Section 15 in Orissa State Bar Council Legal Aid Rules, 1986
15.
(i)An Advocate who agrees to appear in Legal Aid cases and whose name is included in the panel of Advocates maintained by the State Legal Aid Boards and District Legal Aid Committee shall furnish his correct address and telephone number, if any, to such legal Aid Committee and to the Legal Aid Sub-Committee, and also to be parties for whom he appears in a particular case, it will be his duty to inform the Legal Aid Committee concerned his change of address and telephone number, if any.(ii)Appropriate Legal Aid Committee shall prepare two separate panel, one of Senior Advocates who will appear only for a particular hearing and the other with names of such junior Advocates who will not act and plead for the deceit whole case which will be referred to them. (For this purpose those Advocates who has a length of practice for more than 20 years and are willing to act as Senior Advocate will be recorded as such)
