Section 19 in Rajasthan State Legal Services Authority Regulations, 1999
19. Application for legal aid or advice.
(1)Any person desiring legal aid or advice may make an application addressed to the Secretary of the concerned Authority/Committee or the Chairman of the Taluk Legal Services Committee, as the case may be, but if the applicant is illiterate or not in a position to fill in the particulars required in the application, Secretary or any other officer/official of the District Authority/Committee or any legal practitioner whose name appears on the panel of Legal Aid Lawyers, of the District Authority/Committee, as the case may be, gather the necessary particulars from the applicant prepare the application on his behalf and after reading it out and explaining it to him, obtain his signature or thumb mark on it. The application shall be in Performa indicated in Schedule "A" of these regulations.(2)An affidavit shall accompany the application for Legal Aid, which shall be regarded as sufficient to decide the eligibility to legal aid, unless the concerned District Authority/Committee has reason to disbelieve such an affidavit.(3)The District Authority/Committee shall maintain a register of applications wherein all applications for legal aid and advice shall be entered and the action taken on such applications shall be noted against the entry relating to each of such application.
