Section 3 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
3. Eligibility for legal assistance.
- The following are eligible for Legal Assistance:-(a)A person belonging to Scheduled Castes as specified in the First Schedule of these rules;(b)A person belonging to Scheduled Castes as specified in the Second Schedule of these rules:Provided that monthly gross income of any such person does not exceed Rs. 200/- p.m.
