Section 15 in Delhi Legal Services Authority Regulations,2002
15. Application for legal aid or advice
(1)Any Person desiring legal aid or advice may make an application addressed to the Member Secretary/Secretary of the Authority/Committee. If the applicant is illiterate or not in a position to fill in the particulars required in the application, the Member Secretary or any other officer of the Committee or any legal practitioner, whose name appears on the panel of the Authority or Committee, as the case may be shall gather the necessary particulars from the applicant and prepare the application on his behalf and after reading it out and explaining it to him, obtain his signatures or thumb impression on it. The application shall be accompanied by an affidavit containing the brief facts of the case and where the applicant is a person as stipulated in Section 12(h) of the Act, not being one covered under any other clauses of that Section, the affidavit shall also state the details of the properties possessed by him and his income from all sources.(2)The Authority/Committee shall maintain a register of the applications wherein all applications for legal aid and advice shall be entered and registered and the action taken on such application shall be noted against the entry relating to each of such application.
