Section 18 in Chhattisgarh State Legal Services Authority Regulations, 2003
18. Legal Service Advocates and honorarium payable.
(1)A panel of Legal Service Advocates shall be prepared by the Chairman of the High Court Legal Services Committee with the approval of Chief Justice. No person who has less than 7 years practice shall be included in the panel.(2)The Legal Service Advocate shall be paid such honorarium as may be fixed by the Committee, as per schedule appended to this regulation.(3)No Legal Service Advocate to whom any case is assigned either for legal advice or for legal services 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. However, the Executive Chairman shall reserve the right that in case any Legal Service Advocate accepts any remuneration from the aided person, then after getting him self satisfied he can withdraw the case from him and cancel his name from the panel after giving him due opportunity.(4)The Legal Service Advocate who has completed his assignment, shall submit a statement showing the honorarium due to him together with the report of the work done in connection with the legal proceedings conducted by him on behalf of the aided person, to the Secretary or the Committee, who shall, after due scrutiny sanction the fee and expenses payable to him. It will, however, be open to the Legal Service Advocate to waive the honorarium wholly or partially. In case of any dispute on the quantum payable to the Legal Service Advocate, the matter shall be placed before the Chairman for decision, whose decision shall be final. However, the Secretary may make interim payment of honorarium and expenses incurred by such Legal Service Advocate.
