Section 34 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
34. Panel of Assistants.
(1)The Committee may constitute a panel of Assistants comprising of law students, members of the law faculty and other persons volunteering to give aid and advice even though such persons are not qualified to practice in the Court of Law or under the Advocate's Act, 1961.(2)A register of such members of panel of the Assistants shall be maintained by the Committee. A member of this panel may be requested to assist the applicant in collection of information, procurement, preparation of documents and assessing the credibility of witnesses or collecting such other information as may be necessary for preparing the case of the applicant or for prosecution of applicant's case or defence of applicant's case.(3)As far as possible second and third year students in law colleges and law faculties shall be encouraged to volunteer to be enlisted in the panel of Assistants and their services shall be utilised to help the applicant to prepare and prosecute his case.(4)The member of the panel of advocates to whom a case is referred may requisition the services of the members on the panel of Assistants for preparation and prosecution of the case on behalf of applicant.
