Section 19(10) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(10)The statement in the application as to the annual income of the applicant may be verified by the person receiving the application by asking necessary information at the time of receipt of the application. If sufficient information is given to satisfy the persons receiving the application about the eligibility of the person making the application on the basis of annual income, the applicant shall be asked to be present before the Advocate on the panel to whom the application may be referred on a date and time and address to be intimated to the applicant.
