Section 25 in M.P. Industrial Relations Rules, 1961
25.
After considering the application and the report of the Registrar and after making such further enquiry as it may deem fit, the Industrial Court may refuse the legal aid or grant it in accordance with the scale specified in the Table below :-Table(a)In a proceeding before the Labour Court-Rs. 30 for each hearing up to the maximum of Rs. 200;(b)In a proceeding before the Industrial Court-Rs. 40 for each hearing up to a maximum of Rs. 250;(c)In a proceeding before the High Court-Rs. 50 for each hearing up to a maximum of Rs. 300;(d)in a proceeding before the Supreme Court-Such amount, not exceeding Rs. 500 for each hearing :Provided that for the purpose of computing the amount of legal aid in accordance with the Table, the hearing at which proceedings are adjourned without transacting any substantial work shall be excluded :Provided further that if the legal aid prescribed in the above Table for each Court is found to be inadequate, taking into consideration the issues and the quantum of work involved, the Industrial Court may grant such further legal aid as it may deem fit but not exceeding Rs. 300, Rs. 500, Rs. 700 and Rs. 1,500 in the aggregate in a proceedings before a Labour Court, the Industrial Court, the High Court and Supreme Court, respectively.
