Section 45 in District Legal Services Authorities (Amendment) Regulations, 2021
45. days of the completion of such assignment , a statement showing the honorarium due to him / her
together with the report of the work done in connection with the legal proceedings conducted byhim / her on behalf of the aided person , along with certified copies , to the Secretary of the DistrictAuthority , who shall after due scrutiny sanction the fee and expenses payable to him / her .Provided that in appropriate cases and for sufficient reasons , bills submitted after the expiryof the said 45 days may be processed by the Secretary for payment .( 5 )Every Legal Services Advocates shall attend all training programs , functions and the like organizedby the State or the District Authority and as directed by the said Authorities .( 6 )Every Legal Services Advocates shall submit a quarterly detailed report in respect of the work /cases assigned to him / her by the Authorities . The said report shall be submitted within seven days ofthe expiry of the quarter “ .
