Section 9 in Delhi Legal Services Authority Regulations,2002
9. Panel of Advocates
(1)The State Authority shall prepare a panel of advocates to prosecute the cases on behalf of the aided persons under these Regulations.(2)(a)The Legal Practitioner appearing in the High Court shall be paid as per fee Schedule.(b)The Legal Practitioner appearing in the matters arising out the cases referred to by the District Authority shall be paid as per fee Schedule.(c)The Legal Practitioners representing the cases referred to by the respective Authorities and Committee or Forum shall be paid as per fee Schedule or as may be fixed by the Executive Chairman.(3)The advocates on the panel shall continue at the pleasure of the Executive Chairman.
