Section 2 in The Orissa Legal Aid to the Poor Rules, 1975
2. The concept of equality before the law is of little practical value unless access to legal remedies is available to every citizen irrespective of caste, sex, religion or income. With a view to facilitating the access of economically and socially underprivileged sections to legal remedies, the Government of Orissa have formulated a scheme of providing legal aid to them. The scheme is contained in a set of rules called the Orissa Legal Aid to the Poor Rules, 1975. The Orissa High Court have been consulted and they have concurred in the issue of these rules.
