Section 23(1) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(1)Subject to the approval of the Executive Chairman of the State Authority/ Legal Service Committee shall prepare a panel of legal practitioners who are prepared to represent or prosecute the cases on behalf of the legal aided persons under these regulations. The legal practitioners on the panel shall be paid honorarium as set out in the Schedule.Provided that where the matter is disposed of is less than five effecting bearings, the fee payable shall be 1/3 of the fee prescribed in the Schedule.
