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[Section 12]
[Entire Act]
State of Odisha - Subsection
Section 12(2) in The Orissa Legal Aid to the Poor Rules, 1975
| Serial No. | Date of receipt of the application | Applicant's name and address | Nature of the case (the law and the relevantsection should be mentioned) | Whether the application was referred for enquiryand to whom | No. and date of the letter authorising enquiry | Date of receipt of the enquiry report |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Decision of the District Magistrate on sanctionof legal aid | Name of the legal practitioner engaged and No.and date of the letter assigning the case to him | Result of the case | Payment to the legal practitioner | Whether legal aid for appeal/revision given | Remarks | ||
| Fees | Other expenses | Total | |||||
| 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 |
| Calendar No. of cases | Reference to the Collectorate letter assigningthe case to the legal practitioner | Registration No. of the case in the Collectorate | Nature of the case (the law and the relevantsection should be mentioned) | Name of the party given legal aid | Plea of the opposite party | Dates of hearing (each date separately) |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Hours when hearing began and ended | Result of the case | Fee | Remuneration claimed | Total | If costs awarded in favour of the party, theamount and particulars of credit thereof | Remarks |
| Reimbursement of expenses | ||||||
| 8 | 9 | 10 | 11 | 12 | 13 | 14 |