Section 14 in Delhi Legal Services Authority Regulations,2002
14. Legal aid not to be given in certain cases
Legal Aid shall not be given in the following cases, namely :-(1)Proceedings wholly or partly in respect of :-(a)Defamation; or(b)Malicious prosecution;(c)A person charged with contempt of court proceedings;(2)Proceedings relating to any election;(3)Proceedings incidental to any proceedings referred to in items (1) and (2);(4)Proceedings in respect of offences where the fine imposed is not more than Rs. 50/-(5)Proceedings in respect of economic offences and offences against social laws, such as the Protection of Civil Rights Act, 1955 and the Immoral Traffic (Prevention) Act, 1956.Provided that the Executive Chairman may in appropriate case grant legal aid even in such proceedings for reasons to be recorded in writing.(6)Where a person seeking legal aid :(a)is concerned with the proceedings only in official capacity; or(b)if a formal party to the proceedings, not materially concerned in the outcome in the proceedings and his interests are not likely to be prejudiced on account of the absence of proper representation.
