Section 5(4) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(4)The Panel Legal Practitioner shall make an endorsement on the application on plain paper or in a prescribed form, affidavit, document or surety bond, as the case may be, written, filled in or prepared by him to the effect that necessary enquiries have been made from the sources concerned and that the applicant is entitled to the benefit or relief sought for or possesses the right claimed, as the case may be, and he shall also put his signature and affix the seal of the committee.
