Section 32 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
32. Panel of Legal Practitioners.
(1)The Committee shall constitute a panel of lawyers who volunteer to advice, act or appear and represent on behalf of applicant for legal aid and advice. The panel shall be constituted from the applications received from members of the Bar or other Legal Practitioners or other persons qualified to tender advice and represent applicants for legal aid and advice.(2)As far as possible, legal practitioners having not less than five years experience may be invited to volunteer their services for inclusion in the panel of Advocates, provided an applicant volunteering for inclusion on the panel shall not be rejected on the ground of want of experience for five years at the Bar or in practice, if the Committee is of the opinion that he is otherwise quite competent to render the necessary service.(3)The Committee shall prepare a register of Advocates who have volunteered to be included in the panel of advocates and who are accepted to be included in such panel.(4)The names of the Advocates shall be entered in the panel in order of applications received from members of the legal profession and person qualified to be included in the panel.
