Section 38 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
38. Advocates not to accept any consideration from applicants.
- If any complaint is received that a member of the panel of Advocates has demanded or accepted any consideration or monetary benefits from the applicant or from any other person on behalf of the applicant, such advocate shall cease to be a member on the panel of Advocates on a resolution to the effect being passed by the Committee. On receipt of any such complaint an opportunity shall be given to the member concerned and he shall be heard regarding the allegations made in the complaint. The decision of the Committee in this respect shall be final.
