Section 21 in Himachal Pradesh State Legal Services Authority Regulations, 1996
21. Honorarium payable to Legal Practitioner on the Panel.
(1)Subject to the approval of the State Authority, the Legal Services Authority/Legal Service Committee shall prepare a panel of legal practitioners who are prepared to represent or prosecute the cases on behalf of the legal aided persons under these regulations. The legal practitioners on the panel shall be paid honorarium as set out in the Schedule:"The Panel shall remain in force for a period of two years from the date of preparation."(2)Appointment of legal practitioner for Legal Services shall normally be made from the panel.Provided that in exceptional case the Authority/ Committee may appoint a legal practitioner of the choice of applicant in case the Authority/Committee of the opinion that it is a fit case, where having regard to nature of case, a practitioner outside the panel is required to be appointed. The Committee/ Authority as far as possible will ascertain the view of the Presiding Officer concerned shall be added.Provided that where the matter is disposed of in less than five effective hearings, the fee payable shall be 1/2 of the fee prescribed in the Schedule.(3)No legal practitioner to whom any case is assigned either for legal advice or for legal aid shall receive any fee or remuneration whether in cash or any kind or in other advantage, monetary or otherwise, from the aided person or from any other person on his behalf.(4)The Legal practitioner on the Panel, who has completed his assignment, shall submit a statement showing the honorarium due to him in connection with the legal proceeding conducted by him on behalf of the legally aided person, to the Secretary of the Authority/Committee who shall, with the approval of the Chairman and after due scrutiny and counter-signature, place the same before the Authority/Committee for sanction and on such sanction being given by the Authority/Committee the amount shall be paid by the Secretary to the legal practitioner. It will, however, be open to the legal practitioner to waive the honorarium in whole or part.
