Section 9(5) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
(5)If the Collector is satisfied that the bill is in order, he shall countersign it and return it to the Legal Practitioner concerned who shall present it at the Treasury for payment.[(5-A) The Collector may, however, sanction advance to the Pleaders to the extent of 50% of the probable cost and expenses of the legal proceedings in any particular case.] [Inserted by Notification No. 7251-2987-XXV (Gen.)-M-64, dated 16-10-1964.]
