Section 8(4) in Orissa State Bar Council Legal Aid Rules, 1986
(4)An applicant may also be refused Legal Aid unless he gives an undertaking to the effect that he will take all necessary and reasonable steps in time in connection with the proceeding for which legal aid in his favour is to be granted and that on successful completion of the litigation in his favour he will reimburse the legal aid committee concerned of all the expenses incurred in his favour.
