Section 7 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
7. Appointment of Pleader.
- If the application is granted, the Distt. Probation and Social Welfare Officer shall send a copy of his order (in the proforma as it. Schedule V attached to these rules) to the pleader to be appointed by him with the approval of the Collector and District Magistrate concerned at the earliest for each particulars case. Where a pleader is appointed by Government under Rule 16 the Distt. Probation and Social Welfare Officers will send the copy of an order free of cost.
