Section 20 in Punjab State Legal Services Authorities Rules, 1996
20. Matters on which legal service is admissible.
[Section 28(2)(p)]. - In addition to the cases covered under sections 12 and 13 of the Act, legal service may also be provided in all matters where such service shall be aimed at -(a)amicable settlement of the dispute by bringing about conciliation between the parties to the disputes; and(b)rendering assistance in complying with various legal requirements in order to secure the benefits under various schemes sponsored by or on behalf of the Central Government or the Government of Punjab or any other public authority or for the Welfare of the general public or any section thereof.
