- The Superintendent shall communicate a list of prisoners of the following categories to the Duty Counsel, High Court Legal Services Committee and National Legal Services Authority (NALSA) in addition to contacting with District Legal Services Authority on continuous basis, for providing of legal aid and assistance to them:-(i)Under-trial prisoners who are old and infirm, including women who are pregnant or have babies to be nourished.(ii)Under-trials who have spent more than three months in prisons and who have no means to engage a counsel.(iii)Persons arrested on suspicion under Section 41 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), who have been in prison beyond a period of 15 days.(iv)Under-trials, who, the Superintendent has reason to think, have not completed 18 years of age and who should ordinarily be kept away from adults.(v)Any convicted prisoner who has already filed an appeal through prison authorities, as provided in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), and who has given in writing his desire to avail free legal aid. The Superintendent shall also supply information to the Duty Counsel regarding such appeal along with a copy of memorandum of appeal, if available,(vi)Prisoners or the members of their family, requiring legal assistance in any civil or criminal matters.
