Section 7 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
7. Provision of Legal Practitioner to aided person.
(1)A panel of Legal Practitioners of the District, who are willing to appear, plead and act for and advise an aided person shall be prepared annually by the District and Sessions Judge and sent to the Collector.(2)Every Legal Practitioner borne on the panel shall give an understanding in writing to abide by these rules.(3)Where legal aid is granted under these rules, the Collector shall, after consulting the aided person, appoint a Legal Practitioner, whose name is borne on the panel, to represent the aided person in the proceedings in respect of which such aid is granted or to give advice and assistance as may have been specified.(4)The Legal Practitioner so appointed shall report to the Collector progress of the proceedings from time to time.
