Section 12 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
12. Savings.
- Notwithstanding anything contained in these rules it shall be competent for the State Government to issue, from time to time, directions or instructions with a view to implement the scheme for legal aid to the indigent members of the Scheduled Castes having regard to the special circumstances of any case.Form A[See sub-rule (1) of Rule 5]CertificateThis is to certify that I am personally satisfied that Shri.............son of.........................residing at..............in the tahsil..................of................. district, is a person who holds land assessed to land revenue or rent not exceeding rupees forty and has no other source of income or whose annual income does not exceed in the aggregate the sum of Rupees twelve hundred and that he is a member of the Scheduled Castes.Signature of the Member of the Parliament/Member of the State Legislative Assembly/Gazetted Officer of the State Government.Place....................Date.....................Form B[See Rule 6]This Agreement is made this...................day of.......19.....between the Governor of Madhya Pradesh acting through the Collector .....................(hereinafter called the "Governor" which expression shall include his successors in office) on the one part, and Shri.................son of...........resident of.................... tahsil of............. district (hereinafter called the "Aided person" which expression shall, where the context so permits, include his heirs, executors, administrators and representatives) of the other part;Whereas upon the application of the aided person the ......................(hereinafter called the "Collector") has by his order No................... dated........... made in pursuance of Rule 6 of the Madhya Pradesh Scheduled Castes (Legal Aid) Rules, 1963 (hereinafter referred to as "the Legal Aid Rules") sanctioned the grant of legal aid to the aided person for the purpose of...................and to the extent and on conditions therein specified upon the further terms and conditions hereinafter appearing;Now, therefore, this agreement witnesses as follows:-In consideration of the legal aid for purpose recited above granted to the aided person by the Governor, the aided person hereby covenants with the Governor as follows :-(i)That he shall diligently prosecute the suit/proceeding in connection with which aid is granted and shall furnish all such information as may be required for that purpose by Legal Practitioner provided for him under sub-rule (3) of Rule 7 of the Legal Aid Rules.(ii)That he shall from time to time furnish to the Collector such information and reports as the Collector may require of him in respect of the progress of the suit proceeding in connection with which aid has been granted.(iii)That he shall not enter into a compromise of or withdraw from the suit/proceeding without the sanction of the Collector and shall abide by any conditions subject to which such sanction may be given by the Collector.(iv)That he shall, if a condition in that behalf has been imposed by the Collector, in the order aforesaid, duly defray the costs, charges and expenses which he has been required himself to defray.(v)That he shall pay into the Government Treasury out of any property, money or costs received or recovered by him under any decree or order passed in the suit/proceeding in connection with which aid has been grated to him the entire cost of the aid received by him as determined by the Collector, whose decision as regards the value of such aid shall be final and binding on him; and(vi)That he has not made, and shall not enter into any agreement for financing the suit/proceeding whether on a condition of giving any share in the fruits thereof or otherwise with any person.
