Section 301(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)Where a person, who is permitted by a Court to use as an indigent person under sub-rule (3) of Rule 7 of Order XXXIII of the Code, is not represented by an Advocate, the Presiding Officer of the Court shall, if the circumstances of the case so require, assign an Advocate to him from the list.
