Section 9(2) in The High Court Legal Services Committee Regulations, 1997
(2)A person shall be entitled to Legal Aid, Legal Advice and other Legal Services if that person is :-(a)a member of a Scheduled Caste or Scheduled Tribe; or(b)a victim of trafficking in human beings or begar as referred to in Article 23 of the Constitution of India ; or(c)a woman or a child ; or(d)a mentally ill or otherwise disabled person ; or(e)a person under circumstances of undeserved want, such as being a victim of a mass disaster, ethnic violence, caste atrocity, flood, drought, earthquake or industrial disaster; or(f)an industrial workman; or(g)in custody, including custody in a protective home within the meaning of clause (g) of Section 2 of the Immoral Traffic (Prevention) Act, 1956 or in a Juvenile Home within the meaning of clause (1) of Section 2 of the [Juvenile Justice Act, 1986] [See now the Juvenile Justice (Care and Protection of Children) Act, 2000 (Act No. 56 of 2000).], or in a psychiatric Hospital or Psychiatric Nursing Home within the meaning of clause (g) of Section 2 of the Mental Health Act, 1987; or(h)in receipt of annual income from all sources up to rupees twelve thousand or other higher amount, as may be fixed, from time to time, under Rule 16 of the Rules.
