Section 31 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
31. Recovery of cost and expenses etc.
(1)In any case before the Court in which the applicant who has been given aid is granted any cost or expenses as a result of the decision, the Advocate appearing for the applicant shall obtain a certified copy of the order granting cost to the applicant.(2)The Advocate on the panel appearing for the applicant shall take steps to recover the amount of cost and expenses payable to the applicant by filing an application before the proper authority for recovery of such cost and expenses.(3)The amount of cost and expenses recovered as a result of execution of order for costs shall be credited with the Secretary of the Committee by Advocate on the panel appearing for the applicant.(4)It shall be the duty of the Member-Secretary to ensure in every case that the amount of cost and expenses ordered to be paid to the applicant is recovered and credited to the [State Government.] [These words were substituted for the words 'account of the Committee' by G.N., L. & J.D., No. LAB. 1086/(65 A)-XIV, dated 10th July, 1984, rule 3(1).](5)[ In every case before the Court in which legal aid is granted to a person by a Committee the Advocate on the panel appearing for the aided person shall invariably insist upon the Court to award the cost and expenses in favour of such aided person.] [Sub-rule (5) was added by G.N., L. & J.D., No. LAB. 1086/(65 A)-XIV, dated 10th July, 1984, rule 3(2).]
