Section 39 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
39. Honorarium to Legal Practitioners.
(1)A legal practitioner or other person to whom the application is referred for legal aid and advice shall obtain necessary instructions and record his opinion on the merits of the case in writing.(2)If the aid is sought only for the legal advice without need of any proceeding and no further action is necessary to be taken on behalf of the applicant the legal practitioner on the panel shall be paid a sum of Rs. 25 by way of honorarium for the advice rendered.(3)Whenever an application is referred to an Advocate on the panel and after obtaining opinion, it is considered desirable to take any steps for processing the application by filing an application in Court or before a public authority or defending the applicant, the Advocate on the panel shall do everything that is necessary and proper for prosecuting the claim on behalf of the applicant or defending the applicant before any Court or authority.
