for legal aided cases for monitoring the day-to-day progress of the case and the end result (success or failure) in respect of cases for which legal aid is allowed and the said register shall be scrutinised every month by the Member-Secretary or Secretary or the Chairman, as the case may be.
(6)The Legal Services Institution may request the Presiding Officer of the court to allow access to the registers maintained by the court for ascertaining the progress of the cases.
(7)The Monitoring and Mentoring Committee shall keep a watch on the progress of the case by calling for reports from the panel lawyers within such time as may be determined by the Committee.
(8)If the progress of the case is not satisfactory, the Committee may advise the Legal Services Institution to take appropriate steps.
(9)The Committees shall meet at least once in a fortnight.
(10)The Monitoring and Mentoring Committee may meet as and when the meeting is convened by the Member- Secretary or the Secretary as the case may be.]