Section 3 in The Orissa Legal Aid to the Poor Rules, 1975
3. It is, in the view of the Government of Orissa, the duty of the executive, the judiciary and members of the legal profession to work with a common purpose and ensure that the common man is not denied the protections of law and has equal opportunities of moving the machinery for dispensation of justice in his favour. They accordingly hope that the Orissa Legal Aid to the Poor Rules, 1975 shall elicit enthusiastic co-operation from all concerned.
