Section 10 in Orissa State Bar Council Legal Aid Rules, 1986
10.
(a)All applications for legal aid and advice shall be made to the Legal Aid Committee or Sub-Committee or centre as the case may be and contain such particular as may be specified in the form and in the manner prescribed, ail proceedings for legal aid shall be presented or filed during such hours as may be notified by such committees and to the person or authority appointed in this behalf.(b)All such applications for legal aid or advice shall be scrutinized by the Legal Aid Committee or Sub-Committee or centre as the case may be in accordance with the regulations made thereof by the State Legal Aid Board. After obtaining the opinion of the concerned District Legal Aid Committee. The applications shall be placed before State Legal Aid Board or consideration and sanction.
