Section 4(1) in The Maharashtra State legal Aid and Advice Board
(1)Subject to the general control of the State Government, it shall be the duty of the Board to take steps to establish a legal aid programme in the State for providing free legal services to the weaker sections of the community in the State. The State Board shall endeavour to arrange for provision of free legal services, including legal aid in any proceedings in any Court or before any public authority, subject to the provisions of any Scheme or rules framed by the Board.
