Section 9 in Orissa State Bar Council Legal Aid Rules, 1986
9.
Any person having annual income between Rs. 6,000/- to Rs. 12,000/-may be entitled to have legal advice in respect of their cases, from an Advocate on the penal of Advocates prepared for the purpose.(2)In filing his application for legal advice he must furnish all particulars about his income and the details of case, including details of case or cases pending either filed by him or against him.(3)In granting necessary advice the Legal Aid Committee concerned may be entitled to realise minimum costs necessary for preparing typing etc. or necessary papers.(4)If an applicant wants to have written opinion on particular point or on a question of law involved in his case he will be entitled to have such opinion only on payment of the prescribed fee.Application for Legal Aid and Advice
