Section 31(5) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(5)[ In every case before the Court in which legal aid is granted to a person by a Committee the Advocate on the panel appearing for the aided person shall invariably insist upon the Court to award the cost and expenses in favour of such aided person.] [Sub-rule (5) was added by G.N., L. & J.D., No. LAB. 1086/(65 A)-XIV, dated 10th July, 1984, rule 3(2).]
