Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LEGAL AID (DISTRICT AND TALUKA COMMITTEES) SCHEME, 1983 CONTENTS CHAPTER 1 :- Preliminary 1. Short title and commencement 2. Definitions CHAPTER 2 :- Constitution and Function of the Committees 3. Committees 4. District legal aid committees 5. Taluka legal aid committees 6. Term of office of nominated members 7. Powers and functions of the district committee 8. Advocates fees in special cases 9. Contingent expenditure of district committees 10. Powers and functions of the taluka committees 11. Advocates fees in special cases 12. Contingent expenditure of taluka committee 13. Power to revise orders district committee and taluka committee 14. Powers of the district and taluka committees 15. Powers to call for returns 16. Meetings 17. Minutes of meetings CHAPTER 3 :- Advice Centres 18. Advice centres CHAPTER 4 :- Eligibility For Legal Aid and Advice 19. Persons eligible for aid 20. Bar of legal aid in certain cases 21. Procedure for applying for legal aid 22. List of legal practitioners 23. Conciliation 24. Power to grant or reject application 25. Withdrawal of legal aid 26. Appeals 27. Entrustment of case to a legal practitioner 28. Duty of [legal practitioner] to take further action after the decision [x x x x x] by the Court 29. Prohibition against acceptance of remuneration 30. Agreements 31. Crediting the costs recovered 32. Registers to be maintained 32A. Power to give instructions 33. Repeal and savings SCHEDULE 1 :- SCHEDULE SCHEDULE 2 :- Subordinate Courts KARNATAKA LEGAL AID (DISTRICT AND TALUKA COMMITTEES) SCHEME, 1983 In exercise of the powers conferred by Section 16 of the Karnataka Legal Aid Board Act, 1981 (Karnataka Act 32 of 1981) and with the previous approval of the Government of Karnataka, vide G.O. No. LAW 44 LAD 80, dated 13th April, 1983 the Karnataka Legal Aid Board hereby makes the following scheme, namely. CHAPTER 1 Preliminary 1. Short title and commencement :- 2. Definitions :- CHAPTER 2 Constitution and Function of the Committees 3. Committees :- 4. District legal aid committees :- 5. Taluka legal aid committees :- 6. Term of office of nominated members :- 7. Powers and functions of the district committee :- 8. Advocates fees in special cases :- 9. Contingent expenditure of district committees :- 10. Powers and functions of the taluka committees :- 11. Advocates fees in special cases :- 12. Contingent expenditure of taluka committee :- 13. Power to revise orders district committee and taluka committee :- 14. Powers of the district and taluka committees :- 15. Powers to call for returns :- 16. Meetings :- 17. Minutes of meetings :- CHAPTER 3 Advice Centres 18. Advice centres :- CHAPTER 4 Eligibility For Legal Aid and Advice 19. Persons eligible for aid :- 20. Bar of legal aid in certain cases :- 21. Procedure for applying for legal aid :- 22. List of legal practitioners :- 23. Conciliation :- 24. Power to grant or reject application :- 25. Withdrawal of legal aid :- 26. Appeals :- 27. Entrustment of case to a legal practitioner :- 28. Duty of [legal practitioner] to take further action after the decision [x x x x x] by the Court :- 29. Prohibition against acceptance of remuneration :- 30. Agreements :- 31. Crediting the costs recovered :- 32. Registers to be maintained :- 32A. Power to give instructions :- 33. Repeal and savings :- SCHEDULE 1 SCHEDULE SCHEDULE I .1. Register of applications for legal aid. .2. Ledger showing expenditure incurred. .3. Register df reimbursement of expenditure. .4. Register of bills of Advocates. .1. Inserted by Notification No. KLAB 22/82(M), dated 10-11-1983, w.e.f. 17-11-19&0. .2. Clause (iii) substituted by Notification No. KLAB 22/82(M), dated 10-11-1983, w.e.f. 17-11-1983. .3. Substituted for the word "Schedule" by Notification No. KLAB 22/82(M), dated 10-1- 1985, w.e.f. 11-1-1985. [See Rule 32] District/Taluka Legal Aid Committee............. . (Register of Applications for Legal Aid) No............of...................198 ( ) Date of application/presentation: 1. Name, age, father's name and postal address of the applicant 2. Caste 3. (a) Annual income of the applicant (b) Annual income of the members of the family of the applicant 4. Prayer in brief 5. How the application was disposed of 6. Name of the Advocate to whom the legal aid brief is referred. 7. The number of the proceedings and the name of Court /authority before which legal aid is granted. 8. Number of the folio of ledger 9. (a) Whether the case has been disposed of in favour of or against the applicant and the date of disposal. (b) If decided in favour of the applicant, whether the Court cost has been awarded to the applicant. (c) The amount of Court cost awarded 10. Steps taken to recover the Court cost awarded in favour of the applicant and the result. SCHEDULE 2 Subordinate Courts SCHEDULE II [See Rule 22(4)] Subordinate Courts A. Civil. 1. Original suits.In original suits Advocates fee shall be calculated on the value of the subject-matter of the suit for determining the jurisdiction of the Court according to the following scales. (a) on the first sum of Rs. 5,000 at 10% (b) on the next sum of Rs. 5,000 at 71/2% (c) on the next sum of Rs. 30,000 at 5% (d) on the next sum of Rs. 60,000 at 1% (e) on the balance remaining thereafter at 1/2%.