Section 11 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
11. Reference to Conciliation Cell by the Courts.
(1)On receipt of report from the panel of the Conciliation Cell, the Committee shall decide whether Applicant shall be provided with legal aid and if the Committee decides against giving legal aid it shall do so only after hearing the Applicant.(2)The aforesaid procedure shall also be followed where a reference is made to the Conciliation Cell by the Court or authority before which any legal proceeding is pending under paragraph 3 of clause 9 of the Scheme. The panel of the Conciliation Cell shall in such a case try to bring about a settlement within a period of one month from the date of receipt of reference and make a report to the Court or authority whether a settlement is arrived at or not. If a settlement is not arrived at within the period of one month the matter shall go back to the Court or the authority for disposal according to law.
