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State of Maharashtra - Section

Section 43 in The Maharashtra State Legal Aid and Advice Board Rules, 1981

43. Maintenance of Records and Registers.

- There shall be maintained by every Committee the following registers and records:-
(1)Register of applications as prescribed in Form D appended to these rules.
(2)Register of Advocates on the panel with names and addresses.
(3)Register of panel of advisers with names and addresses.
(4)Register of panel of assistants.
(5)Register of cases in which aid is provided by the Committee.
(6)Peon delivery book for letters and communications from the office of the Committee.
(7)Inward and outward registers recording receipt of letters, papers, documents, and despatch of letters, papers and communications sent by or on behalf of the Committee as prescribed by Government.
(8)Stock Register.Form A[See rule 16(2)]Quarterly return of Accounts of ..................... Legal Aid and Advice Committee for the quarter ending on .....................
Expenditure incurred on establishment etc. duringthe quarter Expenditure on Court fees copies and documentsrequired to be obtained. Expenditure on Honorarium to legal practitioner sduring the quarter Expenditure on Travelling Allowance and DailyAllowance of members of the Committee Other Miscellaneous Expenditure on theimplementation of the Scheme Total expenditure Receipts, if any, accrued to the Committee Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
               
Form B[See rules 16(4)]Register of Honorarium paid to Panel of Legal Practitioners
Serial No. Name of the panel Legal practitioner to whom thecase is assigned, for aid and/ or advice Case No. Amount of Honorarium claimed by Lawyer Amount of Honorarium due Date on which proposal was placed before theCommittee Amount of Honorarium sanctioned Amount actually paid Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
Form B-1[See rule 36(1)]To,The Chairman, Legal Aid and Advice CommitteeSir,I am willing to serve on the Panel of Legal Practitioners constituted under clause 27 of the Maharashtra State Legal Aid and Advice Scheme, 1979 on the terms and conditions set out therein.Yours faithfully,AdvocateFull AddressForm C(See rule 42)Quarterly returns of ..................... Legal Aid and Advice Committee
No. of applications for legal aid / advicereceived during the quarter No. of applications on which advice is given No. of applications on which aid is given No. of applications rejected No. of applications pending Classification of the aided persons SC/ ST/Women/ Others
(1) (2) (3) (4) (5) (6)
           
No. of Advocates on the panel who havevolunteered for legal advice or aid No. of persons on the Advisory Panel No. of persons on the Panel of Assistant Name of persons on the different Cells of theCommittee Expenditure incurred Whether amount to reimbursed to Government, statedetails Remarks
(7) (8) (9) (10) (11) (12) (13)
             
Form D(See rule 43)Form of Register
Serial No. Date of receipt of application Name and address of the applicant seeking LegalAid/ Advice Whether applicant belongs to SC/ ST or is a womanor belongs to any other category Subject matter of the application Whether the applicant requires Aid or Advice If advice is given to the applicant, the natureof such Advice
(1) (2) (3) (4) (5) (6) (7)
             
Action taken by the Committee on application Name of Panel lawyer to whom application isentrusted for disposal Progress of case filed in Court Final result The amount of cost and expenses, if any,reimbursed Remarks
(8) (9) (10) (11) (12) (13)
           
By order of the Board,Members-Secretary.