Section 10(2) in The Orissa Legal Aid to the Poor Rules, 1975
(2)Legal aid may be given where the party sanctioned legal aid succeeds in the lower Court but is forced to go to a higher Court in pursuance of the appeal or revision filed by he opposite party. In such cases, the District Magistrate may either-(a)engage one of the legal practitioners in the district panel to contest the opposite party's case; or(b)engage any other legal practitioner; or(c)pay a lump sum-(i)of Rs. 75 where the litigation is in any Court other than the High Court, and(ii)of Rs. 200 where the litigation is in the High Court, to the party for defraying his expenses in connection with the litigation.
