Section 20 in Orissa State Bar Council Legal Aid Rules, 1986
20. Secrecy.
- No information furnished for purpose of receiving legal aid to the Bar Council, Legal Aid Committee or any Sub-Committee or Legal Aid Centre or to any Officer or person on their behalf in respect of the case of a person seeking legal aid shall be disclosed to any person or authority except for the purpose of due performance of the functions connected with the case or cases in question except with the consent of the person applying for or receiving legal aid.
