Section 11 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
11.
Functions and duties of a Panel Legal Practitioner shall be :-(i)to tender legal assistance and legal advice under Rule 5;(ii)to prepare necessary documents under Rule 5;(iii)to prepare report under Rule 8;(iv)to do all things necessary in connection with a legal proceeding;(v)to appear, act and plead on behalf of the aided person in a legal proceeding in a Court of law;(vi)to submit report about the progress of the legal proceeding every three months to the District Committee;(vii)to obtain certified copy of judgement, decree or final order in all cases in which he appears for the aided person;(viii)to submit report regarding advisability of filing appeal, revision or other proceeding in cases in which the Court passes any judgement, decree or order against the aided person within fifteen days from the date of such judgement, decree or order accompanied by a certified copy of such judgement, decree or order and in cases where appeal or revision is recommended, also with proposed memorandum of appeal or revision, as the case may be;(ix)to do all ancillary acts necessary for proper conduct of the proceeding.
