Section 10(4) in The Orissa Legal Aid to the Poor Rules, 1975
(4)In the event a legal practitioner is engaged in pursuance of Clauses(a)and (b) of Sub-rule (2), the payment of fees to him shall be in accordance with the provisions of Rule 8 except when the case is pursued in the High Court. In that event, the fees shall be at twice the rates specified in Clause(b)of Sub-rule (1) of Rule 8. For cases of the nature referred to in Clause (f) of Sub-rule (1) of Rule 3, the legal practitioner engaged in the High Court shall receive a consolidated fee of Rs. 200 inclusive of remuneration for preparation and drafting of pleadings irrespective or the number of days the legal practitioner is required to appear in the Court.
