Section 10 in Delhi Legal Services Authority Regulations,2002
10. Disqualification of Legal Practitioners
(1)No legal practitioner on the panel shall charge or collect any remuneration from an aided person in any form whatsoever.(2)The name of a legal practitioner who contravenes the Scheme of the Act, Rules and this Regulations shall be removed from the panel and he shall also be liable to be prosecuted as per law for professional misconduct.
