- In these rules, unless the subject or context otherwise requires,-(a)"Application" means an application for the grant of legal aid and the word "applicant" shall mean an applicant for the grant of such aid:(b)"Eligible Person" means a person who is a citizen of India and whose income, whether in cash or kind or in both, from all sources does not exceed Rs. [11,000/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66.] per annum:Provided that,(i)where such a person is a member of a Schedule Caste or a Scheduled Tribe:(ii)where a wife is a party in matrimonial cause or is a plaintiff or an applicant in an action for maintenance or where a woman is a complainant in a criminal case involving here kidnapping, abduction or rape;(iii)where the bride is a complainant in a case arising under the Dowry Prohibition Act, 1961 (Central Act 28 of 1961) or where a married or divorced woman is a plaintiff in a suit to recover the amount of dower;(iv)where a child not exceeding 16 years of age is an accused in a Criminal Case; or(v)where such person is a poor tribal or a bonafide tribal resident in Tribal Sub-Plan Area or tribal pockets in MADA areas in Rajasthan declared as such by the State Government or in Shahabad and Kishanganj Tehsils of Kota District;(c)"High Court" means the High Court of Judicature for Rajasthan;(d)"High Court Legal Aid Committee" means the committee constituted by the Board under rule 5;(e)"Legal aid" means aid and assistance for redress of a grievance or injury according to law and matters incidental thereto including expenses on account of consultation, advice, conciliation, court fee, stamp duty, process fees, copying and inspection charges, witness expenses including expenses for availing expert opinion and evidence, commissioner's fee, lawyer's remuneration, expenses for preparation of paper book and any other expenses in connection with the institution or defence or conduct of proceedings and any other expenses which the committee thinks fit and proper to sanction in the special circumstances of the case;(f)"Legal aid Committee" means a committee constituted under rule 7;(g)"Legal Aid Bureau" means the bureau constituted under rule 9;(h)"Para-legal clinic" means the clinic constituted by the Executive Chairman of the Rajasthan Legal Aid Board to create legal awareness, to conduct pre-litigation and post-litigation surveys to organise Lok Nyayalays and the like matters;(i)"Proceeding" means a judicial or quasi-judicial proceeding in which an eligible person is a party in a civil, criminal or revenue court or in a labour, industrial, service or other statutory tribunal in which legal proceedings can be initiated for the enforcement of civil rights or for redress of any grievance or injury according to any law for the time being in force;(j)"Poor Tribal" means an eligible person who is a tribal and a small farmer or marginal farmer or an agricultural labourer;(k)"Revenue Board" means the Board of Revenue established under section 4 of the Rajasthan Land Revenue Act, 1956;(l)"Revenue Board Legal Aid Committee" means the committee constituted by the Rajasthan Legal Aid Board under rule 6;(m)"Schedule" means a Schedule appended to these rules;(n)"State" means the State of Rajasthan;(o)"State Government" means the Government of the State of Rajasthan.
