Section 35(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(1)The Advocate on the panel to whom a case is assigned or referred is expected to keep confidential instructions and facts regarding the applicant whose interests are entrusted to his care and custody. Similarly all persons associated in processing legal aid and advice assistance or applications are expected to regard as safe trust the information that may come to their notice or knowledge in respect of the applicant or his case. Further the Advocate on the panel shall see that the applicant executes all agreements in Form C of the Scheme as required under clause 31(2) of the Scheme.
