Section 31 in Chhattisgarh State Legal Services Authority Regulations, 2003
31. Legal Services not to be provided in certain cases.
- Legal Services shall not be given in the following cases, namely :-(1)Proceedings wholly or partly in respect of-(a)defamation; or(b)malicious prosecution; or(c)a person charged with contempt of Court proceedings; and(d)perjury.(2)Proceedings relating to any election;(3)Proceedings incidental to any proceedings referred to in sub-regulations (1) and (2);(4)Proceedings in respect of offences where the fine imposed is not more than Rs. 50/-.(5)Proceedings in respect of economic offences and offences against social laws, such as, the Protection of Civil Rights Act, 1955, and the Immoral Traffic (Prevention) Act, 1956 unless in such cases the aid is sought by the victim provided that the Chairman may in an appropriate case grant legal services even in such proceedings.(6)Where a person seeking legal services -(a)is concerned with the proceedings only in representative or official capacity; or(b)is a formal party to the proceedings not materially concerned in the outcome of the proceedings and his interests are not likely to be prejudice on account of the absence of proper representation.
