Section 15(i) in Orissa State Bar Council Legal Aid Rules, 1986
(i)An Advocate who agrees to appear in Legal Aid cases and whose name is included in the panel of Advocates maintained by the State Legal Aid Boards and District Legal Aid Committee shall furnish his correct address and telephone number, if any, to such legal Aid Committee and to the Legal Aid Sub-Committee, and also to be parties for whom he appears in a particular case, it will be his duty to inform the Legal Aid Committee concerned his change of address and telephone number, if any.
