Section 30 in The Maharashtra State legal Aid and Advice Scheme, 1979
30. Honorarium payable to Legal Practitioners on the Panel.
(1)The legal practitioners on the Panel shall be paid following honorarium namely(a)[ in all legal proceedings in the High Court, at Bombay, [at Nagpur and at Aurangabad] [Clauses (a), (b), (c) and (d) were substituted for the original by G. N., L. & J. D., No. LAB-1081/(233)-XIV, dated 19th August, 1981, clause 5.] and in the City Civil and Sessions Court, Bombay, Rs. 75 per effective hearing, subject to a maximum of Rs. 450 in any one case.(b)in all legal proceedings in Courts at the headquarters of the districts other than Courts referred to in clause (a) above and in the Courts of Small Causes in Bombay, Pune and Nagpur and in the Courts of Metropolitan Magistrate, in Greater Bombay, Rs. 50 per effective hearing, subject to a maximum of Rs. 300 in any one case.(c)in all legal proceedings in Courts in Talukas other than talukas in Greater Bombay and talukas having headquarters at District places, Rs. 25 per effective hearing, subject to a maximum of Rs. 200 in any one case, and(d)the legal practitioner to whom the case is referred only for legal advice and where legal advice alone is required to be given, the legal practitioner may be paid a fee not more than Rs. 25 per such legal advice.](2)No legal practitioner to whom any case is assigned either for legal aid shall receive any fee or remuneration whether in cash in kind or any other advantage, monetary or otherwise, from the aided person or from any other person on his behalf.(3)The legal practitioner on the Panel, who has completed his assignment, shall submit a statement showing the honorarium due to him in connection with the legal proceeding conducted by him on behalf of the legally aided person to the Member-Secretary of the Committee, who shall after due scrutiny and counter-signature, place the same before the Committee for sanction and on such sanction being given by the Committee, the amount shall be paid by the Member-Secretary to the legal practitioner. It shall, however, be open to the legal practitioner to waive the honorarium wholly or partially.
