Section 12(1) in The Rajasthan Legal Aid Rules, 1984
(1)On receipt of an application for legal aid under rule 10, the committee, after satisfying itself that it has been duly presented and is in proper form, may, if it thinks fit, examine the applicant as regards the merits of the claim and the residence and income of the applicant;(a)provided that the merits of the claim of the applicant may, if need be, examined only by the members of the committee other than the judicial officer.(b)the Chairman of the Committee may, the event of urgency, allow such application and place the same before the Committee for approval.
