Section 21 in Punjab State Legal Services Authorities Rules, 1996
21. Modes of providing legal service.
[Sections 2(c), 13 and 28(2)(p)]. - Legal service may be given in all or any one or more of the following modes, namely :-(a)by payment of court fee, process fee, expenses of witnesses, preparation of the paper book, lawyers fee and all other charges payable or incurred in connection with any legal proceedings;(b)through representation by a legal practitioner in legal proceedings;(c)by supplying certified copies of judgments, orders, notes or evidence and other documents in legal proceedings;(d)by preparation of appeal paper book, including printing, typing and translation of documents in legal proceedings;(e)by drafting of legal documents;(f)by giving legal advice on my legal matter; and(g)through Mediation Centres of Family Counselling Centres.
