Section 10 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
10.
(1)For the purposes of sub-section (1) of Section 40, the District Committee shall, every year by 31st of October, prepare a list of Legal Practitioners practising in the district in the following manner, namely :-(i)the District Committee shall by notice invite applications by such date, which shall not be latter than 1st October, as it may fix in this behalf, from the Legal Practitioner practising in the district and possessing the qualifications prescribed in sub-rule (2);(ii)every application under clause (i) shall contain the willingness of the applicant to serve as a Panel Legal Practitioner, if required so to do, on payment of remuneration at the rates specified in Rule 15 and shall also be accompanied by the document in support of his eligibility under sub-rule (2);(iii)The applications received under clause (i), by the date fixed therein, shall be scrutinized by the District Committee with a view to ascertain whether the applicants are eligible under sub-rule (2) or not and after such scrutiny the District Committee shall prepare a final list of the applicants eligible under the said sub-rule.(2)A person shall not be qualified for inclusion of his name in the list unless he :-(i)is a citizen of India;(ii)has, for at least years been an Advocate; or(iii)has an experience of at least 2 years as an Advocate and Judicial Officer taken together;(iv)is a person devoted to the judicare of the weakers sections of the people.
