Section 5(1) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
(1)Any person entitled to legal aid may apply orally or in writing to the Collector or the Court concerned for such aid. The applicant if he applies in writing shall State in his application, the matter in respect of, and the form in which, legal aid is required by him. Such application shall ordinarily be accompanied by a certificate in Form A appended to these rules issued by a member of the Parliament or a member of the State Legislative Assembly or of a Gazetted Officer of the State Government. The Court may entertain such application at any time during the pendency of the proceedings.
