Section 32(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(2)As far as possible, legal practitioners having not less than five years experience may be invited to volunteer their services for inclusion in the panel of Advocates, provided an applicant volunteering for inclusion on the panel shall not be rejected on the ground of want of experience for five years at the Bar or in practice, if the Committee is of the opinion that he is otherwise quite competent to render the necessary service.
