Section 28 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
28. Legal Advice.
(1)If the applicant has sought the help of the Committee only for legal advice where no proceedings are pending or contemplated, the same procedure as provided in clauses 26 and 27 of the rules, shall be followed.(2)If only advice is sought, the Advocate to whom the case is referred for giving opinion may be paid such fees not exceeding Rs. 25 as honorarium for the services rendered by the Advocate.(3)The Chairman of the advisory panel may mark the case for scrutiny of the opinion of the Advocate to the Senior advocate on the panel of advocates and request him to indicate his views regarding the opinion or advice given by the Advocate on the panel.(4)The applicant may be informed about the final legal advice that will be drawn up in the light of the opinion of the senior Advocate and the Advocate on the panel in appropriate cases.
