Section 23 in The Haryana State Legal Service Authority Rules, 1995
23. Disposal of applications.
(1)On receipt of an application under rule 22, the Member Secretary of the Authority/Committee shall scrutinise the application for the purpose of deciding whether the applicant is entitled to get legal service in accordance with the provisions of these rules, and for the purpose of arriving at such decision he may require applicant to supply further information as may be necessary, and, if necessary, give personal hearing to the applicant and in doing so the Member Secretary shall have regard to the fact that the applicant is a poor person or belonging to a weaker section of the society and deserves to be assisted in the matter of obtaining legal service. The application shall be processed as early as possible and preferably within fifteen days of its receipt.(2)The decision of the Member Secretary of the Authority/Committee to provide legal service shall be final :Provided that if the Member-Secretary is of the opinion that the applicant is not deserving of legal service; he shall place the matter before the Authority/Committee whose decision shall be final.(3)Where it is decided not to give legal aid to an applicant the reasons for not doing so shall be entered in the register of applications maintained by the Authority/Committee and information in writing to the effect shall be communicated to the applicant.(4)No legal service shall be granted or confined after the legal service is granted, if the Authority/Committee is satisfied that -(a)The applicant has knowingly made false statement or furnishing false information as regards his means or place of residence; or(b)In proceedings other than the one relating to criminal prosecution, there is no prima facie case to institute, or as the case may be, to defend the proceedings; or(c)The application is frivolous and fictitious; or(d)The applicant is not entitled to the same under rule 19 or any other provisions of the rule; or(e)having regard to all the circumstances of the case, it is otherwise not reasonable to grant it.
