Section 2(b) in The Rajasthan Legal Aid Rules, 1984
(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:
