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How to maximise a law firm’s success with a virtual legal assistant?
Virtual Legal Assistant, maybe a concept that seem alien, but have you been overwhelmed with the workload involved with running a legal practice? If so, then delegating the non core or administrative tasks to your virtual legal assistant can free up your time by a huge margin. With more and more companies and people looking to hire non-traditional law firms and law firms themselves looking for new ways to cut extra costs, outsourcing is the way of the future.
Imagine a professional who works for you or your law firm remotely, from anywhere in the country without you having to worry about the infrastructure, access to software, tools or anything else. They could either be a dedicated resource you hire on hourly, monthly or yearly basis, as per your requirement.
Post COVID lockdown and since the culture of working online has come into being, virtual legal assistants have come into the light and have caught the attention of many law firms and other small and medium companies. The idea of accomplishing assigned tasks by staying connected even from a long distance has opened up a range of new possibilities to help law firms cut down on costs.
In this article, I will be explaining why a virtual legal assistant could be just what you need to get an edge over your competitors and also what are the tasks you can delegate to them.
Top benefits your law firm can gain by hiring virtual legal assistant services:
1.Save time and money- As an attorney/ running a law firm, you are always torn between actual legal work and other administrative tasks, but with a virtual legal assistant/secretary, you will free up all the time you spend on tasks that do not require your personal attention. With a virtual assistant, you do not have to engage in non-core activities, no employee benefits, no overhead software expenses among other things. Save a lot of money and time, focus on the more important tasks at hand with a virtual legal assistant.
2.Better services- virtual legal assistant comes equipped with the latest technology and softwares that provides a lot of insights and benefits which means you do not have to spend the extra amount to buy the subscriptions for yourself. What does that mean? It means you can get so many more things done within your preset budget.
3.Best Service at all times- With a virtual legal assistant, you do not need to worry about your customer experience anymore, your assistant shall maintain all your client relationships for your firm, by sending them personalised emails/messages on important days, festivals and more.
4.Increased business efficiency- When you hire a virtual legal assistant, you can hand over all tasks, in a single go with the liberty to be in touch with them at any point in time no matter where you are, cause your virtual legal assistant is always at your fingertips. They will handle all tasks starting from managing your legal documents and contracts to legal research and client management.
5.More personal time- Solo practitioners and small law firms usually find it hard to find and spend time with their family/loved ones, which impacts the quality of life and peace of mind. But with a virtual legal assistant, you can take that much sought after sigh of relief, because when you need your time off, they are on top of things to make sure everything is on track and you don't miss out on anything.
What legal tasks can you outsource to a virtual legal assistant?
The answer to this question, purely depends on your or your firm’s legal requirements. Which is why I always advise my clients to evaluate their needs and then opt for a virtual legal assistant. Nevertheless, I have mentioned a few general and everyday common tasks that legal firms/solo practitioners usually outsource with us-
1.Legal research and writing- Legal research is one such task that every lawyer or legal firm cannot succeed without. However, it is also a very time consuming and labour intensive process. Which is why, choosing to avail virtual legal research and writing services is one of the best possible choices because your assistant holds a professional degree and is fully equipped with the latest softwares and technology.
2.Contract review and management- Law firms are always filled with legal contracts, as every business hires lawyers for drafting and vetting of their contracts and with the help of a virtual legal assistant contract review and management becomes a much easier process. Being professionals with knowledge of legal terms and conditions, your virtual legal assistant shall review all your documents and contracts as and when needed with the utmost accuracy.
3.Paralegal- A virtual legal assistant can be a boon for your legal firm, how exactly? With paralegal assistance, you will have an extra hand in managing tasks such as evidence collection for lawsuits, administration, responding to emails, calls and more.
4.Legal data entry- this is one of the most common and time consuming tasks in a legal firm. Spending yours or the time of people on your payroll, on such non-core activities will adversely affect the growth prospects of your firm and lead to reduced efficiency and productivity. With the right set of instructions, i.e., your preferences, your virtual legal assistant can help you save more time and money and increase the overall efficiency of your firm.
Wrap up
The benefits of virtual legal assistants are growing now more than ever and with their help, lawyers and law firms can stay focused on core legal tasks to enhance growth.
If you are looking for an LPO to ease the burden off your shoulders? Lawsisto’s dedicated virtual assistant can help you with just that. Call us today at +91-9632-247-247 or email us at operations@lawsisto.com.
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