Section 21(2) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(2)Appointment of legal practitioner for Legal Services shall normally be made from the panel.Provided that in exceptional case the Authority/ Committee may appoint a legal practitioner of the choice of applicant in case the Authority/Committee of the opinion that it is a fit case, where having regard to nature of case, a practitioner outside the panel is required to be appointed. The Committee/ Authority as far as possible will ascertain the view of the Presiding Officer concerned shall be added.Provided that where the matter is disposed of in less than five effective hearings, the fee payable shall be 1/2 of the fee prescribed in the Schedule.
