In exercise of the powers conferred by Sec. 29-A of
the Legal Services Authorities Act, 1987, the State Legal Services Authority
makes the following Regulations: (i) These Regulations may be called
as The Gujarat State Legal Services Authority Regulations (Amendment), 2017. (ii) They shall come into force w.e.f.
1.4.2017. After Regulation-19 of the Gujarat State Legal
Services Authority Regulations, 1998, the following Regulation 19 (A) to be
inserted: 19(A). With effect from 1.4.2017,
the panel advocates engaged for the persons eligible for legal aid and render
legal services shall be entitled to claim professional fees and expenditure as
specified in the Schedule appended to these Regulations. Schedule of Regulation-19A Sr. No. Particulars Rates of Fees (in Rupees) 1. For a case in a Magisterial Court For effective hearing Rs. 1000/- and for
non-effective hearing Rs. 500/- subject to maximum upper limit of Rs.
30,000/- per case. + Typing and other misc. Expenses Rs. 500/- per
application subject to maximum upper limit of Rs. 1000/- for all application.
(Drafting of Miscellaneous applications such as stay, bail, direction,
exemption etc. and other Typing & Misc. Expenses) 2. For Civil Suit of Ordinary and Special
Jurisdiction For effective hearing Rs. 1000/- and for
non-effective hearing Rs. 500/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, Typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, bail,
direction, exemption etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleadings such as Suit, Matrimonial Proceedings such
as Divorce, Maintenance, Custody, Restitution etc., Succession, Probate, Memo
of Appeal, Revision, Written Statement, Reply, Rejoinder, Replication etc.
and other Typing & Misc. Expenses) 3. For Criminal cases in Sessions Court For effective hearing Rs. 1000/and for
non-effective hearing Rs. 500/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, Typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous' applications such as stay, bail, direction-,
exemption etc. and other Typing & Misc. Expenses) + For Drafting of Substantive pleading Rs. 2500/-
(Drafting of substantive pleading such as Memo of Appeal, Revision etc. and
other typing & Misc. Expenses) 4. For Criminal Appeal in High Court For effective hearing Es. 1500/- and for
non-effective hearing Rs. 750/- subject to maximum upper limit of Rs.
30,000/- per case. + Drafting, Typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, bail,
direction etc. and other. Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleading such as Writ Petition, Counter Affidavit,
Memo of Appeal, Revision, Replication etc. and other Typing & Misc.
Expenses) 5. For Second Appeal in High Court For effective hearing Rs. 1500/- and for
non-effective hearing Rs. 750/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, direction
etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleading such as Writ Petition, Counter Affidavit,
Memo of Appeal, Revision, Replication etc. and other Typing & Misc.
Expenses) 6. For First Appeal in High Court For effective hearing Rs. 1500/- and for
non-effective hearing Rs. 750/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, direction
etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleading such as Writ Petition, Counter Affidavit,
Memo of Appeal, Revision, Replication etc. and other Typing & Misc.
Expenses) For Writ Petition in High Court For effective hearing Rs. 1500/- and for
non-effective hearing Rs. 750/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, bail, direction etc.
and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleading such as Writ Petition, Counter Affidavit,
Memo of Appeal, Revision, Replication etc. and other Typing & Misc.
Expenses) 8. For a matter of Tribunal For effective hearing Rs. 1000/- and for
non-effective hearing Rs. 500/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, direction,
exemption etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleading such as Memo of Appeal, Revision, Written
Statement, Reply, Rejoinder, Replication etc. and other Typing & Misc.
Expenses) 9. For Other matters (1) Magisterial Court For effective hearing Rs. 1000/- and for
non-effective hearing Rs. 500/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, bail,
direction, exemption etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleadings such as Suit, Matrimonial Proceedings such
as Divorce, Maintenance, Custody, Restitution etc., Succession, Probate, Memo
of Appeal, Revision, Written Statement, Reply, Rejoinder, Replication etc.
and other Typing & Misc. Expenses) Sessions Court and Tribunal For effective hearing Rs. 1000/- and for
non-effective hearing Rs. 500/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit, of Rs. 1000/- for all.
application. (Drafting of Miscellaneous applications such as stay, bail,
direction, exemption etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleadings such as Su(sic) Matrimonial Proceedings such as Divorce,
Maintenance, Custody, Restitution etc., Succession, Probate, Memo of Appeal,
Revision, Written Statement, Reply, Rejoinder, Replication etc. and other
Typing & Misc. Expenses) (2) In High Court For effective hearing Rs. 1500/- and for
non-effective hearing Rs. 750/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, bail,
direction etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2.500/-
(Drafting of substantive pleading such as Writ Petition, Counter Affidavit,
Memo of Appeal, Revision, Replication etc. and other Typing & Misc.
Expenses) 10. Misc. appeal in High Court or District Court 1. Sessions Court and Tribunal For effective hearing Rs. 1000/- and for non-effective
hearing Rs. 500/- subject to maximum of upper limit of Rs. 30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, bail,
direction exemption etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500A
(Drafting . of substantive pleadings such as Suit, Matrimonial Proceedings
such as Divorce, Maintenance, Custody, Restitution etc., Succession, Probate,
Memo of Appeal, Revision, Written Statement, Reply, (sic) Replication etc.
and other Typing & (sic) Expenses). 2. In High Court For effective hearing Rs. 1500/- and for
non-effective hearing Rs. 750/- subject to maximum of upper limit of Rs.
30,000/- per case. + Drafting, typing and other Misc. Expenses Rs.
500/- per application subject to maximum upper limit of Rs. 1000/- for all
application. (Drafting of Miscellaneous applications such as stay, bail,
direction etc. and other Typing & Misc. Expenses) + Drafting of substantive pleading Rs. 2500/-
(Drafting of substantive pleading such as Writ Petition, Counter Affidavit,
Memo of Appeal, Revision, Replication etc. and other Typing & Misc.
Expenses) Explanation- (a) Effective
Hearing in civil matters means a hearing in which either one or both the
parties involved in a case are heard by the court on the facts or law of the
case, recording of evidence and hearing of arguments. If the case I mentioned
by the other side and adjourned or when only directions are given or only
judgment is delivered by the court, the same would not constitute an effective
hearing and no fee will be payable. (b) Effective Hearing in criminal matters means
hearing in which either one or both the parties involved in a case are heard by
the court on the facts or law of the case, the date on which charges are framed
against accused, recording of evidence, arguments after conclusion of evidence
and hearing in any on the point of sentence.GUJARAT STATE LEGAL SERVICES AUTHORITY
REGULATIONS (AMENDMENT), 2017
PREAMBLE