Section 21 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
21. Advocate's appearance.
(1)Where the applicant is already a party to a proceedings before the Court or authority and seeks aid or advice in such proceedings, the Advocate on the panel to whom the application is referred shall enter appearance before the authority on behalf of the applicant.(2)Where a case is pending before Court or authority and the Advocate on the panel enters appearance on behalf of the applicant, the Advocate, may after studying the papers and the record in the Court give opinion as to the advisability or otherwise of contesting the case on behalf of the applicant.(3)As far as possible the Advocate on the panel appearing for party to a proceedings before a Court or authority may not seek adjournment of the matter except for good and sufficient reason and shall not as far as possible consent to an adjournment.(4)If more than three adjournments are granted by the Court or authority in spite of the opposition of the Advocate for the applicant and which in the opinion of the Advocate may not have been granted, the matter shall be brought to the notice of the Committee as early as possible.
