(1)The High Court Legal Aid Committee and other Legal Aid Committee shall in the first instance endeavour to arrange for an eligible person entitled to legal aid the services of a lawyer without payment of any fee to him.(2)If the services of a lawyer cannot be obtained free from payment of fee, the committee concerned may pay to the lawyer deputed to fender his services fee at the following rates:-(a)Tehsildar Court - [Rs.200/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case:(b)Munsif and Judicial Magistrates and Sub-Divisional Officer's Court - [Rs. 400/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case;(c)Court of District Magistrate/Collector/ Additional District Magistrate/Chief Judicial Magistrate/Additional Chief Judicial Magistrate/Revenue Appellate Authority - [Rs. 600/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case:(d)Court of District and Sessions Judge/ Additional District & Sessions Judge - [Rs.800/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case;(e)High Court - [Rs. 1100/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case.(3)If the concerned Legal Aid Committee is of the opinion that lawyer's fee at a rate more than that specified in sub-rule (2) should be paid in view of the complications in a particular case, it can order the payment of such higher fee than the said rates as it deems fit:Provided that no such order for payment of higher fee shall be passed by a Legal Aid Committee constituted at sub-Divisional or Tehsil headquarters unless it has obtained prior approval from the Legal Aid Committee constituted at the district headquarters.(4)50% of the lawyer's fee may be paid in advance to the lawyer assigned and the balance shall be paid after final judgment, order or decision, as the case may be, in the case.(5)The lawyer deputed to render his services shall submit his final bill of fees and expenses after final decision of the case by the court or tribunal concerned to the Chairman of the Committee duly certified by the Presiding Officer of the court or Chairman of the Tribunal alongwith a copy of the final order or judgment.(6)The Chairman of the concerned Legal Aid Committee shall be the authority to make payment of lawyer's fee under this rule from out of the funds allotted to the Committee.
