Section 23 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
23. Honorarium payable to legal practitioner on the panel.
(1)Subject to the approval of the Executive Chairman of the State Authority/ Legal Service Committee shall prepare a panel of legal practitioners who are prepared to represent or prosecute the cases on behalf of the legal aided persons under these regulations. The legal practitioners on the panel shall be paid honorarium as set out in the Schedule.Provided that where the matter is disposed of is less than five effecting bearings, the fee payable shall be 1/3 of the fee prescribed in the Schedule.(2)No legal practitioner to whom any case is assigned either for legal advice or for legal aid 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)The legal practitioner on the panel, who has completed his assignment shall submit a statement showing the honorarium due to him in connection with the legal proceeding conducted by him on behalf of the legally aided persons, to the Secretary of the Authority/ Committee who shall, with the approval of the Chairman and after the scrutiny and countersignature, place the same before the Authority/Committee for sanction and on such sanction being given by the Authority/Committee the amount shall be paid by the Secretary to the legal practitioner. The legal practitioner, may, however, waive the honorarium in whole or part.
