Section 18(1) in The Supreme Court Legal Services Committee Regulations, 1996
(1)The Committee may either on its own motion or otherwise withdraw legal services granted to any aided person in the following circumstances, namely:-(a)in the event of it being found that the aided person was possessed of sufficient means or that he obtained legal service by misrepresentation or fraud;(b)in the event of any material change in the circumstances of the aided person;(c)in the event of misconduct, misdemeanor or negligence on the part of the aided person in the course of receiving legal service;(d)in the event of the aided person not co-operating with the Committee or with the legal service advocate assigned by the Committee;(e)in the event of the aided person engaging a legal practitioner other than the one assigned by the Committee;(f)in the event of death of the aided person, except in the case of civil proceedings where the right or liability survives;(g)in the event of the application for legal service or the matter in question is found to be an abuse of the process of law or of legal services:Provided that legal service shall not be withdrawn without giving due notice thereof to the aided person or to his legal representatives in the event of his death, to show cause as to why the legal service should not be withdrawn.
