Section 18 in Orissa State Bar Council Legal Aid Rules, 1986
18. Miscellaneous.
- The Legal Aid that may be granted shall consist of representation by an Advocate, and of such assistance as is usually given by them to other litigants in respect of steps preliminary or incidental to any legal proceeding and also for instituting, prosecuting, or defending any suit, proceeding, case, appeal or revision therefrom or, in respect of any interlocutory application or appeal or revision therefrom in any Court of law or Tribunal or before any revenue basis of contributions made by the persons for whom legal aid is granted, as may be decided by the appropriate Legal Aid Committee.
