Section 10(a) in Orissa State Bar Council Legal Aid Rules, 1986
(a)All applications for legal aid and advice shall be made to the Legal Aid Committee or Sub-Committee or centre as the case may be and contain such particular as may be specified in the form and in the manner prescribed, ail proceedings for legal aid shall be presented or filed during such hours as may be notified by such committees and to the person or authority appointed in this behalf.
