Section 25(4) in The Maharashtra State legal Aid and Advice Scheme, 1979
(4)Before giving actual legal aid, the matter shall be referred by the Member-Secretary to the Conciliation Cell for the purpose of bringing about settlement between the parties. If for any reason not connected with the intransigence or obduracy of the applicant, the settlement cannot be arrived at, the Conciliation Cell shall make a failure report to the Member-Secretary and the Member-Secretary shall then assign the case to a lawyer out of the Panel of Legal Practitioners approved by the Committee. While assigning the case to a lawyer, the Member-Secretary shall have regard to the nature of the case, the experience of the lawyer and also the willingness and capacity of the lawyer to handle the matter and as far as possible the case may be assigned to the lawyer on the Panel by rotation.
