Section 24 in Punjab State Legal Services Authorities Rules, 1996
24. Panels for legal service.
[Section 28(2)(p)]. - (1) Every Authority or the Committee, as the case may be, shall prepare such number of panels of legal practitioners as it may consider necessary.(2)Every panel prepared under sub-rule (1) shall remain in force till it is revised or modified by the Authority or the Committee, as the case may be.(3)Appointment of a legal practitioner for legal service under these rules, shall be made as far as possible from the panel of legal practitioners prepared under sub-rule (1) by the Authority or the Committee, as the case may be :Provided that the Executive Chairman may appoint a legal practitioner not included in the panel and in a special case, the Chairman of the Authority or the Committee may do so with the prior permission of the Executive Chairman.(4)Every person included in the panel shall be required to communicate, in writing to the Member-Secretary, the Secretary or the Chairman of the Authority or the Committee, as the case may be, his willingness to serve on the panel.(5)If any person, after having agreed to serve on a panel neglects or does not discharge the duties properly, the Authority or the Committee may delete his name from the panel and may also disassociate him forthwith from the legal service being provided by him.(6)If any person after having agreed to serve on a panel, is guilty of misconduct or violates of any of the provisions of these rules, he shall be liable to be removed from the panel besides any appropriate legal proceedings.(7)Save as otherwise directed by the Authority or the Committee, as the case may be, a legal practitioner who ceased to be on the panel whether on account of resignation or otherwise, shall, as soon as practicable after he so ceases to be on the panel, deliver within seven days all the papers pertaining to cases entrusted to him to the Member-Secretary, Secretary or Chairman of the Authority or Committee failing which he shall forfeit any claim to the legal fee or other dues, if any, besides appropriate civil or criminal legal action.
