Section 27 in The Maharashtra State legal Aid and Advice Scheme, 1979
27. Panels for legal aid and advice.
(1)Every Committee shall form such number of Panels of Legal Practitioners [having practice of not less than five years] [These words were inserted by G. N., L. & J. D., No. LAB-1081/(118)-XIV, dated 10th July, 1981, clause 11(a).] as it may consider necessary.(2)Every such Panel shall be constituted for a period of [one year] [These words were substituted for the words 'two years' by G. N., L. & J. D., No. LAB-1081/ (118)-XIV, dated 10th July, 1981, clause 11(b).] from date of its constitution.(3)Appointment of a Legal Practitioner for legal aid or advice under his Scheme shall be made from the Panel of Legal Practitioners constituted by the Committee.(4)Every person included in the Panel shall be required to communicate in writing to the Chairman of the Committee concerned, his willingness to serve on the Panel.(5)Any person on the Panel may tender his resignation in writing to the Chairman of the Committee.(6)Any vacancy in the Panel caused by resignation or otherwise, may be filled up by the Committee, as soon as possible.(7)If any person after having agreed to serve on a Panel, neglects or refuses to discharge his duties properly, the Committee may delete his name from the Panel after giving him opportunity to be heard.(8)If any person after having agreed to serve on a Panel, neglects or without sufficient cause refuses to accept an assignment, or is otherwise guilty of misconduct or is guilty of breach of any of the provisions of this scheme, he shall be liable to be removed from the Panel, after he has been given an opportunity of being heard.(9)Save as otherwise directed by the Committee, a legal practitioner who ceases to be on the Panel, whether on account of resignation or otherwise, shall as soon as practicable, after he so ceases to be on the Panel, deliver up all the papers pertaining to cases entrusted to him to the Member-Secretary of the Committees.
