(1)The Committee on its own motion or on the application of the responsible persons who granted the certificate under rule 13 or of the opposite party in the proceedings concerned may after giving at least seven days' clear notice in writing to the applicant and after giving him an opportunity of being heard, cancel such certificate granted to such person,-(a)if such person is found to have been guilty of any vexatious or improper conduct in the course of the proceedings concerned; or(b)if it appears that his income has, since the date of the eligibility certificate, become such that he ought not to continue to receive legal aid; or(c)if he has engaged a lawyer other than the one assigned to him under these rules; or(d)if, for any other sufficient reason, the Committee thinks that it would not be proper to continue such legal aid to him.(2)The decision of the Legal Aid Committee under sub-rule (1) shall, subject to an appeal to the High Court Legal Aid Committee, be final.
