Section 6 in The Orissa Legal Aid to the Poor Rules, 1975
(6)The District Magistrate may, before sanctioning legal aid, enquire or cause an equity to be made into the application. He may also require the applicant to appear before him or any other officer or any legal practitioner selected by him to explain his case and produce relevant documents. As far as possible, such enquires shall be conducted at camps close to the applicant's place of residence.
