Section 8 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
8. Engagements of Pleaders.
(a)Pleaders, for appearing on behalf of a person receiving assistance under these rules shall ordinarily be members of Bar with a standing of atleast 5 years at the Bar.(b)A list of such pleaders practising at the Tehsil, Sub - division and District headquarters should be maintained by the District Probation and Social Welfare Officer.(c)A pleader engaged under these rules separately for each case shall submit monthly information showing progress of the cases to the Distt. Probation and Social Welfare Officer. Services of a pleader will be discontinued if his work is not found satisfactory or if he is found guilty of professional misconduct.
