Section 40 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
40. Provision of Legal Practitioner.
(1)The District Legal Aid and Legal Advice Committee shall every year by such date as may be prescribed prepare a list of legal practitioners practising in the district and possessing prescribed qualifications.(2)The District Legal Aid and Legal Advice Committee shall submit the list so prepared alongwith its recommendations to the Board for its approval and Legal Practitioners so approved by the Board shall be panel Legal Practitioners for the purpose of entrustment of work under this Act during the currency of the list.(3)The panel Legal Practitioner shall perform such functions and discharge such duties in relation to legal aid and legal advice as may be prescribed.(4)The panel Legal Practitioner shall be entitled to such remuneration for the functions performed and duties discharged by him as may be prescribed.
