Section 22 in Chhattisgarh Legal Services Authority Rules, 2002
22. Modes of providing legal service.
- 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 and paper book, lawyers fee and all other charges payable in connection with any legal proceedings;(b)through representation by a legal practitioner in legal proceedings.(c)by supplying certified copies of judgements, orders, notes of evidence and other documents in legal proceedings;(d)by preparation of paper book, including printing, typing and translation of documents in legal proceedings;(e)by drafting of legal documents; and(f)by giving legal advice to any legal matter.
