Section 25(1) in The Haryana State Legal Service Authority Rules, 1995
(1)Legal Practitioners appointed for rendering legal service to the aided person under these rules -(a)If the case is not concerning any proceedings in a court of law, tribunal or administrative tribunal shall hear the aided person, or any other person representing him, and shall examine the papers and documents relating to the case and shall give his advice in writing to the aided person and also send a copy of the advice so recorded to the Member-Secretary of the Authority/Committee; and(b)if the case relates to any legal proceedings, he shall represent the aided person and act and plead for him in the legal proceedings and shall forthwith make a report to the Member-Secretary of the Authority/Committee on the action taken by him and also make monthly report to the Member-Secretary in regard to the progress of the legal proceedings.
