Section 11 in Delhi Legal Services Authority Regulations,2002
11. The duties of the Legal Practitioner
The Legal practitioner conducting a case on behalf of an aided person shall as soon as the case is decided, apply for copies of judgments and decree, if any, and immediately on receipt of the copies, submit them to the State Authority or District Authority which appointed them to conduct such case together with detailed comments thereon. The District Authority shall take steps to recover costs, if any, awarded by the court to the aided person and consider the feasibility of filing an appeal or revision if,(i)the case has been decided against the aided person;(ii)the case is prima facie fit for appeal; and(iii)the aided person has applied for legal service for filing the appeal or revision as the case may be.
