Section 12 in Orissa State Bar Council Legal Aid Rules, 1986
12.
The District Legal Aid Committee, the Legal Aid Sub-Committee and the Legal Aid Centre, whenever it is set up shall maintain proper registers and appropriate records showing the applications received and orders passed thereon and also maintain proper records of documents received in connection with each seeking legal aid. It shall be the duty of such committee to maintain proper registers of cases, for which legal aid and advice are granted, and process and result so such cases, and submit quarterly reports to the State Legal Aid Boards.
