Section 8(12) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(12)The honorarium payable to Retainer lawyer shall not be less than, -(a)rupees forty thousand per month in the case of Supreme Court Legal Services Committee;(b)rupees twenty five thousand per month in the case of State Legal Services Authority or High Court Legal Services Committee;(c)rupees fifteen thousand per month in the case of District Legal Services Authority;(d)rupees ten thousand per month in the case of the Taluk Legal Services Committee:Provided that the honorarium specified in this sub-regulation is in addition to the honorarium or fee payable by the Legal Services Institution for each case entrusted to the Retainer lawyer.[Provided further that the State Legal Services Authority may decide to make the payment of honorarium to the Retainer Lawyers on the basis of number of days they man the Front Office. In such cases the honorarium so payable shall not be less than L 1500 per day of sitting at the district and taluka court level and L 2500 at the High Court level.] [Inserted by Notification F. No. L/61/10/NALSA, dated 28.8.2019 (w.e.f. 9.9.2010).]
