Section 24 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
24. Cancellation of Certificate of Eligibility.
- The Authority/Committee may either on its motion or otherwise cancel the certificate of' eligibility granted under regulation 18 of the following circumstances, namely :-(a)in the event of being found that the aided person was possessed of sufficient means of the certificate of eligibility was obtained by mispronunciation or fraud ;(b)in the event of any material change in the circumstances of the aided' person ;(c)in the event of any misconduct, misdemeanor or negligence on the part of' the aided person in the course of receiving legal aid ;(d)in the event of the aided person not co-operating with the Committee/Authority or with legal practitioner assigned by the Committee/ Authority ;(e)in the event of the aided person engaging a legal practitioner other than the one assigned by the Committee/Authority ;(f)in the event of death of the aided person except in case of civil proceedings where the right of liability survives ;(g)a report has been received from the advocate as assigned to the legally aided person that the legally aided person is not co-operating with the advocate and such report has been verified by the Chairman of the Legal Services Committee/Authority :Provided that, no such certificate of eligibility shall be cancelled without giving due notice thereof to the aided person or to his legal representatives in the event of his death, to show cause as to why the certificate should not be cancelled.(2)Where the certificate of eligibility is cancelled on the ground set out in clause (a) above, the Authority Committee shall dissention legal aid allowed and shall be entitled to recover from the aided person the amount of legal aid granted to him.
