Section 20(5) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(5)The Advocate on the panel shall interview the applicant or a person appearing on his behalf, to obtain necessary and further information and instructions whether oral or documentary on the date fixed for appearance of the applicant. If the Advocate on the panel is unable to meet the applicant on the date fixed, the applicant may be informed in writing as far as possible in advance of further date on which meeting may be fixed at the convenience of the Advocate on the panel.
