Section 24(1) in The Maharashtra State legal Aid and Advice Scheme, 1979
(1)Any person desiring legal aid or advice may make an application in Form A. addressed to the Member-Secretary of the Committee concerned. [Such application shall be accompanied with an affidavit in respect of the annual] [These words were added by G. N., L. &J. D., No. LAB-1081/(118)-XIV, dated 10th July, 1981, clause 10.] [income of the applicant, if however, such applicant is unable to bear the expenses for making affidavit, the Committee shall pay such expenses.] [These words were substituted for the original by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 13.] But if the applicant is illiterate or not in a position to fill in the particulars required in the application, the Member-Secretary shall gather the necessary particulars from the applicant and fill up the application form on his behalf and after reading it out and explaining it to him, obtain his signature or thumb mark on it.
