Section 21 in Rajasthan State Legal Services Authority Regulations, 1999
21. Certificate of Eligibility..
(1)Where an application for legal services is allowed, the Secretary of the District Authority/Committee as the case may be shall issue a Certificate of Eligibility to the applicant entitling him to legal services in respect of the proceedings concerned. The certificate shall be in Performa indicated in Schedule "B" of these regulations.(2)The Certificate of Eligibility shall entitle the applicant to such legal aid as specified therein.(3)The Certificate of Eligibility shall stand cancelled if the legal aid is withdrawn and the lawyer to whom the case of the applicant is assigned, as also the court before which the case is pending shall be informed accordingly in writing.
