Section 12 in Jammu and Kashmir Legal Services Authorities Act, 1997
12. Criteria for giving regal services.
- Every person who has to file or defend a case shall be entitled to legal services under this Act if that person is-(a)member of a Scheduled Caste or Scheduled Tribe ;(b)a victim of trafficking in human being or beggar as refractile to in Article 23 of the Constitution ;(c)a woman or a child ;(d)a mentally ill or otherwise disabled person ;(e)a person under circumstances of under served want such as being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster ; or(f)an industrial workman ; or(g)in custody, including custody in a protective home within the meaning of clause (g) of section 2 of the Immoral Traffic (Prevention) Act, 1956 or in a psychiatric hospital or psychiatric nursing home within the meaning of clause(g)of section 2 of the Mental Health Act, 1987 ; or(h)in respect of annual income less than rupees nine thousand or such other higher amount as may be prescribed by the Government, if the case is before a court other than the Supreme Court, and less than rupees twelve thousand or such other higher amount as may be prescribed by the Government, if the case is before the Supreme Court.
