Section 27 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
27. Opinion of the Advocate.
(1)The Advocate on the panel to whom a case is referred shall, after obtaining the necessary instructions draw up his opinion regarding the merits of the case and if he is of the view that the applicant is deserving legal aid the matter shall be referred to the Conciliation Cell and the applicant shall be intimated accordingly.(2)On receipt of the report of the Advocate, the Committee may decide whether the applicant shall be given further aid or advice. In case the Committee comes to the conclusion that the attitude of the applicant is obdurate or intransigent the Committee may decline to give aid and advice.
