Section 14 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
14. Payment of fee to the panel lawyers.
(1)Panel lawyers shall be paid fee in accordance with the Schedule of fee, as approved under the State regulations.(2)The State Legal Services Authority and other Legal Services Institution shall effect periodic revision of the honorarium to be paid to panel lawyers for the different types of services rendered by them in legal aid cases.(3)As soon as the report of completion of the proceedings is received from the panel lawyer, the Legal Services Institution shall, without any delay, pay the fees and expenses payable to panel lawyer.
