Section 12(4) in The Maharashtra State legal Aid and Advice Board
(4)Notwithstanding anything contained herein, the Board may itself initiate proceedings or grant aid,-(a)in cases of great public importance; or(b)in a test case the decision of which is likely to affect cases of numerous other persons belonging to weaker sections of the community; or(c)in a special case which, for reasons to be recorded in writing, is considered otherwise deserving of legal aid.
