Section 26 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
26. Honorarium payable to legal practitioner on the panel.
(1)The legal practitioners brought on the panel in terms of rule 24, shall be paid by the concerned Authority or the Committee such honorarium, as may be determined from time to time by the State in respect of the legal proceedings conducted and advice tendered by them under these rules.(2)No legal practitioner to whom any case is assigned for legal service shall receive any fee or remuneration whether in cash or in kind or any other advantage, monetary or otherwise, from the aided person or from any other person on his behalf.(3)In case of final judgement or order is rendered by the court against the aided person, the concerned legal practitioner shall also submit along with his fee bill, his opinion, in writing with reasons as to whether the case is fit for further appeal or revision, as the case may be, within seven days of the receipt of the certified copy of final judgement or order.
