Section 23 in Rajasthan State Legal Services Authority Regulations, 1999
23. Duty of aided person.
- Every aided person or his representative shall attend the office of the District Authority/Committee as and when required by it or by the legal practitioner so engaged and shall furnish full and true information and shall make full disclosure of the fact of the case to the legal practitioner concerned and shall attend the court as and when required by practitioner at his own expenses.
