Section 8(2) in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
(2)The applications received under sub-regulation (1) shall be scrutinised and selection of the panel lawyers shall be made by the Executive Chairman or Chairman of the Legal Services Institution in consultation with the Attorney General [for the Supreme Court], Advocate General [for the High Court], District Attorney or Government Pleader [for District and Taluka level] and the Monitoring and Mentoring Committee set up under regulation 10:Provided that the Executive Chairman or Chairman of the Legal Services Institution may also suo moto empanel any legal practitioner;[Provided further that the size of panel should be optimised so that each lawyer can be allotted sufficient cases.]
