Section 14 in District Legal Services Authorities (Amendment) Regulations, 2021
14. .
Existing regulation 15 shall be re - numbered as regulation 14 , the following shall be substituted ,namely :Honorarium payable to Legal Services Advocates( 1 )They shall be paid such honorarium as per the fee schedule fixed by the State Authority .( 2 )No Legal Services Advocates to whom any case is assigned either for legal advice or for legalservice shall receive any fee or remuneration whether in cash or in kind or any other advantage ,monetary or otherwise , from the aided person or from any other person on his behalf .( 3 )Any complaint against the Legal Services Advocates either under ( 2 ) above or in relation to thehandling of the assigned case or in connection with the proper discharge of his / her obligations inregard to the rendering of such legal services as are required of him / her being a Legal ServicesAdvocates , will be forwarded to the State Authority which may conduct an enquiry in this regardand recommend action under Regulation 7 of the Delhi State Legal Services Authority Regulation
