Section 9 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
9. Mode of payment of remuneration to Legal Practitioner.
(1)The Legal Practitioner appointed to appear for the aided person shall incur all expenses incidental to the case or proceedings and include them in his bill of fees.(2)Every such bill of fees and other expenses incurred shall be submitted by the Legal Practitioner appointed in the case to the Collector.(3)The Order authorising such Legal Practitioner to appear in the case, together with a receipt for the fees and a certificate from the Court concerned as to the dates for which the fees are claimed shall be sent along with the bill. In civil cases, a copy of the Court decree shall also be sent.(4)The Collector may in order to determine whether the amount claimed in the bill is correct and proper, call for such other information or documents as he may consider necessary from the Legal Practitioner appointed in this case.(5)If the Collector is satisfied that the bill is in order, he shall countersign it and return it to the Legal Practitioner concerned who shall present it at the Treasury for payment.[(5-A) The Collector may, however, sanction advance to the Pleaders to the extent of 50% of the probable cost and expenses of the legal proceedings in any particular case.] [Inserted by Notification No. 7251-2987-XXV (Gen.)-M-64, dated 16-10-1964.](6)The amount of every such bill shall be debitable to the provisions made for the purpose by the Tribal Welfare Department under suitable head.(7)Funds shall be placed at disposal of the Collectors for the above purposes by the Tribal Welfare Department.
