Section 35(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(2)Endeavour shall be made by every Advocate in each case when proceedings are before any public authority or court that Case is expeditiously disposed of to save cost and delays. Ordinarily the Advocate on the panel appearing for the applicant before a Court or authority shall not consent to adjournment of the proceedings unless for good and sufficient reason and unless adequate compensation is ordered by the Court or authority for the adjournment to be paid to the applicant. The compensation or cost awarded to the applicant for adjournment shall be credited to the State Government.
