Section 5 in District Legal Services Authorities (Amendment) Regulations, 2021
5. sub - regulation ( 1 ) of regulation 5 shall be deleted and for sub - regulation ( 2 ) and ( 3 ) of regulation 5 , the word Chairman shall be substituted with Chairperson and re - numbered as 1 and 2 .
attentively and diligently .( 2 )Every Legal Services Advocates shall endeavour to provide quick and timely services to the aidedperson .( 3 )Every Legal Services Advocates shall ensure his attendance on each hearing of the case assigned tohim and shall diligently work towards the disposal of the case .( 4 )( a ) On a case of the aided person assigned to any Legal Services Advocates being decided ,such Legal Services Advocates shall apply for the certified copies of the decree , judgment ,evidence , pleadings and other relevant documents , certified copies of which have not already beentaken .( b ) Such certified copies shall be submitted to the Authority alongwith the detailed commentsof the Legal Services Advocates regarding the further desired action in the case if any required withspecific reference to feasibility of filing an appeal / revision .( c ) The Legal Services Advocates who has completed his / her assignment , shall submit within
