Section 8(2) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(2)The District Committee on being satisfied that the applicant is eligible for legal aid in accordance with Section 33 and is not a non-co-operating party within the meaning of sub-section (2) of Section 38 shall refer the matter to one of the Panel Legal Practitioners to ascertain :-(i)whether there is a prima facie case; and(ii)whether the claim is reasonable and for want of legal aid, the claimant is likely to suffer in securing his legal right;(iii)whether the applicant is eligible for defence at the expense of the State under sub-section (1) of Section 304 of the Code of Criminal Procedure, 1973 (No. 2 of 1974).
