Section 11 in Orissa State Bar Council Legal Aid Rules, 1986
11.
The District Legal Aid Committee, the Legal Aid Sub-committee or the Legal Aid Centre, as the case may be shall set up at least one Bureau for consideration of matters requiring grant of Legal Advice to the person whose applications are sanctioned by the Committee or such Sub-Committee and it will be its duty to give either oral or written advice in respect of matters placed before as expeditiously as possible.
