Section 21 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
21. Application for legal aid or advice.
(1)Any person during legal aid or advice may make an application-cum-affidavit addressed to the Secretary to the Authority/Committee. But if the applicant is illiterate or not in position to fill in the particulars required in the application the Secretary or any other officer of the Committee or any legal practitioner whose name appears on the panel of legal aid lawyer of the Authority/Committee as the case may be shall gather the necessary particulars from the applicant and prepare the application on his-behalf sand after reading it out and explaining it to him obtain his signature or thumb mark on it.(2)The application-cum-affidavit should be in the form annexed as "Form A".(3)The application-cum-affidavit shall be accompanied with a certificate of the competent authority who for the purpose of clauses (a), (b), (c), and (f) of section 12 of the Act shall be Tehsildar/any Gazetted Officer, for the purpose of clause (d) Medical Officer and for purposes of clause (g) of the section 12 shall be incharge of the custody and Superintendent Hospital, Nursing Home respectively. The certificate shall be in "Form B" annexed herewith or in the form prescribed under relevant rules governing that particular category.
