Section 33 in The Maharashtra State legal Aid and Advice Scheme, 1979
33. Power to give directions.
- The Board may, from time to time, issue directions to the Committee to carry' out the purposes of this scheme and the Committees shall be bound to carry out such directions.[Form A] [New Form A was substituted for the original by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 17.](See clause 24)Form of Application for Legal AidToThe Member-Secretary,............................ District/ Taluka Legal Aid and Advice Committee..................................................................................................................Sir,I .................................... aged .................................... son/ daughter/ wife/ widow of .................................... beg to apply for Legal Aid/Advice. My particulars are as detailed below(i)Present Address.(ii)Nature of employment.(iii)Average annual income from all sources.(iv)Nature of case in which Legal Aid/Advice is sought.(Please attach separate sheet, if necessary, giving nature of dispute, claim or right. State documents in support thereof and other relevant particulars)
