Section 13(2) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(2)The District Committee may, if it so consider of desirable, utilise the services of a Legal Practitioner, out of the list prepared under clause (ii) of sub-rule (1), in any legal proceeding for performance of functions and duties of a Penal Legal Practitioner prescribed under Rule 11 without payment of any fee therefor.
