Section 23 in The Maharashtra State legal Aid and Advice Scheme, 1979
23. Legal aid not to be given in certain cases.
- Legal aid shall not be given in the following cases, namely(1)proceedings wholly or partly in respect of-(a)defamation; or(b)malicious prosecution;(2)proceedings relating to any election;(3)proceedings incidental to any proceedings referred to in items (1) and (2):(4)proceedings in respect of offences punishable with fine only;(5)proceedings in respect of economic offences and offences against social laws, such as the Protection of Civil Rights Act, 1955, and the Suppression of Immoral Traffic in Women and Girls Act, 1956;(6)where a person seeking legal aid-(a)is concerned with the proceedings only in a representative or official capacity; or(b)is concerned with the proceedings jointly with some other person or persons whose interests are identical with his and such person or any of such persons is adequately represented in the proceedings; or(c)is a formal party to the proceedings, not materially concerned in the outcome of the proceedings and his interests are not likely to be prejudiced on account of the absence of proper representation.
