Section 29 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
29. Grant or refusal of Legal Aid.
(1)As soon as the Advocate on the panel to whom the application is referred for advice and opinion, has recorded his opinion the papers shall be placed before the Member-Secretary of the Committee. Ordinarily the Member-Secretary shall take action for processing and implementation of the aid and advice to the applicant.(2)If in the opinion of the Member-Secretary of the Committee the applicant is not eligible for aid or Member-Secretary is of the opinion that the applicant shall not be given aid or advice or for any other sufficient reason the matter shall be placed before the next meeting of the Committee for decision.
