Section 23(4) in The Haryana State Legal Service Authority Rules, 1995
(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.
