Section 5 in The Orissa Legal Aid to the Poor Rules, 1975
(5)Whether or not a certificate of the nature referred to in Sub-rules (3) and (4) should be issued should be decided within two weeks from the date of receipt of the application requesting the grant of the same or of the oral request to that effect. In cases where the application is sent to any of the authorities referred to in these sub-rules by the District Magistrate, the period of two weeks shall be reckoned from the date of receipt the application by these authorities.
