Section 33 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
33. Panel of Senior Advisers.
(1)There may be maintained by every Committee a panel of legal advisers comprising of senior legal practitioners, retired judicial officers, retired judges, retired public servants and others qualified to give legal advice.(i)Requests may be made to persons qualified to be included in the panel of advisers for their consent to be included in the panel.(ii)A list of such advisers shall be maintained serially in a Register in connection with the work of legal aid and advice undertaken by every Committee.(2)Whenever it is considered necessary by members of the panel of advocates to whom the case is referred for such advice or other aid such Advocates may approach one of the members on the panel of advisers for advice and guidance in respect of the case entrusted to the Advocate on the panel.(i)Whenever advice is sought from member of the panel of advisers, the member of the panel of advisers concerned shall send for the applicant and will also be provided with all the papers in connection with matter on which advice is sought.(ii)The member on the panel of advocates seeking advice may draw up a statement of the case to enable the member on the panel of advisers to consider the matter in all respects and give advice.(iii)The Advocate on the panel seeking advice shall record his opinion and queries which may be submitted to the member of the panel of advisers from whom advice is to be obtained.(3)If a question arises whether aid or advice should be continued to the applicant and if so, in what form the advice tendered by member of the panel of advisers shall be taken into account in deciding the application.(4)A member volunteering to be on the panel of advisers is not ordinarily eligible to any remuneration.
