Section 38 in The Rajasthan Law And Judicial Department Manual, 1952
38. Payment of fee when engagement is subsequently cancelled.
- In any case in which a Private Legal Practitioner has been engaged and his engagement is subsequently cancelled for any reason by the authority who had sanctioned it, that authority may, if this is considered necessary, sanction payment to the Private Legal Practitioner of such fee not exceeding Rs. 25/ - or such higher fee with the permission of Government as may be considered reasonable in the circumstances.
