Section 4(1) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(1)All Legal Services Institutions shall have a front office to be manned by [a Retainer Lawyer on rotational basis and] [Inserted by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] a panel lawyer and one or more para-legal volunteers available during office hours.
