Section 16(1) in The Maharashtra State legal Aid and Advice Board
(1)It shall be competent for the Board, with the approval of the State Government, to frame necessary scheme, from time to time providing for the constitution of legal aid committees, prescribing the conditions under which such committees shall function, laying down the procedure and mode of selection of advocates, for providing legal services and the remuneration to be given to them and providing for all other matters which are necessary for effective exercise of its powers and performance of its duties under this Government Resolution.
