Section 28 in The Maharashtra State legal Aid and Advice Scheme, 1979
28. Duties of Panel Members.
(1)Where the Committee has extended legal aid or advice, then -(a)where it is a case of legal advice, the legal practitioner shall hear the aided person or any other person representing him, examine the papers and documents relating to the case and tender in writing his opinion on the merits and his advice thereon; and(b)where it is a case of legal aid, the legal practitioner shall represent the aided person and act and plead for him in the legal proceeding.(2)(a)Where action is taken by a legal practitioner under sub-clause (a) of clause (1), he shall give his opinion and advice to the aided person and also send a copy of the same to the Member-Secretary of the Committee.(b)Where action is taken by a legal practitioner under sub-clause (1), has shall forth-with make a report to the Member-Secretary of the Committee on the action taken by him and also make monthly reports to the Member-Secretary in regard to the progress of the legal proceeding. The legal practitioner shall act in accordance with such instructions as may be given to him, from time to time, by the Committee.
