(1)As soon as the Certificate of eligibility for legal aid is granted under the rule 12, the committee shall assign the case to a suitable lawyer who is willing to render his services keeping in view the preference indicated by the applicant:Provided that no lawyer shall be assigned against his wishes.(2)The Committee may, on an application of the person to whom legal aid is granted or on an application of the lawyer assigned, permit such lawyer to withdraw from the case at any time during the course of the proceedings and may substitute another lawyer in place of the lawyer previously assigned to such person in the like manner.(3)The High Court Legal Aid Committee shall prepare and keep for each district a panel of lawyer willing to render their services and the assignment of a lawyer to a person eligible for the grant of legal aid shall, as far as possible, be made from out of such panel of lawyers. The High Court Legal Aid Committee may appoint a full time panel lawyer in each district for legal aid on such terms and conditions as it may deem fit.
