13. Procedure if application is not rejected under rule 12.
(1)If the application is not rejected under rule 12, the committee may, after such enquiry as it thinks fit, either allow or refuse to allow the application for grant of legal aid and such decision shall be final.(2)Where the Committee allows the application, the Secretary or the member of the committee authorised by the Chairman or in the absence of such Secretary or Member, the Chairman of the Committee shall issue a certificate of eligibility to the applicant entitling him to legal aid in respect of the proceedings concerned. The Certificate shall contain all the relevant particulars relating to the grant of legal aid to the applicant and shall be given in the form specified in Schedule B appended to these rules.(3)While considering the application, committee may entrust to the members appointed from the Bar or from amongst the social workers to endeavour to bring about settlement between the parties by conciliation.(4)The Committee may, if it deems fit, refer the case to the Legal Aid Bureau.
